Patna High Court - Orders
Girish Kumar vs The Union Of India & Ors on 19 January, 2012
Author: Ramesh Kumar Datta
Bench: Ramesh Kumar Datta
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1123 of 2012
======================================================
1. Girish Kumar Son Of Sri Suresh Chaudhary Resident Of Village -
Khairahin, P.S. Dawath, District - Rohtas At Present Posted As Constable
R. P. F. Patna Junction
.... .... Petitioner
Versus
1. The Union Of India Through The Ministry Of Railway, New Delhi
2. Commandant, 11 Battalian, R. P. S. F. , Garhara Yard, Barauni
(Begusarai)
3. Assistant Commandant , 11 Battalian, R. P. S. F., Garhara Yard, Barauni
(Begusarai)
.... .... Respondents
======================================================
Appearance :
For the Petitioner : Mr. Mukesh Thakur, Advocate.
For the Respondents : Mr. Bijoy Kumar Sinha, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE RAMESH KUMAR
DATTA
ORAL ORDER
(Per: HONOURABLE MR. JUSTICE RAMESH KUMAR DATTA)
2 19-01-2012Heard learned counsel for the petitioner and learned Central Government Counsel.
The only prayer of the petitioner is that the appeal filed by him on 27.8.2010 against the order of punishment awarded to him by the disciplinary authority, has not yet been disposed of and the respondent no. 2 may be directed to dispose of the same expeditiously.
In the aforesaid view of the matter, the writ application is disposed of with a direction to the respondent no. 2, the Commandant,11 Battalian, RPSF, Garhara Yard, Barauni 2 Patna High Court CWJC No.1123 of 2012 (2) dt.19-01-2012 2/2 (Begusarai) to consider and dispose of the departmental appeal of the petitioner within a period of three months from the date of receipt/production of a copy of this order.
(Ramesh Kumar Datta, J) S. Pandey/-