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Chandra Bhushan Kumar (Force No. ... vs The Union Of India 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.16741 of 2022
                 ======================================================
                 Chandra Bhushan Kumar (Force No. 862301550) Son of Surendra Nath
                 Verma Resident of Village Akbarpur, P.S. Makhdumpur, District Jehanabad, at
                 Present Posted as A.S.I. Central Industrial Security Force (CISF), CISF Unit,
                 K.N.K. Piparwar (Jharkhand).

                                                                             ... ... Petitioner/s
                                                  Versus
           1.    The Union of India through the Director General,Central Industrial Security
                 Force (Ministry of Home Affairs), Pt. Deendayal Antyodaya Bhavan, CGO
                 Complex, Block No.16, Lodhi Road,, New Delhi-110003.
           2.    The Inspector General of Police, Bihar Sector, Central Reserve Police Force,
                 Patna, Bihar.
           3.    The Deputy Inspector General, C.I.S.F., Eastern Zone, Headquarter, Patna
                 (Bihar).
           4.    The Group Commandant, Central Industrial Security Force, G.G.O.
                 Complex, Thakur Karpuri Sadan, Digha Ashiana Road, Rajeev Nagar, Jagat
                 Vihar Colony, Rukanpura, Patna, Bihar 800025.
           5.    The Assistant Commandant,             CISF     Unit    BRBCl      Nabinagar,
                 Aurangabad(Bihar).
           6.    The Unit Commandant, C.I.S.F. Unit BRBCL, Nabinagar, Aurangabad
                 (Bihar).
           7.    CISF No. 085130016 Surya Prakash Sahani, the then Posted as Constable
                 C.I.S.F. Unit, V.R.V.C.L. nabinagar, District Aurangabad (Bihar) in at
                 Present Posted NDRF, Mundli (Orissa).

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s    :      Mr.Upendra Prasad Singh, Adv.
                 For the UOI             :      Mr.Krishna Nandan Singh, Sr. Adv. (ASGI)
                                                Mr.Kanak Verma, CGC
                                                Mr.Amarjeet, JC to ASG
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
                                       ORAL ORDER

2   05-04-2024

1. The present writ petition has been filed seeking the following relief(s):-

"1. That this application is being filed for commanding the respondent by issue of appropriate writ/writs, order/orders, direction/directions Patna High Court CWJC No.16741 of 2022(2) dt.05-04-2024 2/2 particularly in the nature of writ of Mandamus, commanding and directing the respondents to take action against CISF Constable No. 085130016 Surya Prakash Sahani, the respondent no. 7, who used to taunting in public place and threaten for dire consequences to the petitioner, when he was posted at V.R.V.C.L., Nabinagar, Aurangabad (Bihar), but the superior authorities-respondents have not taken any legal action upon them despite several complaints have been made by the petitioner before the competent authorities, even no charge under departmental proceeding has been framed against them."

2. At the outset, the learned counsel for the petitioner seeks not to press the present writ petition, however, seeks liberty on behalf of the petitioner to avail such other alternative remedies as are otherwise available under the law, for redressal of his aforesaid grievances. Liberty so sought is granted.

3. The writ petition stands dismissed as not pressed.

(Mohit Kumar Shah, J) sonal/-

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