Patna High Court - Orders
Shashi Ranjan Prasad Verma And Anr vs The State Of Bihar And Ors on 26 September, 2022
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14942 of 2018
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1. Shashi Ranjan Prasad Verma, aged about-45years, S/o Late Suresh Prasad
Verma, R/o Moh- Diwan Mohalla, P.S.- Khajekalan, Distt- Patna.
2. Ajay Tiwary, S/o Late Kamleshwari Tiwary, R/o Vill- Silari, P.S.- Bhabhua,
Distt- Kaimur Bhabhua.
... ... Petitioners
Versus
1. The State of Bihar through the Principal Secretary, Planning and
Development Department, Bihar, Patna.
2. The Secretary, Planning and Development Department, Bihar, Patna.
3. The Director, Economics and Statistics Directorate, Bihar, Patna.
4. The Deputy Director (Establishment) Economics and Statistics Directorate,
Bihar, Patna.
5. The District Statistical Officer, Kaimur Bhabhua.
... ... Respondents
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Appearance :
For the Petitioners : Mr. Mukesh Kumar, Adv.
For the State : Mr. V. K. Verma, AC to GA-2
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
2 26-09-2022Heard learned counsel for the petitioners and learned counsel for the State.
In light of Government Resolution No. 2937, dated 31.03.2011, issued by the Finance Department, annexed as Annexure-5 to the supplementary affidavit, the petitioners' counsel submits that they have approached the Authorities claiming relief for promotion from Grade-IV to the Post of Lower Division Clerk ( for brevity 'LDC'). The petitioners' have approached the Director, Economics and Statistics Directorate, Bihar, Patna (Respondent No. 3) by representations, Patna High Court CWJC No.14942 of 2018(2) dt.26-09-2022 2/2 copies of which are at Annexure-4 series to the writ petition. The submission of the petitioners' counsel is that if the same is considered, in right earnest, the petitioners' are likely to receive the benefits, for which, they have filed the instant writ proceedings.
In view of the said submission, pendency of the writ application would serve no useful purpose. The same is, accordingly, disposed of with liberty to the petitioners to pursue their pending representations, as contained in Annexure-4 series to the writ petition, before Respondent No.3, by submitting a copy of this order. The Authority would be under legal obligation to take a decision, in accordance with law, within a period of three (03) months from the date of receipt/production of a copy of this order.
(Madhuresh Prasad, J) shyambihari/-
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