Neha Jaiswal vs The State Of Bihar
2022 Latest Caselaw 618 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1757 of 2021
     ======================================================

1. Neha Jaiswal wife of Late Sheo Shankar Prasad resident of Mohalla- Karan Sarai, Sasaram, Police Station- Sasaram (Town), District- Rohtas.

2. Sarita Singh daughter of late Ramayan Singh resident of Village- Belarhi, Police Station- Sasaram (Mufassil), District- Rohtas, Sasaram.

3. Surendra Baitha son of Late Lal Bihari Ram resident of Village- Muralipur, Police Station- Sheosagar, District- Rohtas, Sasaram.

4. Deepak Kumar son of Late Satya Narayan Prasad resident of Village-

Muradabad, Police Station- Sasaram (Mufassil), District- Rohtas, Sasaram.

... ... Petitioner/s Versus

1. The State of Bihar through Principle Secretary, Urban Development and Housing Department, Government of Bihar, Patna.

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

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

4. The District Magistrate, Rohtas, Sasaram.

5. The Deputy Collector, Rohtas, Sasaram.

6. The Executive Officer, Nagar Parishad, Sasaram, District- Rohtas.

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

For the Petitioner/s : Mr.Surendra Kumar Choubey For the Respondent/s : Mr. Subhash Prasad Singh, GA-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 24-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19

pandemic.

2. In the instant petition, petitioners have prayed for

following reliefs:-

" i) Issuance of a writ in the nature of writ of mandamus directing the Patna High Court CWJC No.1757 of 2021 dt.24-01-2022

respective authorities to appoint the petitioners on compassionate ground on account of death of the husband/father who died during their service period of Nagar Parishad Sasaram.

ii) Issuance of any other writ(s) or order(s) or direction(s) which may be deemed fit and proper in the facts and circumstances of the case."

3. Husband of petitioner no. 1, late Sheo Shankar

Prasad died on 25.04.2019, consequently petitioner no. 1 filed

application on 18.07.2019 seeking compassionate appointment.

Thereafter, there are protracted correspondence. However,

competent authority has not decided the petitioners' grievance.

4. Therefore, the competent authority is hereby

directed to decide the petitioners' grievance and pass a suitable

order and communicate the same within a period of eights

weeks from the date of receipt of this order, failing which,

respondent-department is liable to pay litigation cost to the

petitioners and it is quantified @ Rs. 25,000/-

(P. B. Bajanthri, J)

rakhi/-

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