Ram Dayal Ram vs The State Of Bihar
2022 Latest Caselaw 23 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9345 of 2020
     ======================================================

Ram Dayal Ram, S/o Late Satya Narayan Ram, R/o Vill - Shivganj, P.S. - Rajapakar, Dist.- Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, SC and ST Welfare Department, Patna.

2. The Mission Director, Bihar Mahadalit Development Mission, 5th floor, Land Development Bank, Budh Marg, Patna - 1

3. The Deputy Director, Welfare Department, Bihar, Patna.

4. The District Magistrate, Vaishali at Hajipur.

5. The District Welfare Officer, Vaishali at Hajipur.

6. The Sub-Divisional Officer, Hajipur Sub Division, Vaishali at Hajipur.

7. The Sub-Divisional Welfare Officer, Hajipur Sub Division, Vaishali at Hajipur.

8. The Block Development Officer, Hajipur Block, Dist.- Vaishali.

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

For the Petitioner/s : Mr.Rajeev Ranjan No.II, Advocate For the Respondent/s : Mr. Sunil Kumar Mandal, SC-3 Mrs. Neelam Kumari, AC to SC-3 Mr. Bipin Kumar AC to SC-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 03-01-2022 Heard learned counsel for the parties.

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

for the following reliefs:

"That this application is directed for the issuance of writ in the nature of Mandamus / any other appropriate writ / order / direction commanding the respondent no.6 to organize the training workshop and oath taking ceremony after issuance of employment letters to the petitioner in view of clause IX (7) of Vikash Mitra Selection Guide Line (fifth phase) notified vide dated Memo No. 1586 dated 5.9.2016."

Patna High Court CWJC No.9345 of 2020 dt.03-01-2022

3. The petitioner has failed to furnish the select list and

so also representation so as to consider the grievance of the

petitioner. Accordingly, the writ petition is lack of material

information.

4. Accordingly, the writ petition stands dismissed

reserving liberty to the petitioner to approach the concerned

authority by giving a detailed representation in respect of his

grievance.

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

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          05.01.2022
Transmission Date       NA