Dileep Kumar Badal vs The State Of Bihar & Ors.

Learned Advocates for the respective parties are present.

The challenge in the present writ petition is made to an order contained in Memo No. 66 dated 14.03.2024 passed by the respondent no. 3, whereby and whereunder the petitioner has been awarded punishment of stoppage of two increments with cumulative effect in terms of Rule 20 of the Bihar District Board Secondary and Senior Secondary School Service (Appointment, Promotion, Transfer, Disciplinary Proceeding and Service Condition) Rules, 2020.

Various grounds have been raised while assailing the impugned order. However, confronting with the statutory provision that the petitioner has appropriate remedy available before the District Appellate Authority, learned Advocate for the petitioner fairly submits at the Bar that the matter may be disposed of with a direction to the petitioner to approach before the District Appellate Authority, Samastipur where he shall file an appropriate application for redressal of his grievance.

Learned Advocate for the State has no objection.

Considering the submissions advanced and taking note of the statutory remedy available to the petitioner for redressal of the grievance, the present writ petition stands disposed off with liberty to the petitioner to approach the District Appellate Authority, Samastipur, preferably within a period of four weeks from today. In case such an application is filed, the same shall be decided on its own merit and in terms with the applicable rules.

With the aforesaid direction and the liberty, the writ petition stands disposed.