Patna High Court - Orders
Bideshwar Nayak vs The State Of Bihar & Ors on 29 April, 2014
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2981 of 2013
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Bindeshwar Nayak, S/O Late Sukhdeo Nayak, R/O Shankar Apartment,
East Boring Canal Road, P.S.- Budha Colony, District- Patna
.... .... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary Department of Health, Government of Bihar,
Patna
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Suraj Narain Yadav, Advocate.
For the Respondent/s : Mr. Rajesh Kumar, GP 8
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
2 29-04-2014Heard learned counsel for the parties.
Having regard to the fact that the petitioner has a grievance with regard to non-payment of his first and second ACP and has filed this writ application even without filing any representation to the competent authority, this Court, for the time being, will not like to issue a direction to the authorities, but if the petitioner approaches the authorities by filing a representation with regard to grant of first and second ACP, an appropriate decision would be taken by the respondents within a period of four months from the date of filing of such representation by the petitioner.
Let it be made clear that this Court has expressed no opinion on the merits of the claim of the petitioner because there is Patna High Court CWJC No.2981 of 2013 (2) dt.29-04-2014 2/2 no averment in the writ application as to whether the petitioner was granted the benefit of first time bound promotion to which he seems to be eligible in view of date of his appointment in the year 1985.
This Court would, however, hasten to add that as there is no issue raised with regard to first time bound promotion, nothing said in this order now entitling the petitioner to claim first time bound promotion as his grievance is only for consideration with regard to the prayer made in the writ application i.e. consideration of first and second ACP.
With the aforementioned observation and direction, this writ application is disposed of.
(Mihir Kumar Jha, J) Sujit/-