SANJAY KUMAR SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This case was dismissed for default due to non- prosecution on 1/9/2022 and same was restored by order dtd. 27/9/2022, passed in M.J.C. No.1885 of 2022 and on that date, the writ petition was also heard on merit and judgment was reserved for its pronouncement today. However, learned counsel for the petitioner insisted that the writ petition be re-heard and accordingly, learned counsel for the petitioner and learned counsel for the State were heard today.

(2.) Petitioner has prayed for the following relief(s):-

(3.) Petitioner had earlier approached this Court for similar relief by filing C.W.J.C. No. 20317 of 2016 which was disposed of on 9/1/2018 with a direction to the Agriculture Production Commissioner, Government of Bihar to consider and dispose of petitioner's representation in accordance with law preferably within eight weeks after granting opportunity of hearing and accordingly petitioner represented before the competent authority, however, as the post of Agriculture Production Commissioner was vacant, as such, order dtd. 7/2/2020 was passed by the Secretary, Department of Agriculture, Government of Bihar after grating reasonable opportunity of hearing, by which representation of petitioner was dismissed and against which present writ petition has been filed challenging the order dtd. 7/2/2020 passed by Secretary, Department of Agriculture, Government of Bihar.