Jai Prakash Narayan Gupta vs The State Of Bihar
2022 Latest Caselaw 1908 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8217 of 2021
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Jai Prakash Narayan Gupta Son of Late Ram Nayan Gupta Resident of Minwa, PO- Minwa, Sub District - Sahjanwa, District- Gorakhpur, Presently Residing at C/o Murarilal Gupta, Near House Sita Ji, Parmeshwar Singh Lane, Waste Lohanipur, P.S. - Kadamkuan, District- Patna

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna

2. The Principal Secretary, General Administration Department, Government of Bihar, Patna

3. The Principal Secretary, Finance Department, Government of Bihar, Patna

4. The Principal Secretary, Panchayati Raj Department, Government of Bihar, Patna

5. The State Election Commission, Sone Bhawan, Beer Chand Patel Marg, Patna

6. The Secretary, State Election Commission, Sone Bhawan, Beer Chand Patel Marg, Patna

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

For the Petitioner/s : Mr. Ranjeet Choubey, Advocate For the Respondent/s : Mr. Lalit Kishore (AG) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 25-03-2022 The matter is heard via video conferencing due to cir-

cumstances prevailing on account of the COVID-19 pandemic.

In the instant petition, petitioner has prayed for the fol-

lowing reliefs:-

"(i) For issuance of an appropri-

ate writ in the nature of MANDAMUS com-

manding and directing the Respondent Au- thorities to pay pensionary benefit to the pe- titioner like the government servant as per the direction of the Hon'ble Court case of regularization of the petitioner and others is pending before the State Government since 2010.

Patna High Court CWJC No.8217 of 2021 dt.25-03-2022

(ii) For grant of any other relief or reliefs for which deemed entitled into the facts and circumstances of the case."

The aforesaid relief is not supported by the demand be-

fore the competent authority. In the absence of legal or vested right

followed by demand before the competent authority petitioner is

not entitled to writ of mandamus in the light of Hon'ble Apex

Court decision in the case of Mani Subrat Jain vs. State of

Haryana reported in (1977) 1 SCC 486.

Accordingly, petition stands disposed off reserving lib-

erty to the petitioner to apprise the competent authority in furnish-

ing detailed representation with reference to service particulars. 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 take note of and decide the matter within a rea-

sonable period of time.

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

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