Sujata Roy vs The State Of Bihar
2022 Latest Caselaw 181 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9618 of 2020
     ======================================================

Sujata Roy W/o- Sindhu Prasad Das Resident of D/75 Near Sai Netralaya, Kankarbagh, P.S.- Kankarbagh, Patna.

... ... Petitioner/s Versus

1. The State of Bihar Through the Secretary Home Department Government of Bihar, Patna.

2. Director General of Police Bihar.

3. Additional Director General of Police (Head Quarter), Patna, Bihar.

4. Inspector General of Police Patna.

5. Senior Superintendent of Police Patna.

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

For the Petitioner/s : Mr.Mahasweta Chatterjee For the Respondent/s : Mr.Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 06-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. In the instant petition, petitioner has prayed for

following reliefs:-

"I. That an appropriate writ may be issued commanding upon the respondents authority to grant the petitioner 2 nd promotion under MACP scheme from the date she had completed 10 years in the post of constable from the date she was granted 1st promotion under ACP scheme.

II. That an appropriate writ may be issued commanding upon the respondent authority to grant the petitioner all consequential benefits including arrears of salary as a result of grant of 2nd promotion Patna High Court CWJC No.9618 of 2020 dt.06-01-2022

under MACP schemes.

III. That an appropriate writ may be issued commanding upon the respondents authority to grant promotion to the petitioner to the post of sub-Inspector of Police from the date her Juniors have been promoted to that post or in alternative keep a post of Sub- Inspector, vacant for her the till the disposal of the so called departmental proceeding no. 154/17.

IV. Any other relief reliefs for which the petitioner is found entitled to."

3. The Senior Superintendent of Police, Patna

(Respondent No. 5) is hereby directed to redress the grievance of

the petitioner as to whether petitioner is entitled for the relief

sought in the present petition read with the representation and pass

speaking order. If petitioner is eligible, necessary monetary

benefits shall also be extended to him. The above exercise shall be

completed within a period of three months from the date of receipt

of this order.

6. With the above observations, the instant petition

stands disposed of.

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

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