Bikkey Kumar Mallick vs The State Of Bihar
2022 Latest Caselaw 417 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.461 of 2021
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Bikkey Kumar Mallick S/o Late Rajendra Mallick (Dom) resident of Bishunpure ward No. 42, P.s.- Begusaria, Town and District- Begusaria, Sate of Bihar

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Department of Urban Development and Housing Department, Government of Bihar,

2. Deputy Secretary, Department of Urban Development and Housing Department, Government of Bihar, Patna

3. Additional Secretary, Department of Urban Development and Housing Department, Government of Bihar, Patna

4. Begusarai Municipal Corporation through Nagar Aayukt, Municipal Corporation, District- Begusarai

5. Mayor Begusarai Municipal Corporation, Begusarai

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

For the Petitioner/s : Mr. Dinesh Maharaj, Advocate For the Respondent/s : Mr. Subhash Prasad Singh, GA 3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 13-01-2022

This matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 Pandemic.

In the instant petition, petitioner has prayed for the

following reliefs:-

"For issuance of an appropriate writ/writs, order/orders, direction/directions directing the respondents to immediately appoint the petitioner on compassionate ground as the sole earning member of the family the father of the petitioner was died on 21.08.2015 while working on the Begusarai Municipal Corporation, Begusarai."

Patna High Court CWJC No.461 of 2021 dt.13-01-2022

Petitioner's father died on 21.08.2015 while he was

working in the Begusarai Municipal Corporation, Begusarai.

Petitioner submitted representation and his name was

recommended for appointment vide communication dated

30.05.2020 (Annexure-7). Thereafter, petitioner submitted

representation for issuance of order of appointment and it is

pending consideration.

Therefore, the concerned respondent is hereby directed

to act on the recommendation dated 30.05.2020 within a period of

one month from the date of receipt of this order failing which the

petitioner is entitled to litigation cost which is quantified at Rs.

10,000/-. The cost shall be paid to the petitioner from the pocket of

the appointing authority and not from the

Department/Government.

With the aforesaid observations, the writ petition stands

disposed off.

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

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