Om Prakash Ram vs The State Of Bihar
2022 Latest Caselaw 2586 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.573 of 2021
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Om Prakash Ram Son of Late Ganga Ram Resident of Village and Post Office- Pakwaliya, Police Station- Daraundha, District- Siwan.

... ... Petitioner/s Versus

1. The State of Bihar

2. The District Magistrate, Siwan.

3. The Deputy Development Commissioner, Siwan.

4. The District Panchayat Officer, Siwan.

5. The Sub Divisional Officer, Maharajganj, Siwan.

6. The District Accounts Officer, Siwan.

7. The Block Development Officer, Maharajganj, Siwan.

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

     For the Petitioner/s   :       Mr. Umesh Kumar Mishra, Advocate
     For the Respondent/s   :       AAG 5
                                    Mr. Ajay, GA 5

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 09-05-2022

Heard learned counsel for the respective parties.

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

following relief/reliefs:

"I. For issuance of an appropriate writ in the nature of certiorari for quashing the memo no. 337 dated 01.03.2007 issued under the signature of the District Magistrate, Siwan by which, there is direction for withholding three annual increments of the petitioner without considering the fact that the Conducting Officer-cum-the Sub Divisional Officer, Maharajganj, Siwan has not held the petitioner guilty and recommended for revocation of his suspension and in the writ petition filed by the petitioner before this Hon'ble High Court bearing C.W.J.C. No. 7872 of 2006, an order was Patna High Court CWJC No.573 of 2021 dt.09-05-2022

passed on 10.07.2006 with direction to the District Magistrate, Siwan to take a final decision within a period of three months and in compliance of order of this Hon'ble High Court and in the light of enquiry report submitted by the Conducting Officer-cum-the Sub Divisional Officer, Maharajganj, Siwan, the District Magistrate, Siwan although revoked the suspension of the petitioner but he directed for withholding three increments of the petitioner with cumulative effect.

II. For issuance of an appropriate writ in the nature of mandamus for commanding directing the respondent authorities concerned to pay three annual increments to the petitioner with consequential benefits for which the petitioner is entitled in view of the fact that the petitioner has been victimized for no fault on his part.

III. For issuance of an appropriate writ in the nature of mandamus for commanding and directing the respondent authorities concerned to provide the benefits of three annual increments with all consequential benefits without any further delay so that the petitioner might not be prejudiced in any manner.

IV. For issuance of any other writ/writs, order/orders, direction/directions for which the petitioner would be entitled in the facts and circumstances of the present case."

3. Petitioner was subjected to disciplinary proceedings

which was concluded in imposition of penalty of withdrawing of

three increments with cumulative effect and it was subject matter

of C.W.J.C. No. 263 of 2016 and it was disposed off. Feeling

aggrieved by the same, petitioner preferred L.P.A. No. 341 of 2018

and it was disposed off on 07.12.2018. In the light of the Patna High Court CWJC No.573 of 2021 dt.09-05-2022

observations made by the L.P.A. Bench, the District Magistrate has

proceeded to pass order vide Annexure 4 dated 06.06.2019.

4. Petitioner has a statutory remedy of appeal against the

order of District Magistrate dated 06.06.2019, therefore, the

present petition is premature and is disposed off.

5. Accordingly, petitioner is permitted to prefer appeal

before the Appellate Authority against the order of the District

Magistrate. If such appeal is filed within a period of eight weeks

from today, in that event, Appellate Authority is hereby directed to

decide petitioner's appeal within a period of three months from the

date of receipt of such appeal and communicate the same to the

petitioner.

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

AFR/NAFR
CAV DATE
Uploading Date          12.05.2022
Transmission Date