Vipendra Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 772 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.5810 of 2020
     ======================================================

Vipendra Kumar Singh, aged about 31 years, male, Son of Late Basant Narayan Singh, Residing at Rawal Tola Chota Telpa, Gali No. 2, New Colony, P.S. Town, District-Chapra.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, General and Administrative Department, Govt. of Bihar, Patna.

2. The Principal Secretary, General Administrative Department, Govt. of Bihar, Patna.

3. The District Magistrate-cum-Chairman-District Compassionate Committee, Bhagalpur, District-East Champaran, Motihari.

4. The Regional Deputy Director of Education, Muzaffarpur.

5. The District Education Officer, East Champaran, Motihari.

6. The District Programme Officer (Est.), East Champaran, Motihari.

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

For the Petitioner/s : Mr. Sharda Nand Mishra, Adv. For the Respondent/s : Mr. AC to SC-1 ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR ORAL JUDGMENT Date : 29-01-2022

Heard the counsel for the parties.

2. In the light of the judgment of the Supreme

Court in Civil Appeal No. No. 4802 of 2017, arising out of

SLP (C) No. 39424 of 2013), the petitioner, a Patna High Court CWJC No.5810 of 2020 dt.29-01-2022

compassionate appointee of 2017, has made a

representation before respondent No. 5, but the same has

yet not been adverted to and disposed off.

3. The petition is disposed off with the direction

to respondent No. 5 to dispose off the representation dated

20th January, 2020, preferred by the petitioner, within a

period of six weeks by a reasoned order, which shall be

communicated to the petitioner forthwith.

4. For facilitating this, the petitioner is directed

to place a copy of this order along with a fresh copy of the

representation referred to above before the concerned

respondent within a period of two weeks.

5. With the aforesaid observation/direction, the

writ petition stands disposed off.

(Ashutosh Kumar, J) Praveen-II/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          31.01.2022
Transmission Date       N/A