Ramashish Mahto vs State Of Bihar And Ors

Petitioner has prayed for the following relief(s):

“1. for issuance of writ in nature of Mandamus directing to the respondents concerned to implement the policy and procedure regarding the

transfer & Posting of the Govt. Employee of the State Govt.

For further issuance of any other appropriate writ/Writs, order/orders, Direction/Directions and command/Commands to the respondents concern.

For issuance any other writ/writs, order/orders for which the petitioner is legally entitled.

Finding the Court not to be in favour of the submissions made by learned counsel for the petitioner, learned counsel for the petitioner seeks permission

to withdraw the present petition reserving liberty to initiate appropriate action.

Permission granted.

We are sure that in the event petitioner takes recourse to such remedies as are otherwise available in accordance with law, the appropriate authority

shall consider and decide the same expeditiously and preferably within a period of two months.

Needless to add, while considering the case of the petitioner, principles of natural justice shall be followed and due opportunity of hearing afforded to

the parties.

Liberty reserved to the petitioner to approach the Court, if the need so rises subsequently on the same and subsequent cause of action.

We have not expressed any opinion on merits. All issues are left open.

The proceedings, during the time of current Pandemic- Covid-19 shall be conducted through digital mode, unless the parties otherwise mutually agree

to meet in person i.e. physical mode.

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, also stands disposed of.