Patna High Court
Ravi Kumar Raut vs The State Of Bihar on 27 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2323 of 2021
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Ravi Kumar Raut Son of Late Ramashish Raut Resident of Village- Sasaula
Kala, P.O.- Sasaula, P.S.- Majorganj, Dist- Sitamarhi, At present Working as
Cleaner cum Sweeper (Anusevi) at Primary Health Centre, Suppi, Dist-
Sitamarhi.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Health,
Bihar, Patna.
2. The Civil Surgeom cum Chief Medical Officer, Sitamarhi, Dist- Sitamarhi.
3. The In-Charge, Medical Officer, Primary Health Centre, Suppi, Dist-
Sitamarhi.
4. The Chairman-cum-Secretary Patient Welfare Committee Primary Health
Centre, Suppi, Dist- Sitamarhi.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Anil Kumar
For the Respondent/s : Mr. Rajeshwar Singh, GA 10
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 27-01-2022
The matter is heard via video conferencing due to
circumstances prevailing on account of the COVID-19 pandemic.
2. State counsel accepts notice for Respondents.
3. Counsel for the petitioner is hereby directed to furnish
copy of the petition to the counsel for the State/Respondents.
4. In the instant petition, petitioner has prayed for the
following relief/reliefs:
"That this is an application for issuance of an
appropriate writ (s), order (s), direction (s) in the nature of
mandamus, commanding and directing the respondents to pay
the salary/honorarium of Rs. 2400/- per month to the
Patna High Court CWJC No.2323 of 2021 dt.27-01-2022
petitioner from the date 31.03.2018 to till now which has been
kept with hold by the respondents with any rhyme and reason
and whereby works of Anusevi (sweeper cum cleaner) is being
taken by respondents at Primary Health Centre, Suppi still
now since date of his joining i.e. 01.07.2012 and further
directing the respondents to continue the payments to the
petitioner for his works till continuation of his service.
And for any other relief/reliefs the petitioner is
sought to be entitled for."
5. 4th Respondent-The Chairman-cum-Secretary, Patient
Welfare Committee Primary Health Centre, Suppi, District -
Sitamarhi is hereby directed to take note of the petitioner's grievance
and redress the same while calculating entire amount and disburse
the same along with interest @ 6 % per annum within a period of
three months from the date of receipt of this order after due
consideration of representation and other materials. If the petitioner
is not entitled to the relief sought in the present petition, detailed
speaking order shall be passed and communicated to the petitioner.
6. The above exercise shall be completed within a period
of one month from the date of receipt of this order, failing which, 4 th
Respondent is hereby directed to pay litigation cost and it is
quantified @ Rs. 10,000/-. Cost shall be paid to the petitioner.
7. Accordingly, writ petition stands disposed off.
(P. B. Bajanthri, J)
GAURAV S./-
AFR/NAFR
CAV DATE
Uploading Date 29.01.2022
Transmission Date
