Santosh Kumar Prasad vs The Union Of India And Ors
2023 Latest Caselaw 4975 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.18896 of 2015
     ======================================================

Santosh Kumar Prasad Son of Shri Hiralal Prasad, resident of Village- Simri Dudhi Patti, P.S. Simri, District- Buxar.

... ... Petitioner/s

Versus

1. The Union Of India through the Secretary, Department of Home, Government of India, New Delhi.

2. The Commandant, 22 Batalian, Central Reserve Police Force, Bazar Samiti Parisar, Hazaribagh, Jharkhand

3. The D.I.G., Central Reserve Police Force, Mokama Ghat, Patna, Bihar.

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

For the Petitioner/s : Mr.Prem Sheela Pandey, Adv. For the UOI : Mr. Punam Kumari Singh, CGC ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 27-09-2023

The present writ petition has been filed seeking the

following relief:-

"1. That this writ application is being filed for issuance of an appropriate writ preferably in the nature of mandamus commanding and directing the Respondent concerned to not issue order of dismissal or pass any order against the petitioner on the allegation that the petitioner quit the company without taking permission of Patna High Court CWJC No.18896 of 2015 dt.27-09-2023

commanding officer or higher officer."

2. Though the impugned order of punishment of dismissal

from service has neither been challenged nor annexed by the

petitioner, however, the said order dated 30.11.2013, passed by

the Commandant-22, Battalion, Central Reserve Police Force,

Hazaribagh, Jharkhand, has been annexed by the Respondents in

the counter affidavit, filed in the present case, as Annexure-A.

Nonetheless, the fact remains that the aforesaid order dated

30.11.2013 has not been challenged by the petitioner in the

present proceedings, inasmuch as he is stated to be not in

possession of the same, however, the learned counsel for the

Respondents submits that the petitioner can avail the alternative

remedy by way of filing an appeal against the aforesaid order of

punishment dated 30.11.2013, before approaching this Hon'ble

Court.

3. In view of the aforesaid, this Court deems it fit and proper

to grant liberty to the petitioner to file appropriate appeal,

challenging the aforesaid order of punishment of dismissal from

service dated 30.11.2013 and in case such an Appeal is filed

within a period of eight weeks from today, the same shall be

considered on merits by the appellate authority and a reasoned

and a speaking order shall be passed thereon, in accordance with

law, forthwith.

Patna High Court CWJC No.18896 of 2015 dt.27-09-2023

4. The writ petition stands disposed off on the aforesaid

terms.

(Mohit Kumar Shah, J) Ajay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          3.10.2023
Transmission Date       NA