AVINASH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The present writ petition has been filed for the following reliefs:-

(3.) Learned counsel for the petitioner submits that the petitioner joined the Government Service on 22/6/1995 as a Deputy Collector (Bihar Administration Service) through 38th Bihar Public Service Examination, conducted by the Bihar Public Service Commission, Patna. Counsel submits that the petitioner was transferred from Sheohar as Settlement Officer to as Manager Bettiah Raj, Bettiah and the petitioner joined as a Manager Bettiah Raj, Bettiah on 12/2/2024 and taken charges from the District Public Grievance Redressal Officer who was posted as Incharge Manager, Bettiah Raj, Bettiah. Counsel further submits that the petitioner was on leave from 19/8/2024 due to illness of his wife which was duly sanctioned by the competent authority. In this regard, petitioner has filed an application before the authority on 18/8/2024 regarding leave sanction vide Letter No. 426 dtd. 18/8/2024. Thereafter, the petitioner filed applications dtd. 26/8/2024 and 7/9/2024 regarding extension of leave before the authority as per the Doctor. Counsel further submits that the Deputy Secretary, Board of Revenue, Bihar, Patna (Respondent no.10) sent a letter to the petitioner on 27/8/2024 regarding participation in the meeting, while the petitioner was on leave, and due to illness of his wife, he could not attend the said meeting.