Patna High Court
Wakil Prasad Singh vs The State Of Bihar on 12 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.261 of 2021
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1. Wakil Prasad Singh Son of Late Paras Nath Singh Resident of Village-
Majhui, P.O.- Raipur Chor, District- Rohtas, Presently residing at 202 A,
Suryachandra Apartment, Gola Road, Danapur at present posted as Circle
Officer, Bikram, District- Patna.
2. Gangesh Jha Son of Sri Mahesh Jha Resident of Village- Pilakhawar, P.O.-
Pilakhawar, P.S.- Raj Nagar, District- Madhubani, at present posted as Circle
Officer, Thawe, District- Gopalganj.
3. Vijai Kumar Singh Son of Sri Tribhuwan Singh Resident of Village- Mirpur,
P.O.- Belwai, P.S.- Akhand Nagar, District- Sultanpur, U.P., at present posted
as Circle Officer, Gopalganj Sadar, District- Gopalganj.
4. Sidhnath Singh Son of Sri Janeshwar Singh Resident of Village and P.O.-
Goh, District- Aurangabad, at present posted as Circle Officer, Hussain
Ganj, District- Siwan.
5. Indra Bansh Rai Son of Late Mukh Ram Rai Resident of Village-
Khakharahi, P.O.- Saisar, District- Rohtas, at present posted as Circle
Officer, Siswan, District- Siwan.
6. Vijay Kumar Singh Son of Late Sheopujan Singh Resident of Village and
P.O.- Anaith, Ara, District- Bhojpur at present posted as Circle Officer,
Bihta, Patna.
7. Ramavatar Yadav Son of Sri Thakai Yadav Resident of Village- Chikanjee,
P.O.- Saraigarh, District- Supaul, at present posted as Circle Officer, Puraini,
District- Madhepura.
8. Shyam Kishor Yadav Son of Late Satya Narayan Yadav Resident of Ward
No.2, Nagar Parishad, Madhepura, District- Madhepura, at present posted as
Circle Officer, Salakhua, District- Saharsa.
9. Deepak Kumar Son of Late Vishnu Shankar Prasad Resident of Mohalla-
Lakchamipur, State Bank of India Road, Village and P.O.- Madhepura,
District- Madhepura, at present posted as Consolidation Officer, Bihiya,
District- Bhojpur.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Old
Secretariat, Patna.
2. The Secretary, Revenue and Land Reforms Department, Government of
Bihar, Old Secretariat, Patna.
3. The Principal Secretary, Revenue and Land Reforms Department,
Government of Bihar, Old Secretariat, Patna.
4. The Director, Revenue and Land Reforms Department, Government of
Bihar, Old Secretariat, Patna.
... ... Respondent/s
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Appearance :
Patna High Court CWJC No.261 of 2021 dt.12-01-2022
For the Petitioner/s : Mr. Praveen Prabhakar, Advocate
For the Respondent/s : Mr. Rishi Raj Sinha, SC 19
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 12-01-2022
This matter is heard via video conferencing due to
circumstances prevailing on account of the COVID-19 Pandemic.
Learned counsel for the petitioner is hereby directed to
furnish a copy of the petition to learned counsel for the State-
respondents.
In the instant petition, petitioner has prayed for the
following reliefs:-
"(a) To issue a writ of mandamus,
commanding the respondents to discharge
their legal obligation to merge/absorb and
regularize the services of petitioners on the
post of Circle Officers on which their postings
have been done after Service Transfer based
on process of selections on the basis of
advertisement and Gazette notification held in
the year 2010 and since then they are working
on their respective posts of Circle Officers,
without any break.
(b) To issue a further writ of
mandamus, commanding the respondents to
allow the petitioners their promotions on the
next higher post of cadre as per their
eligibility.
(c) To any other relief or reliefs or,
relief's for which the petitioners may be found
entitled to."
In support of the aforesaid relief petitioner submitted
representation on 26.08.2020 followed by reminder dated
Patna High Court CWJC No.261 of 2021 dt.12-01-2022
11.09.2020 (Annexure-7 & 8) respectively but the concerned
respondent has not acted on the petitioner's representation.
Accordingly, the concerned respondent is hereby
directed to decide the petitioner's representation and pass a
speaking order within a period of three months from the date of
receipt of this order. The same shall be communicated to the
petitioner at the earliest.
With the aforesaid observations, the writ petition stands
disposed off.
(P. B. Bajanthri, J)
Vikash/-
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