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Patna High Court

Nageshwar Prasad vs The State Of Bihar on 12 January, 2022

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.293 of 2021
     ======================================================
1.    Nageshwar Prasad S/o Late Dev Narayan Prasad Retired as Keyman - cum -
      Chaukidar, PHED Division, Jehanabad, P.S. and District - Jehanabad.
2.   Om Prakash Rajak S/o Late Somar Rajak working as Keyman - cum -
     Chaukidar, PHED Division Jehanabad, P.S. and District- Jehanabad.

                                                               ... ... Petitioner/s
                                    Versus
1.   The State of Bihar through the Chief Engineer, PHED, Government of
     Bihar, Patna.
2.   The Chief Engineer, PHED, Government of Bihar, Patna.
3.   The Executive Engineer, PHED, Jehanabad, Division, Jehanabad, District-
     Jehanabad.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :    Mr. Onkar Kumar, Advocate
     For the Respondent/s   :    Mr. Ajay Behari Sinha, GA 8
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
                     ORAL JUDGMENT

Date : 12-01-2022 This matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 Pandemic.

In the instant petition, petitioner has prayed for the following reliefs:-

                                          "For        issuance   of
                                appropriate      writ/direction for
                                              th        th
                                payment of 6 and 7 pay revised

scale with arrears of difference of consequential salary"

For issuance of writ of mandamus petitioner has to establish legal/statutory remedy followed by demand before the Patna High Court CWJC No.293 of 2021 dt.12-01-2022 2/2 competent authority. In the absence of the aforesaid ingredients, petitioner is not entitled to writ of mandamus.
Accordingly, writ petition stands dismissed reserving liberty to the petitioner to approach the concerned respondent in making detail representation/application along with any orders, if any. Such representation shall be submitted within a period of eight weeks from the date of receipt of this order. Concerned authority is hereby directed to examine and redress the grievance of the petitioner within a period of four months from the date of receipt of such application or representation.
(P. B. Bajanthri, J) Vikash/-
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