Patna High Court
Dr.Arun Kumar Tiwary vs The State Of Bihar on 12 January, 2024
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
CIVIL REVIEW No.303 of 2023
In
Miscellaneous Jurisdiction Case No.1562 of 2022
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Dr.Arun Kumar Tiwary Son of Late Shivnath Tiwary, Dismissed -Medical
Officer, Leprosy Control Unit Bettiah,District West Champaran, Resident of-
Village- Ujjain Tola,Bettiah,District-West Champaran.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Old
Secretariat, Patna, Bihar Namely Sri Amir Subhani.
2. The Additional Chief Secretary, Mr. Pratyaya Amrit, Department of Health,
Government of Bihar, Patna.
3. The Director in Chief, Health Services, Bihar, Patna. Namely Dr. Ramesh
Chandra Sahay Verma.
4. The Joint Director, Health Services, Bihar, Patna. Namely Mr.Rameshwar
Prasad Das
5. The Additional Director, Health Services, Bihar, Patna namely Dr.Devendra
Kumar Gupta.
6. The Divisional Commissioner, Tirhut Division, Muzaffarpur namely Sri
Amresh Shrivastava.
7. The Regional Additional Director, Health, Tirhut Division, Muzaffarpur
namely Dr. Gyan Shankar
8. The Deputy Secretary, Health Services, Bihar, Vikash Bhawan, New
Secretariat, Patna namely Sri Shailesh Kumar
9. The District Magistrate, West Champaran, Bettiah namely Mr.Kundan
Kumar
10. The Civil Surgeon Cum Chief Medical Officer, Bettiah, West Champaran
Namely Dr. Birendra Kumar Chaudhary.
... ... Opposite Party/s
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Appearance :
For the Petitioner/s :
For the Opposite Party/s : Mr.S.D. Yadav(Aag 9)
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 12-01-2024
None appears for the review petitioner.
Patna High Court C. REV. No.303 of 2023 dt.12-01-2024
2. Heard I.A. No. 1 of 2023 for condonation of delay in
filing Civil Review petition. For the reasons stated in the
application and affidavit, delay of 59 days stands condoned.
Accordingly, I.A. No. 1 of 2023 stands allowed.
3. The present Civil Review petition is not maintainable
as against reviewing order dated 05.07.2023 passed in MJC-
contempt petition No. 1562 of 2022. In the contempt matter
question of civil review is not permissible. At the best
Interlocutory Application for revival of the order dated 05.07.2023
is permissible.
4. Be that as it may there is no error apparent on the face
of the order dated 05.07.2023. In fact, directions issued in CWJC
No. 21026 of 2018 has been extracted thereafter perused the show-
cause along with documents. It is also to be noted that further
liberty has been given to the petitioner to approach the concerned
authority or to file fresh writ petition if there are any disputed
issues and in that regard he was also given liberty to file
representation before the concerned authority.
5. In the light of these facts and circumstances, the
present Civil Review No. 303 of 2023 does not merit
Patna High Court C. REV. No.303 of 2023 dt.12-01-2024
consideration. Accordingly, the present Civil Review petition
stands dismissed.
(P. B. Bajanthri, J)
abhishekkr/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 16.01.2024
Transmission Date NA
