Bishwanath Ram vs The State Of Bihar
2022 Latest Caselaw 642 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.2143 of 2021
     ======================================================

Bishwanath Ram, S/o Valmiki Ram, Resident of Village-Begamchak, P.O. Gangachak, Masaurhi, District-Patna-804452.

... ... Petitioner/s Versus

1. The State of Bihar

2. The Principal Secretary, Rural Works Department, Government of Bihar, Patna.

3. The Engineer in Chief, Rural Work Department, Government of Bihar, Patna.

4. The Chief Engineer-IV, Rural Work Department, Government of Bihar, Patna.

5. The Superintending Engineer, Advanced Planning Circle, Rural Work Department, Government of Bihar, Vishweshwaraiya Bhawan, Patna.

6. The Executive Engineer, Advance Planning Division No. 2, Punaichak, Patna.

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

     For the Petitioner/s   :       Mr. Roona
     For the Respondent/s   :       Mr. Ajay, GA 5

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 25-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"(i) For a direction upon the Respondents to consider the case of the Petitioner for regular promotion to the post of Head Clerk, on the basis of his seniority and on the basis of availability of vacant sanctioned posts of Head Clerk.

(ii) Any other order/orders, direction/directions for which the Petitioner is found Patna High Court CWJC No.2143 of 2021 dt.25-01-2022

entitled to in the facts and circumstances of the present case."

3. For issuance of writ of Mandamus two ingredients are

necessary namely legal/statutory vested right followed by demand

before the competent authority. Both ingredients are not

forthcoming from the pleadings, therefore, the present petition

cannot be entertained.

4. Accordingly, writ petition stands disposed off,

reserving liberty to the petitioner to approach the competent

authority within a period of eight weeks from the date of receipt of

this order. If such a representation along with material information

is placed on record, the competent authority is hereby directed to

examine the petitioner's claim for the promotion to the post of

Head Clerk within a period of three months from the date of

receipt of petitioner's representation.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          28.01.2022
Transmission Date