Bijay Kumar vs The State Of Bihar
2025 Latest Caselaw 2034 Patna

Patna High Court

Bijay Kumar vs The State Of Bihar on 27 February, 2025

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.19818 of 2024
     ======================================================
     Bijay Kumar Son of Girdhari Singh, Resident of village - Ekderwa, P.S.
     Uchkagaon, District - Gopalganj.

                                                                 ... ... Petitioner/s
                                        Versus


1.   The State of Bihar through the Additional Chief Secretary, Home
     Department, Bihar, Patna.
2.   Director General of Police, Bihar, Patna.
3.   Additional Director General of Police (Headquarter), Bihar, Patna.
4.   Additional Director General of Police (Crime Investigation Department),
     Bihar, Patna.
5.   Inspector General of Police (Headquarter), Bihar, Patna.
6.   Assistant Inspector General of Police (Welfare), Bihar, Patna.
7.   Superintendent of Police (C) of Crime Investigation Department, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Ms. Shruti Sinha
     For the Respondent/s   :      Mr. Government Advocate 05
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE ARVIND SINGH CHANDEL
     ORAL JUDGMENT
      Date : 27-02-2025

                    Heard learned counsel for the petitioner and learned

      counsel for the respondents-State.

                    2. This petition has been preferred by the petitioner

      being aggrieved with the order dated 27.11.2024 i.e. Annexure-

      P/15, whereby and whereunder the representation submitted by

      the petitioner has been rejected.

                    3. The petitioner herein and other persons who were

      the office bearers of the Bihar Police Association, Patna have
 Patna High Court CWJC No.19818 of 2024 dt.27-02-2025
                                           2/3




         been transferred, as contained in Memo No. 49 dated



         dated 29.02.2024 on various grounds, which has been

         challenged by them being C.W.J.C. No. 5147 of 2024, which

         has been disposed of by the Co-ordinate Bench of this Court

         vide its order dated 29.10.2024. As per direction given by the

         Co-ordinate Bench of this Court, the petitioner submitted his

         representation before the respondents which has been rejected

         by the respondent/competent authority vide Annexure-P/15.

         Hence, this petition has been filed by the petitioner.

                       4. Perusal of the impugned order, Annexure-P/15,

         shows that while rejecting the representation of the petitioner

         and other persons, it was directed them to submit their three

         options for consideration of their place of posting.

                       5. Learned counsel for the petitioner submits that as

         per direction of the respondent, he filed an application giving

         his option and accordingly, he has now been transferred to a

         new place of posting as per option given by him, meaning

         thereby, as of now, with regard to the place of posting, there is

         no grievance remains of the petitioner. Therefore, the petition

         became infructuous on this count.

                       6. Accordingly, the writ petition is dismissed as
              Patna High Court CWJC No.19818 of 2024 dt.27-02-2025





                      infructuous.

                                     7. However, as prayed by the counsel for the

                      petitioner, the respondents are directed to clear all admissible

                      dues of the petitioner within 30 days from the date of

                      receipt/production of a copy of this order.




                                            (Arvind Singh Chandel , J)
shailendra/-
AFR/NAFR                NA
CAV DATE                NA
Uploading Date          04.03.2025
Transmission Date       NA