Bhola Paswan vs The State Of Bihar And Ors
2022 Latest Caselaw 2773 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18257 of 2016
     ======================================================

Bhola Paswan S/o Sri Ramdeo Paswan Resident of Village- Khoj Tola, Manjhoul, P.S.- Cheria Bariyarpur, District- Begusarai.

... ... Petitioner/s Versus

1. The State Of Bihar and Ors

2. The Principal Secretary, Department of Industries, New Secretariat, Vikash Bhawan, Patna.

3. The Dy. Secretary, Industries Vikash Bhawan, New Secretariat, Patna.

4. The Joint Director, Industries Vikash Bhawan, New Secretariat, Patna.

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

     For the Petitioner/s   :         Mr. Awadhesh Kumar Mishra, Advocate
                            :         Mr. Pramod Kumar, Advocate
     For the State          :         Mr. Kinkar Kumar, SC-9
                            :         Ms. Deepika Sharma, AC to SC-9

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 11-05-2022

Heard learned counsel for the respective parties.

"That this is an application for issuance of a writ of certiorari for quashing the Memo No. 3589 dated 3.8.16 issued by the Dy. Secretary, Industries under the order of govt. whereby and whereunder the petitioner has been dismissed from the post of Project Manager while he was posted in the office of General Manager District Industries Centre Head Quarter, Muzaffarpur interalia the following RELIEFS:

(i) That order dated 3.8.16 issued under the signature of Dy. Secretary Patna High Court CWJC No.18257 of 2016 dt.11-05-2022

Industries be set aside.

(ii) The Respondent authorities be directed to reinstate the petitioner in his service with all consequential benefits."

The petitioner was subjected to disciplinary

proceedings and it was concluded in imposition of penalty of

dismissal from service on 03.08.2016 vide Memo no. 3589

(Annexure-10).

Feeling aggrieved and dissatisfied with the order of

dismissal, petitioner preferred a revision petition under Rule 28

of CCA Rules, 2005 belatedly and it was rejected on 03.10.2019

by the Revisional Authority. Thus, the petitioner has presented

this petition. Order dated 03.10.2019 of the Revisional

Authority read as under:

"la[;k&3(l0)@m0LFkk0(vkjksi) [email protected]&[email protected] Hkksyk ikloku] ifj;kstuk izca/kd dks foHkkxh; ladYi la[;k&3589 fnukad 03&08&2016 dks fj'or ysrs gq, jaxsgkFk idM+s tkus laca/kh vkjksi ij foHkkxh; dk;Zokgh lapkfyr dj lsok ls c[kkZLr fd;k x;kA mDr c[kkZLrxh vkns'k ds fo:) Jh Hkksyk ikloku us fcgkj ljdkjh lsod (oxhZdj.k] fu;a=.k ,oa vihy) fu;ekoyh&2005 ds fu;e&28 ds rgr fnukad 26&04&2019 dks gLrk{kfjr iqujh{k.k vkosnu ekuuh;

ea=h] m|ksx dks lefiZr fd;kA fcgkj ljdkjh lsod (oxhZdj.k] fu;a=.k ,oa Patna High Court CWJC No.18257 of 2016 dt.11-05-2022

vihy) fu;ekoyh&2005 ds fu;e&28 esa ;g Li'V mYys[k gS fd vkns'k dh frfFk ls N% ekg ds Hkhrj fdlh Hkh le; Loizsj.kk ls ;k vU;Fkk tkWap dk vfHkys[k ekWx dj ,slk vkns'k ikfjr dj ldsxk tSlk og Bhd le>sA Jh Hkksyk ikloku }kjk c[kkZLrxh vkns'k dh frfFk 03&08&2016 ds N% ekg ds ckn fnukad 26&04&2019 dks gLrk{kfjr iqujh{k.k vkosnu fn;k tks dkyckf/kr gSaA vr% Jh Hkksyk ikloku }kjk lefiZr iqujh{k.k vH;kosnu fopkj.kh; ugha gksus dh fLFkfr esa lafpdkLr djus dk fu.kZ; fy;k tkrk gSA fcgkj jkT;iky ds vkns'k ls

The aforesaid order of the Revisional Authority is

not a speaking order as to condone the delay in presenting the

review petition. The petitioner has specifically taken certain

domestic issues in his revision petition to the extent of

condoning the delay in presenting revision petition, the same

was not appreciated. That apart, Rule 29 of the CCA Rules,

2005 has not been taken note of by the Revisional Authority in

true spirit.

In the light of these facts and circumstances, the

matter is remanded to the Revisional Authority to decide

petitioner's revision petition afresh by invoking Rule 29 of the

CCA Rules, 2005 as to whether delay in filing the revision

petition could be condoned or not. Such a decision shall be Patna High Court CWJC No.18257 of 2016 dt.11-05-2022

taken within a period of three months from the date of receipt of

this order. Revisional Authority's order dated 03.10.2019 stands

set aside.

Meanwhile, petitioner is permitted to file additional

statement of facts relating to condonation of delay in filing

revision petition in addition to the existing grounds in the

revision petition. In the event of allowing petitioner's revision

petition, the petitioner is not entitled to any monetary benefits

during the intervening period from 03.08.2016 to till

presentation of revision petition, the same shall be taken note of

by the concerned authority.

With the above observation, the present petition

stands disposed of.

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

AFR/NAFR                         NAFR
CAV DATE                          NA
Uploading Date                16.05.2022
Transmission Date                 NA