Patna High Court
Dharmendra Kumar Singh vs The State Of Bihar And Ors on 8 May, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20561 of 2016
======================================================
Dharmendra Kumar Singh Secretary, Divya Kiran Samajik Seva Sansthan,
Saran, Son of Sri Chandraket Narain Singh, Resident of Village Baijalpur
Kesho, P.S. Sonpur District- Saran.
... ... Petitioner/s
Versus
1. The State Of Bihar through its Director, Health Department, Bihar, Patna.
2. The Principal Secretary, Health Department, Bihar, Patna.
3. The Collector, Begusarai.
4. The Civil Surgeon-cum-Member Secretary, District- Health Society
Begusarai.
5. The Superintendent, Sadar Hospital, Begusarai.
6. The Incharge Medical Officer, Primary Health Centre, Balia, Distt.-
Begusarai.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Sunil Kumar, Advocate
For the Respondent/s : Mr. Sarvesh Kumar Singh, AAG-13
Mr. Arya Achint, AC to AAG-13
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 08-05-2023
Heard learned counsels for parties.
2. In the instant petition, petitioner has prayed for
following reliefs:-
"That the present writ application
is for issuance of writ in the nature of writ of
certiorary quashing the memo no. 547 dated
17.6.2015 by which the respondent authority
without asking show cause notice and
without giving sufficient opportunity to the
petitioner illegally relieved from work and
allotted to another person and further
Patna High Court CWJC No.20561 of 2016 dt.08-05-2023
issuance of writ in the nature of writ of
mandamus directing and commanding the
respondents to pay the outstanding amount
of 2 years to the petitioner with respect to
work performed by him in the Sub-
Divisional Hospital Balia on the basis of
work order passed by Civil Surgeon cum
Member Secretary District Health Society
Begusarai and pass such other
order/orders/Direction/s for which the
petitioner is entitled."
3. Annexure- 3 reads as under:-
"जजला सवासथय सजमजत, बे गस
ू राय
सवासथय जवभाग, जबहार सरकार
Sadar Hospital Campus, Begusarai, Bihar
Letter No. DHSBGS/14-15/ Date / 2015
कायारलय आदे श
अननुममंडललीय अस्पतताल, बललयता कक भवन कली
सताफ-सफताई, पलरिसरि कता रिख -रिखताव एवमं भतर्ती मरिलीजजों कक
पथ्य आपपूलतर्ति हकतनु लनलवदता कक मताध्यम सक लदव्य लकरिण
सतामतालजक सकवता समंस्थतान कक कतायर्यालय पतत्रांक - 784 लदनत्रांक
22.09.2014 सक कतायर्यादकश लदयता गयता थता। कतायर्यादकश कक
अननुसतारि, कतायर्यादकश लनगर्तित लतलथ कक 15 लदनजों ममें कतायर्ति पतारिमंभ
मं कली लतलथ सक एक महलीनक कक कतायर्ति
करिनता थता तथता कतायर्यारिभ
सम्पतादन कक ogkWa कक पभतारिली लचिलकत्सता पदतालधिकतारिली / अस्पतताल
पबमंधिक कक दतारिता समंतकषपद पताए जतानक समंबधि
मं ली पमताण पत पकषण
कक बताद हली अननुबधि
मं लकयता जतानता थता। उक्त पमताण पत कक
पकषण कली अननुपलब्धितता कक कतारिण अननुबधि
मं नहहीं हक सकता
लकन्तनु समंस्थता कतायर्ति करितली रिहली। मताचिर्ति , 2015 ममें पभतारिली
लचिलकत्सता पदतालधिकतारिली बललयता नक अपनक पतत्रांक -
RKS/BAL/14-15/80'A' लदनत्रांक 04.03.2015 कक दतारिता
समंख्यता कक कतायर्ति कक असमंतकषतापद बततायता तदकपरितान्त लनलवदता
सलमलत कली बबठक हईनु तथता यह लनणर्तिय ललयता गयता लक:-
Patna High Court CWJC No.20561 of 2016 dt.08-05-2023
1. कतायर्यादकश कक अननुसतारि कतायर्ति समंतकषपद नहहीं पताए जतानक कक
कतारिण कतायर्तिरित लदव्य लकरिण सतामतालजक सकवता समंस्थतान
कक आदकश लनगर्तित कली लतलथ सक कतायर्तिमनुक्त करि लदयता
जताय।
2. Jh लवकतास कनु मतारि जक सदरि अस्पतताल ममें सफताई कता
कतायर्ति करि रिहक हह , कक बललयता ममें सफताई कपड़ k धिनुलताई
पलरिसरि कता रिख-रिखताव एवमं आपपूलतर्ति कता कतायर्ति क्रमशशः 0
52,000.00 (बतावन हजतारि पलत मताह) एवमं 50/- पलत
भतर्ती मरिलीज कक दरि परि कतायर्यादकश लदयता जताय।
3. मं
शली लवकतास कनु मतारि आदकश लनगर्तित कली लतलथ सक कतायर्यारिभ
करि दमें। एक महलीनक कक कतायर्ति सतकषपद पमताण पत
पभतारिली लचिलकत्सता पदतालधिकतारिली एवमं अस्पतताल पबमंधिक कक
समंयनुक्त हस्तताक्षरि सक पकषण कक उपरितान्त अननुबधि
मं लकयता
जताय।
लसलवल सजर्तिन -सह- सदस्य-सलचिव
लजलता स्वतास्थ्य सलमलत, बकगपूसरिताय। "
4. In the counter affidavit respondents have not
specifically taken contention that the petitioner was heard before
passing impugned order dated 17.06.2015 (cited supra). Even
the final order do not reveal as to whether petitioner has been
heard in the matter, like issuance of show cause notice and
seeking explanation of the petitioner. In fact, petitioner has
specifically contended that the impugned action is without show
cause notice.
5. In the light of these facts and circumstances,
petitioner has made out a case. Accordingly, Annexure-3 dated
Patna High Court CWJC No.20561 of 2016 dt.08-05-2023
17.06.2015 stands set aside. The present writ petition stands
allowed reserving liberty to the concerned respondent to
proceed in accordance with law within a period of four weeks.
6. The concerned authority is hereby directed to take
note of Apex Court's decisions rendered in the case of UMC
Technologies Pvt. Ltd. vs. Food Corporation of India and
Another, reported in (2021) 2 SCC 551 read with Isolators and
Isolators through its Proprietor Mrs. Sandhya Mishra Vs.
Madhya Pradesh Madhya Kshetra Vidyut Vitran Co. Ltd &
Another reported in 2023 LiveLaw (SC) 330 (para 34) before
taking further action in the matter.
(P. B. Bajanthri, J)
( Arun Kumar Jha, J)
rakhi/-
AFR/NAFR NAFR
CAV DATE N.A.
Uploading Date 10.05.2023
Transmission Date N.A.
