Bipin Kumar Jha vs The State Of Bihar
2022 Latest Caselaw 4440 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.10627 of 2022
     ======================================================

Bipin Kumar Jha Son of Jitendra Jha, resident of Hospital road in front of

Sadar Hospital, near Shabnam Medical, Ward No. 23, P.S. Sitamarhi, District-

Sitamarhi.

... ... Petitioner/s Versus

1. The State of Bihar.

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

3. The Director-in-Chief, Health Services, Bihar, Patna.

4. The Chief Medical Officer-cum-Civil Surgeon, Sitamarhi.

5. The Chief Medical Officer-cum-Civil Surgeon, Madhubani.

6. Ramesh Shankar, Clerk, Prathmik Health Centre, Phulparas, Madhubani.

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

For the Petitioner/s : Mr.Sanjay Kumar, Advocate For the Respondent/s : Mr. S.D. Yadav (AAG-9) Mr. Anil Kumar Verma, AC to AAG-9

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 11-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.10627 of 2022 dt.11-08-2022

Patna High Court CWJC No.10627 of 2022 dt.11-08-2022

Counter affidavit filed is taken on record.

Learned counsel for the respondents, under

instructions, states that the private respondent no. 6, namely,

Shri Ramesh Shankar, Clerk, Prathmik Health Centre,

Phulparas, Madhubani stands transferred from the office of the

Civil Surgeon-cum-Chief Medical Officer, Sitamarhi to Primary

Health Centre, Phulparas, Madhubani. Also, as on date the said

private respondent stands relieved.

In this view of the intervening developments, we

close the proceedings clarifying that in view of the order passed

by the disciplinary authority, the private respondent no. 6,

namely, Ramesh Shankar, Clerk, Prathmik Health Centre,

Phulparas, Madhubani shall never ever be posted in the district

of Sitamarhi.

The disciplinary proceedings were never ever assailed

at any point in time.

Petition stands disposed of reserving liberty to the

petitioner to agitate the issue afresh, should the need so arise

subsequently.

Patna High Court CWJC No.10627 of 2022 dt.11-08-2022

Interlocutory Application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

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