Sudama Singh vs The State Of Bihar And Ors
2024 Latest Caselaw 587 Patna

Patna High Court

Sudama Singh vs The State Of Bihar And Ors on 23 January, 2024

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8004 of 2018
     ======================================================
     Sudama Singh S/o Late Shaligra Singh Resident of Village - Ibrahimpur, P.S.
     - Kachchhawa, District - Rohtas.

                                                                ... ... Petitioner/s
                                        Versus
1.   The State Of Bihar
2.   The District Magistrate, Rohtas.
3.   The Deputy Commissioner, Land Reforms, Bikramganj, Rohtas.
4.   The S.D.O., Bikramganj, Rohtas.
5.   The Circle Officer, Karakat, Rohtas.
6.   The S.P., Rohtas.
7.   The S.H.O., Kachchhawa, P.S., District - Rohtas.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr.Dineshwar Mishra, Advocate
     For the Respondent/s   :      Mr. Dhurjati Kumar Prasad, GP-14
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
     ORAL JUDGMENT
      Date : 23-01-2024
               Heard learned counsel for the petitioner and learned

      counsel for the State.

                  2. Learned counsel for the petitioner submits that the

      present writ petition has been filed against the order dated

      06.01.2018

passed by respondent No.2, namely, the District

Magistrate, Rohtas by which the petitioner has been terminated

from service. Counsel further submits that the said order has

been passed according to the provision of the Bihar Government

Servants (Classification, Control & Appeal) Rules, 2005

(hereinafter referred to as the 'CCA Rule, 2005'). He fairly

submits that the provision of appeal is there under the CCA Patna High Court CWJC No.8004 of 2018 dt.23-01-2024

Rule, 2005.

3. As such, this Court disposes off the present petition

directing the petitioner to avail the remedy of appeal before the

Commissioner concerned within 30 days along with a copy of

this order. The appellate authority is directed to pass the final

order in this case within 90 days from the date of production of

a copy of this order. The delay, if any, in filing the appeal has

been directed to be condoned.

(Dr. Anshuman, J) Ashwini/-

AFR/NAFR
CAV DATE                NA
Uploading Date          24/01/2024
Transmission Date       NA