Narendra Prasad Shrivastava vs The State Of Bihar And Ors
2023 Latest Caselaw 4182 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.15144 of 2015
     ======================================================

Narendra Prasad Shrivastava S/o Late Suresh Prasad resident of Adarsh Nagar, Ward No. 11, Rajopatti, Sitamarhi

... ... Petitioner/s

Versus

1. The State Of Bihar

2. The Principal Secretary, Minor Water Resources Department, Government of Bihar, Patna

3. The Engineer - in- Chief, Minor Water Resources Department, Government of Bihar, Patna

4. The Chief Engineer, Minor Water Resources Department, Muzaffarpur

5. The Superintending Engineer, Minor Irrigation Circle, Muzaffarpur

6. The Executive Engineer, Minor Irrigation Division, Sheohar

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

For the Petitioner/s : Mr.Dhirendra Kumar Jha, Adv. For the Respondent/s : Mr.M.K.Upadhyay, AC to GP-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 31-08-2023

The present writ petition has been filed seeking the

following reliefs:-

"1(i). For directing the respondent authorities to consider the case of the petitioner for promotion to Class-III in the clerical cadre.

(ii). For directing the respondent authorities to pay to the petitioner the salary and other emoluments of Class-III post in clerical cadre with effect from the date of such promotion."

Patna High Court CWJC No.15144 of 2015 dt.31-08-2023

2. At the outset, the learned counsel for the petitioner seeks

liberty on behalf of the petitioner to approach the Engineer-in-

Chief, Minor Water Resources Department, Government of

Bihar, Patna, i.e. the Respondent No. 3 for redressal of his

aforesaid grievances.

3. It is needless to state that in case, appropriate

representation is filed by the petitioner before the Respondent

No. 3, within a period of four weeks from today, annexing

copies of orders passed by this Court, directing for grant of

promotion to similarly situated employees, the same shall be

considered by the Respondent No. 3, in accordance with law

and a reasoned and a speaking order shall be passed thereon,

within a period of six weeks, thereafter.

4. The present writ petition stands disposed off on the

aforesaid terms.

(Mohit Kumar Shah, J)

Ajay/-

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Uploading Date          01-09-2023
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