Awadesh Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 950 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.5831 of 2021
     ======================================================

Awadesh Kumar Singh, S/o Raja Prasad Singh, R/o-305 Santosha Complex, Bandar Bagicha, Frezer Road, P.S. Kotwali, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Health, Govt. of Bihar, Patna.

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

3. The Joint Secretary to the Govt., Department of Health, Govt. of Bihar, Patna.

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

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

For the Petitioner/s : Mr. Rajeev Kumar Singh, Advocate For the Respondent/s : Mr. Ramadhar Singh (GP-25) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 04-02-2022 This matter is heard via video conferencing due to

circumstances prevailing on account of COVID-19 Pandemic.

2. Heard learned counsel for the parties.

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

following reliefs:

"(i) To quash memo no. 536 (15) dated 29.05.2019 issued by the Joint Secretary Department of Health Govt. of Bihar, Patna whereby and where under the petitioner has been suspended from the post of Drug Inspector, Darbhanga 1 & 2.

(ii) To direct the respondent for the payment of salary which is due since the date of suspension with appropriate statutory interest.

Patna High Court CWJC No.5831 of 2021 dt.04-02-2022

(iii) To direct the respondent not to disturb the petitioner from discharging his duties on his respective post."

4. During the pendency of the present petition, the

petitioner is stated to have been dismissed from service. Therefore,

the petitioner is at liberty to question the validity of dismissal

order in accordance with law before the appropriate forum, if so

advised.

5. The writ petition stands disposed of.

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

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Uploading Date          09.02.2022
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