Ravikant Bihari vs The State Of Bihar
2022 Latest Caselaw 78 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.9409 of 2020
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Ravikant Bihari Son of Shyam Deo Paswan Resident of Village- Sahuri, P.S.- Birpur, District- Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Health, Govt. of Bihar, Patna.

2. The Bihar Staff Selection Commission, Govt. of Bihar, Veterinary College, Patna through its Chairman.

3. The Secretary, Bihar Staff Selection Commission, Govt. of Bihar, Veterinary College, Patna.

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

     For the Petitioner/s   :      Mr. Shashank Chandra, Advocate
     For the Respondent/s   :      Mr. Lalit Kishore ( Ag )
                            :      Mr. Ajay Behari Sinha, GA 8

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

following relief/reliefs:

"That this is an application praying for issuance of a Writ in the nature of a Writ of Mandamus, or any other appropriate Writ, order, direction, directing the Respondent Authority to declare the Petitioner successful in the counseling of Lab Technician held on 29.06.2016, pursuant to the issuance of Advertisement No.05010115 by the Respondent Bihar Staff Selection Commission, for which the result were declared on 30.05.2020, but the Petitioner despite clearing the minimum cut off required for clearing the counseling under Schedule Caste category i.e. 32 %, has not been declared successful for appearing in the interview. The Petitioner further prays for a direction upon the Respondents to act strictly in accordance with law."

Patna High Court CWJC No.9409 of 2020 dt.04-01-2022

3. In support of the aforesaid relief petitioner submitted

a representation on 25.06.2020 and it is pending consideration

before the concerned Respondent, therefore, the concerned

Respondent is hereby directed to pass a speaking order after due

consideration of each of the contention stated in the representation

dated 25.06.2020 within a period of two months from the date of

receipt of this order.

4. With the above observation, writ petition stands

disposed off.

5. Speaking order shall be communicated to the

petitioner at the earliest.

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

AFR/NAFR
CAV DATE
Uploading Date          07.01.2022
Transmission Date