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Patna High Court - Orders

Mukund Narayan vs The State Of Bihar on 5 April, 2024

Author: Mohit Kumar Shah

Bench: Mohit Kumar Shah

                     IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.16068 of 2022
                 ======================================================
                 Mukund Narayan Son of Sri Krishna Murarai Prasad Singh, Resident of
                 Village- Nadaura, P.S.- Kurtha, District- Arwal, Presently resides at 149 E,
                 Pocket- 4, P.S.- Mayur Vihar- 1, New Delhi, (Delhi)- 110091.

                                                                             ... ... Petitioner/s
                                                     Versus

           1.    The State of Bihar through the Secretary, Animal Husbandry Resources
                 Department, Govt. of Bihar, Patna.
           2.    The Secretary, Animal Husbandry Resources Department-cum- Chairman,
                 Bihar State Milk Cooperative Federation Ltd (COMFED), Dairy
                 Development Complex, P.O.- B.V. College, Govt. of Bihar, Patna.
           3.    The Managing Director, Bihar State Milk Cooperative Federation Ltd
                 (COMFED), Dairy Development Complex, P.O.- B.V. College, Govt. of
                 Bihar, Patna.
           4.    The General Manager, Bihar State Milk Cooperative Federation Ltd
                 (COMFED), Dairy Development Complex, P.O.- B.V. College, Govt. of
                 Bihar, Patna.
           5.    The Incharge Establishment, Bihar State Milk Cooperative Federation Ltd
                 (COMFED), Dairy Development Complex, P.O.- B.V. College, Govt. of
                 Bihar, Patna.
           6.    The Managing Director- SDUSS, Shahabad Dugdh Utpadak Sahkari Sangh
                 Limited, Katira, Arrah.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :        Mr.Rajeev Nayan, Advocate
                 For the Respondent/s   :        Mr.Rishi Raj Sinha (Sc19)
                                                 Mr. Saurabh Kumar, AC to SC-19
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                       ORAL ORDER

2   05-04-2024

The present writ petition has been filed seeking the following relief:-

"1. That this application is being filed for issuance of an appropriate writ/writs, direction/directions to the respondents authorities to consider the application dated 31/05/2022 (Annexure-8 of this writ) of the Patna High Court CWJC No.16068 of 2022(2) dt.05-04-2024 2/2 petitioner and to pass a reasoned order in respect of extension of service of the petitioner and thereafter regularization of the service of the petitioner and for making payment of increment withheld by the for making payment of increment withheld by the Respondent as stated in the said application in accordance with law."

2. After some arguments, the learned counsel for the petitioner seeks not to press the present writ petition, however, seeks liberty on behalf of the petitioner to approach the respondent-authorities for redressal of his aforesaid grievances. Liberty, so sought, is granted.

3. The writ petition stands dismissed as not pressed.

(Mohit Kumar Shah, J) kanchan/-

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