Madan Singh vs The State Of Bihar
2022 Latest Caselaw 12 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9326 of 2020
     ======================================================

Madan Singh Son of Shivdhari Singh resident of village- Uchitpur, P.o.- Muradabad, P.s.- Sasaram, District- Rohtas at Sasaram

... ... Petitioner/s Versus

1. The State of Bihar

2. The Commissioner and Secretary to Government, Health Medical Education and Family Welfare Department, Bihar, Patna

3. The Director-In-Chief Health Service, Bihar, Patna

4. The Regional Deputy Director of Health Service Patna, Division Patna

5. The District Magistrate Rohtas at Sasaram, District- Rohtas

6. The Civil Surgeon Cum Chief Medical Officer, Rohtas at Sasaram, District-

Rohtas

7. The Treasury Officer, Sasaram, District- Rohtas

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

     For the Petitioner/s   :      Mr. Jai Prakash Singh, Advocate
     For the Respondent/s   :      Mr. Lalit Kishore ( Ag )
                            :      Mr. Nagendra Prasad Yadav, SC 23

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 03-01-2022

Heard learned counsel for the parties.

2. State counsel accepts notice for Respondent Nos. 1 to

7.

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

following relief/reliefs:

"That this is an application for issuance of an appropriate writ/writs, order/orders, direction/directions to respondents for payment of salary of demotion of the promoted post of clerk and M.C.P. of the petitioner and further be direction to respondents and authority concerned to consider the matter of the petitioner. The petitioner further Patna High Court CWJC No.9326 of 2020 dt.03-01-2022

pray for any other relief/reliefs for which he has duly entitled under the facts and circumstances of this case."

4. In respect of petitioner's prayer he had submitted

representation on 04.01.2020 and it is pending consideration

before the 2nd Respondent-The Commissioner and Secretary to

Government, Health Medical Education and Family Welfare

Department, Bihar, Patna, therefore, the 2nd Respondent-The

Commissioner and Secretary to Government, Health Medical

Education and Family Welfare Department, Bihar, Patna is hereby

directed to decide the petitioner's grievance within a period of two

months from the date of receipt of this order while passing a

speaking order. If petitioner is eligible, necessary monetary

benefits shall be calculated and disbursed.

5. With the above observation, writ petition is disposed

off.

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

AFR/NAFR
CAV DATE
Uploading Date          07.01.2022
Transmission Date