Patna High Court - Orders
Umakant Sharma vs The State Of Bihar And Ors on 23 May, 2019
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10134 of 2018
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Umakant Sharma Son of Ramchandra Mistri, Resident of Mohalla- Badai
Tola, Pankha Toli, Amagola, Mushahari, Ramna, Police Station- Kazi
Mohammadpur, District- Muzaffarpur.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Divisional Commissioner, Tirhut Division, Muzaffarpur.
3. The District Magistrate, Muzaffarpur.
4. The Deputy Collector Establishment, Muzaffarpur.
5. The Deputy Collector Nazarat, Muzaffarpur.
6. The Assistant Director, Employment, Regional Employment Exchange,
Muzaffarpur.
7. Mukesh Kumar, Son of Banwari Prasad, Resident of Village-Sujawalpur,
Police Station- Saraiya, District- Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Md. Shakir Ahmad
For the Respondent/s : Mr.Binod Kr.Yadav -Sc18
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CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER
2 23-05-2019Matter has been listed today in the summer vacations as learned counsel for the petitioner was desirous for consideration of his case during vacation.
The slip for listing was filed pursuant to notice dated 08 th May, 2019, published prior to the vacation.
The matter is, accordingly, taken up for consideration as both parties are present and willing to assist the court for disposal of the matter.
Heard counsel for the petitioner and counsel for the respondents-State.
Short submission of counsel for the petitioner is that the Patna High Court CWJC No.10134 of 2018(2) dt.23-05-2019 2/2 petitioner's claim for appointment has not been considered whereas persons below him in the panel prepared in 2017 have been granted benefit of appointment as retrenched census employees.
Counsel for the petitioner further submits that this court may direct respondent no.3 to consider the said grievance which has been raised by representation which are contained in Annexure 4 series to writ petition.
Claim of the petitioner has to be considered by the authority concerned having regard to various factors with claim of others who are impanel. It is agreed that issue may be considered by respondent no.3 pursuant to Annexure 4 series. No useful purpose will be served keeping writ petition pending.
Accordingly, respondent no.3 (The District Magistrate, Muzaffarpur) is directed to dispose off petitioner's representation (Annexure 4 series) by reasoned and speaking order in accordance with law within three months from the date of receipt/production of a copy of this order.
Writ petition is disposed off.
(Madhuresh Prasad, J) s.hassan/-
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