Rajiv Nandan vs The State Of Bihar
2022 Latest Caselaw 424 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.422 of 2021
     ======================================================

Rajiv Nandan Son of Late Shivnandan Prasad Resident of Village-Ramnagar Saraiya, Post Office-Damodarpur Baldha, Police Station-Nagarnausa, District-Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar Bihar

2. The Commissioner, Patna Division, Patna.

3. The District Magistrate, Nalanda.

4. The Additional District Magistrate, Nalanda.

5. The Circle Officer, Noorsarai, District-Nalanda.

6. The Circle Officer, Rahui, District-Nalanda.

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

For the Petitioner/s : Mr.Ajey Kumar For the Respondent/s : Mr. Saurabh Kumar ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 13-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19

pandemic.

2. State counsel accept notice for respondents.

3. In the instant petition, petitioner has prayed for

following reliefs:

"1. That this application is for issuance of a writ of certiorari for quashing the order contained in Memo No. 157 dated 13.02.2020 (Annexure-6) issued under the signature of Respondent No. 3 by which petitioner has been dismissed from service under Rule-14(xi) of Bihar Government Service Patna High Court CWJC No.422 of 2021 dt.13-01-2022

(Classification, Control And Appeal) Rules, 2005 in most illegal manner and also for issuance of an order/direction, directing/commanding the Respondents to reinstate petitioner in service with all consequential benefits as if the impugned order has not been given effect and be further pleased to grant such other relief or reliefs to which petitioner is found entitled in the eyes of law."

4. Undisputedly, petitioner has already invoked the

appeal remedy in filing appeal on 25.02.2020 before the

appellate authority.

5. Therefore, the appellate authority is hereby

directed to decide the petitioner's appeal within a period of four

months from the date of receipt of this order.

6. With the aforesaid observations, the instant

petition stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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