Dinesh Choudhary vs The State Of Bihar
2023 Latest Caselaw 2440 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.2539 of 2023
     ======================================================

Dinesh Choudhary Son of Kailash Choudhary, Resident of Village Pariouna, P.S.- Noorsarai, District- Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary Rural Development Department, Govt. of Bihar, Patna.

2. The Additional Secretary, Rural Development Department, Govt. of Bihar.

3. The Joint Secretary, Rural Development Department, Govt. of Bihar.

4. The District Magistrate, Patna.

5. The Deputy Development Commissioner, Patna.

6. The Sub Divisional Officer, Patna Sadar.

7. The Block Development Officer, Sampatchak, Patna.

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

For the Petitioner/s : Mr. Sanjay Kumar, Adv. For the State : Mr. Sumant Kumar Singh, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR ORAL JUDGMENT Date : 16-05-2023

We have heard Mr. Sanjay Kumar for the

petitioner and Mr. Sumant Kumar Singh for the State.

2. The petitioner has been disengaged from

his employment as Gramin Awas Sahayak for the reason

that he had selected wrong beneficiaries under Indira

Awas Scheme and that he did not carry out the

programmes with interest leading to delayed

implementation.

Patna High Court CWJC No.2539 of 2023 dt.16-05-2023

3. On the aforesaid two grounds, the

District Magistrate, Patna took a decision but only after

hearing the petitioner, of disengaging him from the

assignment. The Additional Secretary, Rural

Development Department has also affirmed the order

passed by the Collector.

4. Considering the nature of accusation

against the petitioner and an informed decision by the

Collector and the Additional Secretary, Rural

Development Department, this Court is not inclined to

interfere with the order of disengagement.

5. The petition is dismissed.

                                                (Ashutosh Kumar, J)
Mayank/Praveen
AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          17.05.2023
Transmission Date       N/A