Patna High Court
Vinod Kumar vs The State Of Bihar on 26 September, 2025
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13657 of 2025
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Vinod Kumar, Son of Late Rajendra Paswan, resident of village- Chhoti
Kelawari, P.S.- Munger, Kotwali, District- Munger.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Health,
Family Welfare, Government of Bihar, Patna.
2. The Principal Secretary, Department of Health, Family Welfare, Government
of Bihar, Patna.
3. The Civil Surgeon-cum-Chief Medical Officer, Munger at Munger.
4. The District Magistrate- cum- Chairman, District Compassionate
Appointment Committee, Munger at Munger.
5. Medical Officer (Incharge), Community Health Center, Dharhara, Block,
District- Munger.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Saroj Kumar, Advocate
For the Respondent/s : Mr.Standing Counsel 25
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CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
Date : 26-09-2025
Heard learned counsel for the petitioner and learned
counsel appearing for respondent-State.
2. With the consent of the parties, this writ application
is being disposed of at the present stage itself.
3. Learned counsel for the petitioner submits that for
the relief claimed for in the present writ application, the
petitioner is prepared to file a detailed representation before the
Respondent No. 4, i.e., the District Magistrate-cum-Chairman,
District Compassionate Appointment Committee, Munger
within four weeks from today. He further submits that if such a
Patna High Court CWJC No.13657 of 2025 dt.26-09-2025
representation is filed by the petitioner, an appropriate direction
be given to the Respondent No. 4 to dispose of the said
representation within a fixed time frame after giving an
opportunity of hearing to the petitioner.
4. The aforesaid prayer being made by learned
counsel for the petitioner is not opposed by learned counsel
appearing for respondent-State.
5. Considering the limited nature of prayer being
made by learned counsel for the petitioner, the present writ
application is disposed of granting liberty to the petitioner to file
a detailed representation before the District Magistrate-cum-
Chairman, District Compassionate Appointment Committee,
Munger within four weeks from today and if such a
representation is filed, the same shall be disposed of on merits
by the District Magistrate, Munger within a further period of six
months from the date of filing of the representation after giving
an opportunity of hearing to the petitioner. Needless to
emphasize that the final order which will be passed by the
District Magistrate, Munger should be a reasoned and speaking
order.
6. With the aforesaid observation and direction, the
present writ application is disposed of with the liberty granted as
Patna High Court CWJC No.13657 of 2025 dt.26-09-2025
aforesaid.
7. Pending I.A.(s), if any, will be deemed to have been
disposed of.
(Alok Kumar Sinha, J)
P.K.P./-
AFR/NAFR
CAV DATE
Uploading Date 26.09.2025
Transmission Date
