Uday Kumar Yadav vs The State Of Bihar And Ors
2022 Latest Caselaw 2834 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.16992 of 2016
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Uday Kumar Yadav Son of Rajendra Prasad Yadav Resident of Tilauta Bigha, PO/PS Deo District Aurangabad Bihar, Presently Working as Lab Technician, Primary Health Centre, Dighalbank, Kishanganj ... ... Petitioner/s Versus

1. The State Of Bihar and Ors

2. The principal Secretary, Department of Health Government of Bihar, Patna

3. The Secretary Department of HealthGovernment of Bihar, Patna

4. The Director in Chief, Department of Health, Bihar, Patna

5. Bihar Staff Selection Commission ,PO Veterinary College, Patna through its Secretary ... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :          Mr. Kishore Kumar Sinha, Advocate
     For the Respondent/s   :          Mr. GP-12

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 12-05-2022

Heard learned counsel for the respective parties.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"A) To issue a writ in the nature of writ of Mandamus commanding and directing respondents Authority to consider the case of petitioner for being appointed against the vacant and substantive post in regular establishment under Government of Bihar in terms of Annexure 8 of the writ application, as the petitioner is working against the contractual post of Lab Technician duly appointed vide Annexure 4 for more than 6 years.

Patna High Court CWJC No.16992 of 2016 dt.12-05-2022

B) Any other relief/reliefs which the Hon'ble Court may deem fit and proper in the facts and circumstances of the present case may also be granted."

The aforesaid relief is not supported by material

information that petitioner has established statutory right before

the competent authority in the form of application or

representation. Therefore, petitioner is not entitled to the

aforesaid relief.

Accordingly, the present petition stands dismissed,

reserving liberty to the petitioner to approach the concerned

authority in accordance with law.

At this stage, learned counsel for the petitioner

seeks permission to withdraw the present petition.

Accordingly, the present petition stands dismissed

as withdrawn, reserving liberty to the petitioner to approach the

concerned authority.

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

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Uploading Date                14.05.2022
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