Amlesh Mahto @ Amalesh Mahato vs The State Of Bihar
2022 Latest Caselaw 1185 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8993 of 2021
     ======================================================

Amlesh Mahto @ Amalesh Mahato Son of Sekha Mahto resident of Juravanpur barai, P.s.- Juravanpur, District- Vaishali

... ... Petitioner/s Versus

1. The State of Bihar through the Principal secretary, Department of Home (Police), Bihar, Patna

2. The District Magistrate, Vaishali , District- Vaishali at Hajipur

3. The Superintendent of Police, Vaishali , District- Vaishali at Hajipur

4. The Deputy Development Commissioner, Vaishali , District- Vaishali at Hajipur

5. The Sub Divisional Officer, District- Vaishali at Hajipur

6. The Sub Divisional Police Officer, District- Vaishali at Hajipur

7. The Station House Officer, Police Station- Juravanpur, District- Vaishali at Hajipur

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

For the Petitioner/s : Mr. Ranjeet Kumar For the Respondent/s : Md. Nadim Seraj, GP 5 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 16-02-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. State counsel accepts notice for respondents.

3. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That this is an application for issuance of appropriate writ/order in nature of Mandamus directing the respondents, especially Respondent No. 2, for consideration of petitioner's application as well as recommendation made by the other respondent authorities for appointment of the petitioner on vacant post of Chaukidar in Beat No. - 1, Village Juravanpur Patna High Court CWJC No.8993 of 2021 dt.16-02-2022

Barari under Juravanpur Police Station, District- Vaishali at Hajipur.

Further prayer is to direct the respondents while considering the candidature of the petitioner take into consideration of his 15 years' services rendered in concerned police station."

4. Despite application dated 22.02.2017 vide Annexure 2

to this petition and thereafter correspondence with the official

respondents, the grievance of the petitioner has not been redressed,

therefore, the concerned authority is hereby directed to pass a

speaking order in respect of petitioner's claim within a period of

three months from the date of receipt of this order, failing which,

petitioner is entitled to litigation cost and it is quantified @ sum of

Rs. 10,000/-. Cost shall be paid by the authorized officer from his

pocket and not from the Government.

5. Accordingly, writ petition stands disposed off.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          22.02.2022
Transmission Date