Saroj Kumar vs The State Of Bihar
2024 Latest Caselaw 795 Patna

Patna High Court

Saroj Kumar vs The State Of Bihar on 1 February, 2024

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.691 of 2020
     ======================================================
     Saroj Kumar S/o Kamal Narayan Lal Das Resident of 301, Anand Shree
     Apartment, Ram Krishna Path, North S.K. Puri, Boring Road, S.K. Puri,
     Patliputra, P.s.- S.K. Puri, District- Patna, Pin Code-800013

                                                                  ... ... Petitioner/s
                                         Versus

1.   The State of Bihar through the Principal Secretary, Animal and Fisheries
     Resources Department, Bihar, Patna
2.   Secretary Animal and Fisheries Resources Department, Bihar, Patna
3.   Director Fisheries, Directorate of Fisheries, Bihar, Patna

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr. Abhinav Srivastava, Advocate
     For the Respondent/s   :       Mr. Raj Kishore Roy (Gp18)
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
     ORAL JUDGMENT

Date : 01-02-2024

Heard learned counsel for the petitioner and

learned counsel for the State.

2. Learned counsel for the petitioner submits that

this writ application has been filed for quashing the office order

dated 21.08.2015 contained in Memo No.1109 passed by the

Director, Fisheries, Directorate of Fisheries, Bihar, Patna, by

which punishment of dismissal from service has been inflicted

upon the petitioner.

3. From Annesxures 11 and 12, it transpires to

this Court that petitioner has filed the statutory review before

the Secretary, Animal and Fisheries Resources Department, Patna High Court CWJC No.691 of 2020 dt.01-02-2024

Bihar, Patna, but his review is still pending before the Secretary.

4. Learned counsel for the State also submits that

in the counter affidavit no information about the disposal of

review has come at the level of the State.

5. In this view of the matter, this writ petition is

disposed off directing the Secretary, Animal and Fisheries

Resources Department, Bihar, Patna, that he shall pass order on

the review filed before him by the petitioner within 60 days

from the date of receipt/production of a copy of this order.

Thereafter, the petitioner shall be at liberty to move before this

Court.

6. With the aforesaid direction, this writ petition

is disposed off.

(Dr. Anshuman, J) Mkr./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          02.02.2024
Transmission Date       NA