Krishna Jee Prasad vs The State Of Bihar And Ors
2023 Latest Caselaw 871 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.11762 of 2015
     ======================================================

Krishna Jee Prasad Son of Late Fulena Rai, Resident of Village - Bhagwanpur, P.S. - Bhagwanpur, District - Siwan.

... ... Petitioner/s Versus

1. The State of Bihar, through the Secretary, Department of Education, Bihar Patna.

2. The Director Primary Education Department, Bihar, Patna.

3. The Regional Deputy Director, Saran, Chapra.

4. The District Education Officer (D.E.O.), Siwan, District - Siwan.

5. The District Programme Officer (D.P.O.), Siwan, District - Siwan.

6. The Accountant General, Bihar, Patna.

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

For the Petitioner/s : Mr. Arbind Kumar, Advocate For the Respondent/s : Mr. Kumar Samarjeet Singh, AC to SC-21 ====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT Date : 21-02-2023

Heard learned counsel for the parties.

The petitioner, by way of the present writ petition,

prayed as under:-

"1.That this is an application for issuance of an appropriate writ in the nature of Mandamus commanding the respondents to pay the due Benefit of second time bound promotion with the interest to the petitioner."

Considering it that this matter is covered by the

Judgment dated 23.02.2022, passed in C.W.J.C. No. 5489 of Patna High Court CWJC No.11762 of 2015 dt.21-02-2023

2020 (Suresh Ram Vs. The State of Bihar & Ors.) and

connected matters reported in 2022 (2) B.L.J. 381, 2022 (2)

P.L.J.R. 80 and the Judgment dated 07.03.2022, passed in

C.W.J.C. No. 34 of 2022 (Minakshi @ Sushre Minakshi &

Anr. Vrs. The State of Bihar & Ors.), this writ petition is

dismissed with liberty to the petitioner to file appeal before the

concerned District Appellate Authority.

Considering the fact that the petitioner has already

been retired from service, if the petitioner files such an appeal, it

is expected from the concerned District Appellate Authority to

decide the same, expeditiously preferably within a period of six

months from its filing.

(Sanjeev Prakash Sharma, J) Amrendra/-

AFR/NAFR CAV DATE Uploading Date 22.02.2023 Transmission Date