Ravi Kumar vs The State Of Bihar Through ...
2022 Latest Caselaw 669 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2292 of 2021
     ======================================================

Ravi Kumar, Son of Yogendra Prasad Singh, Resident of Village-Pipra, P.s. Chautham, District-Khagaria.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Department of Rural Development, Government of Bihar, Patna.

2. The District Magistrate, Khagaria.

3. The District Development Commissinoer, District Rural Development Unit, Khagaria.

4. The Sub-Divisional Officer, Khagaria.

5. The Block Development Officer, Alauli.

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

For the Petitioner/s : Mr. Ranjeet Kumar Singh For the Respondent/s : Mr. Sunil Kumar Mandal, SC 3 ====================================================== 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 the

Respondents.

3. Counsel for the petitioner is hereby directed to furnish

hard copy of the writ petition to learned counsel for the

Respondents/State.

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

following relief/reliefs:

"(i) For issuance of any appropriate writ or writs, rule or direction especially the nature of certiorari, quashing Patna High Court CWJC No.2292 of 2021 dt.27-01-2022

the memo no. 397 dated 19.03.2018 issued under the signature of Deputy Development Commissioner, Khagaria whereby and where under contractual appointment on the post of Rural Residence Assistant of the petitioner has been cancelled without considering the show cause reply filed by the petitioner as well as factum and genesis of the case.

(ii) For issuance of any appropriate writ or writs, rule or direction especially in the nature of mandamus, directing the respondent to continue the petitioner on his post and allow to work as per the guidelines issued earlier.

(iii) For issuance of any appropriate writ or writs, order orders, Rule or direction as your lordship may deem fit and proper to the facts and circumstances of the case as well as for which the petitioner may be found entitled there too."

5. The petitioner has already invoked remedy of appeal

before the Appellate Authority namely Respondent No. 2, The

District Magistrate, Khagaria.

6. The 2nd Respondent is hereby directed to examine the

petitioner's grievance and redress the same within a period of three

months from the date of receipt of this order while passing a

speaking order and also while giving ample opportunity of hearing

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