Abhay Kumar vs The State Of Bihar And Ors
2021 Latest Caselaw 5413 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.23895 of 2018
     ======================================================

Abhay Kumar Son of Sri Naresh Mandal Resident of Village- Temtha, Police Station- Parbatta, District- Khagaria.

... ... Petitioner/s Versus

1. The State Of Bihar and Ors Through the Director General-Cum-Inspector General of Police Bihar, Patna.

2. The Police Director General, Bihar, Patna.

3. The Commandant Bihar Military Police -6, Muzaffarpur, North Mandal, Muzaffarpur.

4. The D.I.G. Bihar Military Police (North Division), Muzaffarpur.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Bamdeo Pandey, Advocate For the Respondent/s : Mr. Anand Kumar, AC to AAG-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 23-11-2021

Heard learned counsel for the parties.

In the instant petition, the petitioner has prayed for

following reliefs:

"That this is an application for setting aside the order dated 14.08.2018 passed by the Commandant, Bihar Military Police-6, Muzaffarpur in Departmental Proceeding No. 35 of 2013 whereby he has been pleased to dismiss the petitioner with effect from 14.08.2018 and from 01.01.2013 to 27.09.2013 what he was got, would not get anything."

During pendency of the present petition, the petitioner

had been acquitted in the criminal case. In the present case, the Patna High Court CWJC No.23895 of 2018 dt.23-11-2021

petitioner has a statutory remedy of appeal before the appellate

authority but he has not exhausted the remedy of appeal. On the

other hand, in paragraph 13 of the petition, it is stated that the

petitioner has no other adequate, efficacious and alternative

remedy then the remedy sought for in this case. Such statement is

contrary to appeal provision.

In the light of aforesaid facts and circumstances of the

case, the petition stands disposed of granting liberty to the

petitioner to approach before the appellate authority by filing an

appeal within a period of 08 weeks from today. On receipt of such

application/appeal, the appellate authority is hereby directed to

decide the petitioner's appeal within a period of four months from

the date of petitioner's appeal.

(P. B. Bajanthri, J) Gaurav Kumar/-

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