Dr. Seema Rani Sinha vs The State Of Bihar
2021 Latest Caselaw 5592 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.16599 of 2021
     ======================================================

Dr. Seema Rani Sinha D/o Shri Jaiprakash Narayan Rana, Wife of Dr. Prem Prakash, Resident of B-402, Vasikunj Complex, Saguna More, Bailey Road, Danapur Cantt, PS- Danapur, District- Patna

... ... Petitioner/s Versus

1. The State of Bihar through The Principal Secretary, Department of Health, Government of Bihar, Vikas Bhawan, New Secretariat, Bailey Road, Patna.

2. The Principal Secretary, Department of Health, Government of Bihar, Vikas Bhawan, New Secretariat, Bailey Road, Patna.

3. The Secretary, Department of Health, Government of Bihar, Vikas Bhawan, New Secretariat, Bailey Road, Patna.

4. The Director (Health), Government of Bihar, Vikas Bhawan, New Secretariat, Bailey Road, Patna.

5. The Director (Health Education), Government of Bihar, Vikas Bhawan, New Secretariat, Bailey Road, Patna.

6. The Nodal Officer, Department of Health, Government of Bihar, Vikas Bhawan, New Secretariat, Bailey Road, Patna.

7. Bihar Combined Entrance Competitive Examination Board, IAS Association Building, Near Patna Airport, Patna- 800014, Through Its Secretary.

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

     For the Petitioner/s   :       Mr. Shantanu Kumar, Advocate
     For the Respondent/s   :       Mr. Birju Prasad , GP 13
                            :       Mr. Ravi Kumar, AC to GP 13
     For BCECE              :       Mr. Prasoon Sinha, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 29-11-2021

In the instant petition, petitioner has prayed for

following relief/reliefs:

"This writ application is being filed for issuance of a writ in the nature of writ of mandamus or any other appropriate writ, order or direction for inclusion of the name of the Petitioner in the panel of the year 2021 for the appointment on the vacant TENURE post of Senior Resident/Tutor (BIOCHEMISTRY) in the State of Bihar and Patna High Court CWJC No.16599 of 2021 dt.29-11-2021

thereafter, for posting/appointment of the petitioner at any suitable place as per the panel in the State of Bihar."

In respect of aforesaid relief, the petitioner has

approached 7th respondent to include her name. There is inaction

on the part of the respondent in not redressing the petitioner's

grievance as stated in the representations submitted from time to

time. Therefore, the 7th respondent is hereby directed to take note

of the petitioner's grievance stated in representations.

If the petitioner is otherwise eligible for the relief

sought, the same shall be redressed within a period two weeks

from the date of receipt of this order. In the event, petitioner is not

entitled to the relief sought, in that circumstances speaking order

shall be passed as to why the petitioner's grievance cannot be

redressed and such a communication be made to the petitioner at

the earliest, so as to avail appropriate remedy.

With the above observation, writ petition stands

disposed off.

(P. B. Bajanthri, J)

GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.11.2021
Transmission Date       NA