Md. Rahmatullah vs The State Of Bihar
2022 Latest Caselaw 64 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6387 of 2021
     ======================================================

Md. Rahmatullah Son of Late Abdul Rasheed Resident of Diwan Mohalla, Dulli Ghat, P.S.- Khajekala, District- Patna, Currently posted as Clerk, Civil Court Naugachia, P.S.- Naugachia, District- Bhagalpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Finance Department, Government of Bihar, Old Secretariat, Bailey Road, Patna.

2. The District Magistrate, Bhagalpur, District- Bhagalpur.

3. The District Accounts Officer, Bhagalpur, District- Bhagalpur.

4. The District and Sessions Judge, Civil Court, Bhagalpur.

5. The Judge in charge, Civil Court, Naugachia, District- Bhagalpur.

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

For the Petitioner/s : Mr. Sunil Kumar Singh, Advocate For the Respondent/s : Mr. Subhash Chandra Mishra, SC-16 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 04-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. Respondent No. 3 is present in the office of the

learned counsel for the respondent.

3. On instruction, learned counsel for the respondent

no. 3 submitted that petitioner is not entitled to relief sought in the

present petition with reference to service records of the petitioner.

In that event, necessary speaking order should have been passed as

to why the petitioner is not entitled so as to enable him to

challenge the speaking order, in rejecting the petitioner's claim.

For these many days, 3rd respondent is sleeping over the right of Patna High Court CWJC No.6387 of 2021 dt.04-01-2022

the petitioner in not deciding the petitioner's grievance. Therefore,

two weeks time is granted to pass speaking order and

communicate the same to the petitioner. If speaking order is not

passed within aforesaid time limit, the 3 rd respondent is liable to

pay litigation cost @ Rs. 5,000/- to the petitioner.

4. With the aforesaid observations, the instant petition

stands disposed of.

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

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