Lalit Kumar vs The State Of Bihar
2022 Latest Caselaw 2582 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.20627 of 2021
     ======================================================

1. Lalit Kumar son of Late Kailash Rai, Resident of Village-Bathna, P.s.

Ahiyapur, P.O. Jhapaha, District-Muzaffarpur.

2. Rambabu Rai, son of Late Rudal Rai, Resident of Village-Patiyasa, P.s.

Ahiyapur, P.O. Mirzapur, District-Muzaffarpur.

3. Sunil Kumar Rai, son of Late Awadh Kishore Rai, Resident of Village-

Raushanpur, P.s. Ahiyapur, P.O. Bochan, District-Muzaffarpur.

4. Lalbabu Rai, son of Late Vishwanath Rai, Resident of Village-Raghopur, P.s.

Ahiyapur, P.O. Bhikhanpur, District-Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through Principle Secretary Home Department, Govt. of Bihar, Old Secretariat, Patna.

2. The District Magistrate, Muzaffarpur.

3. The Super-intendent of Police, Muzaffarpur.

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

For the Petitioner/s : Mr. Mani Bhushan Kumar, Advocate For the Respondent/s : Mr. Lalit Kishore (Ag) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 09-05-2022

Heard learned counsel for the parties.

2. State counsel accepts notice for respondent Nos. 1 to 3.

3. In the instant petition, petitioners have prayed for the

following relief/reliefs:

"That this Writ application is being filed for the direction to the Respondents to give A.C.P./M.A.C.P. to the petitioners who are working on the post of Chowkidar in Police Department Govt. of Bihar and to issue appropriate Writ/Writs, Direction/Directions as your lordships may deem fit and proper."

Patna High Court CWJC No.20627 of 2021 dt.09-05-2022

4. In respect of aforesaid relief, the petitioners were stated

to have submitted representation vide Annexure 4, dated 19.08.2021

before the District Magistrate, Muzaffarpur.

5. Second respondent - The District Magistrate,

Muzaffarpur is hereby directed to decide the petitioners'

representation within a period of three months with reference to each

of the petitioners' service particulars read with the Policy/Rules

relating to A.C.P./M.A.C.P. If the petitioners are otherwise eligible

for the benefit of A.C.P./M.A.C.P., the same shall be calculated and

disbursed along with interest @ 6 % per annum. If petitioners/any of

the petitioner is not entitled with reference to service particulars read

with the A.C.P./M.A.C.P. guidelines/Rules, in that event, necessary

speaking order shall be passed and communicated to the respective

petitioner.

6. The above exercise shall be completed within a period

of three months.

7. With the above observation, writ petition stands

disposed off.

(P. B. Bajanthri, J)

GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          12.05.2022
Transmission Date