Sudhir Kumar vs The State Of Bihar
2021 Latest Caselaw 5481 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4401 of 2021
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Sudhir Kumar S/o-Matohal Saw, Resident of Village-Kalyanpur. P.O.-Paipura Kalan, P.S.-Paliganj, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Director General of Police, Police Headquarter, Govt of Bihar, Patna.

2. The Director General of Police, Police Headquarter, Government of Bihar, Patna.

3. The Deputy Inspector General of Police, Sahabad Range, Dehri-on-Sone.

4. The Superintendent of Police, District-Buxar.

5. The Inspector of Police-Cum-Conducting Officer, Police Kendra, Office of Superintendent of Police, District-Buxar.

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

For the Petitioner/s : Mr.Sanjay Kumar Giri, Advocate For the Respondent/s : Mr. Manish Kumar, GP 4 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 24-11-2021

Heard learned counsel for the parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"(i) To issue a writ of certiorari for quashing of memo no. 1756 dated 23.06.2020 passed by the respondent no. 4 whereby and whereunder the petitioner has been terminated from the post of Constable while working in District Police Force, District-Buxar which has been carried through DO No. 708/2020 dated 23.06.2020 as contained in Annexure-7.

(ii) To further issue a writ of certiorari for quashing of Memo No. 3165 dated 12.10.2020 passed by respondent no.

Patna High Court CWJC No.4401 of 2021 dt.24-11-2021

3 whereby and whereunder the appeal filed by the petitioner against his order of termination has been rejected which has been carried through Buxar DO No. 1363, as annexed in Annexure-9.

(iii) To further issue a writ of mandamus commanding the respondents to reinstate the petitioner on the post of Constable w.e.f. 23.06.2020 with all consequential benefits including back wages accrued to him during his period of termination till petitioner is reinstated.

(iv) For any other relief or reliefs for which the petitioner is entitled for."

Petitioner has approached this Court during pendency of

memorial before the competent authority, therefore, petitioner's

memorial shall be considered and decided within a period of one

month from the date of receipt of this order.

The competent authority is also hereby directed to take

note of decided memorial in the case of Khurshid Alam @

Khurshid Khan.

Accordingly, the present petition stands disposed off.

(P. B. Bajanthri, J) Vikash/-

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