Anand Krishna vs The State Of Bihar
2022 Latest Caselaw 967 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5788 of 2021
     ======================================================

Anand Krishna, son of late Radhey Krishna Ghosh, Resident of Hathiyahi, Police Station- Khajauli, District- Madhubani.

... ... Petitioner/s Versus

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

2. The Director-in-Chief, Health Services, Govt. of Bihar, Patna

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

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

5. The Incharge Medical Officer, Primary Health Centre, Bodh Gaya, District-

Gaya

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

For the Petitioner/s : Mr. Rajesh Kumar, Advocate For the Respondent/s : Mr.Lalit Kishore (Ag) ====================================================== 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. State counsel accepts notice for the respondents.

3. Learned counsel for the petitioner is hereby directed

to furnish a copy of the writ petition to the learned counsel for the

respondents.

4. Heard learned counsel for the parties.

5. In the instant writ petition, the petitioner has prayed

for the following reliefs:

"That this is an application for issuance of an appropriate writ in the nature of mandamus Patna High Court CWJC No.5788 of 2021 dt.04-02-2022

commanding the respondents to transfer and posted the petitioner as Medical Officer either in the district of Madhubani or adjacent to Madhubani district and to grant all other consequential benefits for which petitioner is entitled for."

6. In support of the aforesaid relief, the petitioner

submitted representation on 20.05.2020 (Annexure-P/3 Series).

7. The transferring authority is hereby directed to

examine the petitioner's representation and take a decision

whether the petitioner could be accommodated against any of the

Medical Officers post either in the District of Madhubani or

adjacent to the district of Madhubani or not?

8. In that regard, speaking order shall be passed and

communicate to the petitioner within a period of one month from

the date of receipt of a copy of this order.

9. The writ petition stands disposed of.

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

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          09.02.2022
Transmission Date       NA