Ravi Bhushan Singh vs The State Of Bihar
2022 Latest Caselaw 309 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10628 of 2020
     ======================================================

RAVI BHUSHAN SINGH Son of Rameshwar Prasad Singh Resident of House No. 43A, ByPass Road, Anna Marg, Gangjala ward no. 16, Saharsha, District- Saharsa

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of General Administration, Govt. of Bihar, Patna

2. The Secretary Hime (Police) Government of Bihar, Patna

3. The Director General of Police, Bihar, patna

4. The Additional Director General of Police, Rail, Bihar, Patna

5. The Inspector General of Police, Rail, Bhagalpur

6. The S.P. (Rail) Bhagalpur

7. The State of Jharkhand through the Principal Secretary, Department of Home, Government of Jharkhand

8. The S.P. Dumka, Jharkhand

9. The Dy. S.P. Rail, Jamalpur

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

For the Petitioner/s : Mr.Abhay Kumar Thakur For the Respondent/s : Mr. Manish Kumar, GP-4 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 11-01-2022

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:

"1. That this petition has been filed for issuance of order/s, direction/s, writ/s commanding the respondents for the following reliefs:-

I. For confirmation of joining of duty after being fit from illness from the date 06-08-2019 when the petitioner made Patna High Court CWJC No.10628 of 2020 dt.11-01-2022

request by post with all documents.

II. For any other relief/reliefs for which the petitioner found entitled to in the facts and circumstances of the case."

4. The concerned respondent is hereby directed to

examine the petitioner's service records and redress his grievance

in passing speaking order as to whether petitioner is entitled to the

relief sought in the present petition read with representation dated

18.03.2020 (Annexure-5) or not? The above exercise shall be

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

of this order.

5. With the aforesaid observations, the instant petition

stands disposed of.

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

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