Dharmveer Kumar vs The State Of Bihar
2022 Latest Caselaw 287 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10298 of 2020
     ======================================================

Dharmveer Kumar Son of Late Hira Lal Singh resident of Swahara Gali Rampur, Post and Police Station- Rampur, District- Gaya

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Rural Development Department, Govt. of Bihar, Patna

2. The Chief Executive Officer-cum-Mission Director, Lohia Swaksh Vihar Abhiyan, Rural Development Department, Bihar, Patna

3. The Administrative Officer-cum-State Co-ordinator Lohia Swaksh Vihar Abhiyan, Rural Development Department, Bihar, Patna

4. The District Magistrate-cum-Chairman, District Jal Awam Swakshta Samiti, Gaya

5. The Deputy Development Commissioner, Gaya

6. The Director, District Rural Development Agency (D.R.D.A.), Gaya

7. The District Co-ordinator, Lohia Swachh Bihar Abhiyan, Gaya

8. The Block Development Officer, Mohanpur, District- gaya

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

     For the Petitioner/s   :      Mr.Jitendra Prasad Singh
     For the Respondent/s   :      Mr.Lalit Kishore (Ag)
                            :      Mr. Anjani Kumar, AAG 4

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 10-01-2022

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 the

following relief/reliefs:

"That this is an application for issuance of an appropriate writ/writs setting aside the office order dated 15.10.2019 contained in letter no.

BRLPS/LSBA/Estt/261/19/760 issued by respondent no. 3 by which petitioner has been removed by terminating his contract from the post of Block Co-ordinator, Lohia Swachh Bihar Patna High Court CWJC No.10298 of 2020 dt.10-01-2022

Abhiyan, Mohanpur (Gaya) with immediate effect in exercising the power under Lohia Swachh Bihar Abhiyan, Human Resources Development Manual, 2017 (LSBA Manual) and or to grant any other relief or reliefs for which petitioner is legally entitled in the facts and circumstances of the case."

3. Petitioner has preferred appeal in terms of Annexure-

4, dated 02.05.2019. The appeal is yet to be decided by the

Appellate Authority.

4. Accordingly, Appellate Authority is hereby directed to

decide the petitioner's appeal within a period of three months from

the date of receipt of this order.

5. With the above observation, writ petition stands

disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          12.01.2022
Transmission Date