Vikash Kumar Paswan vs The Bank Of India
2022 Latest Caselaw 825 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.3574 of 2021
     ======================================================

Vikash Kumar Paswan son of Shri Dhruv Dev Paswan @ Dhruv Manjhi resident of Village- Sadipur, P.O. and P.S.- Pachrukhi, District- Siwan.

... ... Petitioner/s Versus

1. The Bank of India through its Zonal Manager, Muzaffarpur, Bihar.

2. The Deputy Circle Managing Bank of India, Circle Office, Muzaffarpur, District- Muzaffarpur.

3. The Branch Manager, Bank of India, Mithanpura Branch, District-

Muzaffarpur.

4. The Branch Manager, Bank of India, Supauli Branch (4454), District-

Siwan.

5. The Branch Manager, Bank of India, Pachrukhi Branch, District- Siwan.

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

     For the Petitioner/s    :       Mr.Sanjay Kumar Singh
     For the Respondent/s    :       Mr.

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 31-01-2022

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

following reliefs:-

"1. That the petitioner named-

above craves indulgence of this Hon'ble Court for issuance of appropriate order/orders, direction/directions, writ/writs, preferably in the nature of mandamus for commanding and directing the Respondent Authority concerned to regularize/appoint the petitioner on any suitable class-IV post in the Respondent Bank who discharged his duties as IVth grade employee in the different branches of the Respondent Bank and even appeared in Patna High Court CWJC No.3574 of 2021 dt.31-01-2022

interview on several occasions as per notice/letter issued to him by the Respondent Bank for his appointment but till date neither his services has been regularized nor he has been appointed by the Respondent Bank authority despite having all requisite qualification and fulfilling the criteria for such appointment. And/order for any other relief/reliefs for which the petitioner is found entitled, to in the facts and circumstances of this case."

3. In support of the aforesaid relief, petitioner has

not submitted any representation. Therefore, the present petition is

not maintainable in the light of Apex Court's decision in the case

of Mani Subrat Jain V. State of Haryana & Ors. reported in

A.I.R. 1977 SC 276.

4. Accordingly, the instant petition stands disposed of

reserving liberty to the petitioner to submit a detailed

representation before the competent authority. If such

representation is submitted within a period of eight weeks from the

date of receipt of this order, the concerned respondent is hereby

directed to decide the petitioner's representation at the earliest.

(P. B. Bajanthri, J) rakhi/-

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