Raj Kumar Mishra vs The State Of Bihar
2022 Latest Caselaw 2977 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.7280 of 2022
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Raj Kumar Mishra Son of Late Benkateshwar Mishra Resident of Village- Sonbarsa, P.S.- Charpokhari, District- Bhojpur and Presently residing at Mau- rya Vihar Colony, Road No.- 1E, Near BMP- 16, P.S.- Khagaul, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Food and Consumer Protection, Government of Bihar, Patna.

2. The Principal Secretary, Department of Food and Consumer Protection, Government of Bihar, Patna.

3. The Bihar State Food and Civil Supplies Corporation Limited through its Managing Director, Patna.

4. The Managing Director, Bihar State Food and Civil Supplies Corporation Limited, Patna.

5. The District Magistrate, Samastipur.

6. The District Manager, Bihar State Food and Civil Supplies Corporation, Samastipur.

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

For the Petitioner/s : Ms. Prakritita Sharma, Advocate For the Respondent/s : Mr. S. Raza Ahmad, AAG 5 Mr. Vishwambhar Prasad, AC to AAG 5 For BSFC : Mr. Shailendra Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 19-05-2022

Heard learned counsel for the respective parties.

2. Petitioner has unnecessarily impleaded government

officials as parties to the present petition namely respondent Nos.

1 and 2. Petitioner seeks permission to delete their names.

3. Accordingly, petitioner is permitted to delete the

names of respondent Nos. 1 and 2 during the course of the day. Patna High Court CWJC No.7280 of 2022 dt.19-05-2022

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

following relief/reliefs:

"i. For issuance of appropriate writ/writs,

direction/directions or orders/order especially in the na-

ture of Mandamus for taking appropriate decision look-

ing to the financial conditions of the deceased family

for appointment of the petitioner on compassionate

grounds, without any inordinate delay.

ii. For further kind indulgence of this

Hon'ble Court to look into the matter and the con-

cerned respondents may be directed to produce all con-

nected records for perusal for passing an appropriate or-

der.

iii. For any other relief/reliefs, which the

Hon'ble Court may grant in general interest, that may

be deemed appropriate and necessary in this case."

5. Petitioner's father died on 12.08.2018 while working

with the Food and Civil Supplies Corporation Limited. The peti-

tioner submitted application on 14.02.2019 seeking compassionate

appointment and it is pending consideration in the office of the

Food and Civil Supplies Corporation Limited. Therefore, respon-

dent No. 4 - The Managing Director, Bihar State Food and Civil

Supplies Corporation Limited, Patna is hereby directed to examine

the petitioner's application read with the policy of the Corporation Patna High Court CWJC No.7280 of 2022 dt.19-05-2022

relating to compassionate appointment and proceed to pass speak-

ing order and communicate to the petitioner.

The above exercise shall be completed within a period of

three months from the date of receipt of this order.

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

AFR/NAFR
CAV DATE
Uploading Date          20.05.2022
Transmission Date