AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
9 paragraphs · 248 wordsDr. Anshuman, J
Heard learned counsel for the petitioner and learned counsel for the State.
The present writ petition has been filed with the following reliefs:
"I. An appropriate writ or direction be issued commanding the Respondents to conduct a fair time bound enquiry into the illegal demand of money and misconduct of Respondent No. 5 and to take disciplinary action against Respondent No. 5 in accordance with law.
II. An appropriate writ or direction be issued restraining the Respondent No. 5 from harassing or defaming the petitioner.
III. An appropriate direction be passed to ensure protection of service, honour and working condition of petitioner.
IV. Any other appropriate writ or direction may be passed which may be applicable in the facts and circumstances of the case."
Learned counsel for the State raises a preliminary objection and submits that the petitioner has not approached the appropriate authority, namely respondent no. 2 in the present case.
In that view of the matter, this writ petition is disposed of with a direction to the petitioner to avail her remedy by filing a fresh representation, along with a copy of this order, before respondent no. 2, the Mission Director, State Health Society, Bihar, Patna, within a period of 30 days from today. Upon receipt of such representation, respondent no. 2 shall consider the same and pass a reasoned and speaking order, after affording an opportunity of hearing to all concerned, within a period of 90 days thereafter.