Dinesh Kumar Sharma vs The State Of Bihar
2022 Latest Caselaw 2194 Patna

Citation : 2022 Latest Caselaw 2194 Patna
Judgement Date : 21 April, 2022

Patna High Court

Dinesh Kumar Sharma vs The State Of Bihar on 21 April, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2966 of 2021
     ======================================================

Dinesh Kumar Sharma son of Ram Chandar Sharma resident of Village- Pakari, P.S.- Sangrampur, District- West Champaran

... ... Petitioner/s Versus

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

2. Director General of Police Bihar, Patna

3. The Deputy Inspector General of Police West champaran, At Bettiah

4. The Superintendent of Police Bettiah ( West Champaran)

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

For the Petitioner/s : Mr. Umesh Chandra Verma For the Respondent/s : Mr. Lalit Kishore, AG ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 21-04-2022

Heard learned counsel for the parties.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That this is an application for

reinstatement of the petitioner on the post of

Mechanic Constable in terms of order dated

22.04.2018 by the Lok Adalat of this Hon'ble

Court in C.W.J.C. No. 16080/2016 alongwith

judgment reported in P.L.J.R. 2018(2) page

294 passed in L.P.A. No. 1584/2017 order

dated 31.01.2018."

Patna High Court CWJC No.2966 of 2021 dt.21-04-2022

The petitioner has a remedy of filing contempt

petition in not implementing the orders of this Court passed in

the aforesaid cases. That apart, the petitioner has not filed any

representation before the competent authority so as to issue

direction for implementation of the aforesaid order. In the

absence of the aforesaid material information, the present

petition is not maintainable.

Accordingly, the present petition stands dismissed,

reserving liberty to the petitioner to resort appropriate remedy.

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

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Uploading Date                25.04.2022
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