Amar Kumar vs The State Of Bihar
2021 Latest Caselaw 5441 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1543 of 2021
     ======================================================

Amar Kumar S/o Ram Pukar Singh R/o Village- Dohat Narain, P.S.- Baheri, District- Darbhanga

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Health Department, Government of Bihar, Patna

2. The Principal Secretary, Health Department, Government of Bihar, Patna

3. The Director, Health Department, Government of Bihar, Patna

4. The State Health Society Patna through its Executive Director, Bihar, Patna

5. The Executive Director of State Health Society, Bihar, Patna

6. The District Magistrate-cum-Chairman of the District Health Society, Samastipur

7. The Civil Surgeon cum Member Secretary of the District Health Society, Samastipur

8. The Deputy Superintendent of Sub Divisional Hospital Rosera, District-

Samastipur

9. The Hospital Manager, of Sub Divisional Hospital Rosera, Distict-

Samastipur

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

For the Petitioner/s : Mr.Mrityunjay Kumar, Advocate For the Respondent/s : Mr. K.K. Sinha, Advocate ====================================================== 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 the

following reliefs:-

"For issuance of appropriate writ(s), Order(s), Directors directing the Respondents to consider and grant arrears of Salary due since November 2018 and for continuation of the Services as EMT on the New Ambulance of Sub-

divisional Hospital, Rosera, District-

Patna High Court CWJC No.1543 of 2021 dt.23-11-2021

Samastipur or for engagement at any other place/post.

And/Or

(ii) For issuance of any other order/orders which may deem fit and proper.

The concerned respondent has not meted out the

petitioner's grievance read with Annexure-8 for these many days,

therefore, the respondent no. 7 is hereby directed to consider the

petitioner's grievance read with Annexure-8 within a period of two

months from the date of receipt of this order. If the petitioner has

made out a case that he is entitled for arrears of pay, the same shall

be calculated and disbursed within the aforesaid time limit.

With the aforesaid observations, the present writ petition

stands disposed off.

(P. B. Bajanthri, J)

Vikash/-

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