Ravi Shankar vs The State Of Bihar
2022 Latest Caselaw 2033 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.748 of 2021
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Ravi Shankar, Son of Late Shiv Shankar Prasad, resident of Post Office Road Punaichak, P.S.-Shastri Nagar, District-Patna, Pin-800023.

... ... Petitioner/s Versus

1. The State of Bihar, through the Principal Secretary, Department of Revenue and Land Reforms, Bihar, Patna.

2. The Director, Land Record and Management, Bihar, Patna.

3. The Special Secretary, Department of Revenue and Land Reforms, Govt. of Bihar, Bihar, Patna.

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

For the Petitioner/s : Mr. Ajay Kumar Singh, Advocate For the Respondent/s : Mrs. Nutan Sahay, AC to AAG 12 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 05-04-2022 Heard learned counsel for respective parties.

In the instant petition, petitioner has prayed for the

following reliefs:-

"For issuance of an appropriate writ in the nature of MANDAMUS or any other appropriate writ/writs, order/orders, direction/ directions, command/commands for directing the respondents to permit the petitioner for recounselling to the post of Special Survey Assistant Settlement Officer in Advertisement No. 3/2019."

Short question for consideration in the present petition is

whether the petitioner is entitled for re-counselling to the post of

Special Survey Assistant Settlement Officer pursuant to

Advertisement No. 03 of 2019 or not?

Patna High Court CWJC No.748 of 2021 dt.05-04-2022

The petitioner was qualified for counselling on

28.11.2019 but the petitioner could not appear for counselling on

the score that he was suffering from illness during the intervening

period from 15.11.2019 to 30.11.2019. Whereas the present

petition is presented in the year 2021 the petitioner has not

furnished any explanation for remaining period from 30.11.2019

till filing of this petition. That apart, the medical certificate

produced by the petitioner dated 30.11.2019 for the period from

15.11.2019 to 30.11.2019 is not supported by Doctor's medical

prescription that he was suffering from the illness mentioned in the

certificate.

In the absence of these material information and the fact

that the petitioner has slept over the matter from November, 2019

to January, 2021 the petitioner is not entitled to the relief sought

for in the present petition. Accordingly, the present petition stands

dismissed.

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

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