Patna High Court - Orders
Santosh Kumar vs District Selection Committee & Ors on 1 February, 2018
Author: Jyoti Saran
Bench: Jyoti Saran
Patna High Court CWJC No.3360 of 2016 (3) dt.01-02-2018
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3360 of 2016
======================================================
Santosh Kumar, S/o Sri Radhegovind Singh, resident of village- Sonpe, P.S. &
Dist- Jamui.
.... .... Petitioner/s
Versus
1. District Selection Committee through its Chairman cum District Magistrate,
Jamui.
2. The Principal Secretary, General Administration Department, Government of
Bihar, Patna.
3. Divisional Commissioner, Munger Division, Munger.
4. District Magistrate cum Chairman, District Selection Committee, Jamui.
5. Nazarat Deputy Collector -cum- Member Secretary, District Selection
Committee, Jamui.
6. Circle Officer, Jamui.
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Prabhat Ranjan Singh, Adv.
For the Respondent/s : Mr. K.B. Singh, SC-22
======================================================
CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
3 01-02-2018The writ petition has been filed seeking regularization on Group 'D' post within Jamui Collectorate on the basis of empanelment of the petitioner in the year 2013.
No counter affidavit is on record although the matter is pending since almost a year.
In the nature of the grievance so raised, I do not wish to keep this writ pending rather is disposed of with a direction to the District Magistrate, Jamui who happens to be the Chairman of the District Selection Committee, Jamui to consider the grievance of the petitioner and dispose of the same by a speaking order in accordance with law within a period of three months from the date of receipt/production of a copy of this order.
The writ petition is disposed of accordingly.
(Jyoti Saran, J) SKPathak/-
U