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Judgment
Heard learned counsels for the parties.
In the instant petition, petitioner has prayed for following reliefs:-
“1. That this application is being filed for issuance of an appropriate writ/order/direction to quash:-
(i) Memo No. 6828 dated 26.12.2020 issued by the Executive Director, State Health Society, Bihar vide which the petitioner has been removed from service and has been disqualified for any type of employment in future in the Health Department and further it has been ordered that after calculation, action will be taken for recovery of financial loss to the government and for other penal/legal action.
(ii) Memo No. DHS/K/1475 dated 31.10.2020 whereby and where under the Civil Surgeon-cum-Secretary, District Health Society, Kaimur (Bhabhua) has informed the Executive Director, State Health Society, Bihar, Patna about the acceptance of resignation of the petitioner w.e.f. 29.10.2020 and about rejection of leave applied by the petitioner.
(iii) Memo No. DHS/K/1476 dated 31.10.2020 issued by the Civil Surgeon-cum- Secretary, District Health Society, Kaimur vide which the petitioner has been informed that his resignation has been accepted w.e.f. 29.10.2020 by the District Magistrate-cum-Chairman, District Health Society, Kaimur and also about the rejection of leave applied by him.
1/A. That consequent upon the quashment of the abovementioned Memorandums, the petitioner further prays for issuance of an appropriate writ/order/ direction to the respondent authorities to reinstate the petitioner in service with all consequential benefits which includes the payment of pay and allowances and other financial benefits admissible to him.
1/B. That the petitioner further prays for issuance of any other appropriate writ/order/direction to which he is found entitled to.”
Learned counsel for respondent submitted that petitioner has statutory remedy of appeal before the 2nd Respondent-Principal Secretary, Health-cum-Chief Executive Officer, State Health Society, Bihar, Patna. Therefore, petitioner is hereby directed to invoke remedy of appeal before the 2nd Respondent within a period of eight weeks from the date of receipt of this order.
2nd Respondent is hereby directed to decide petitioner’s appeal within a period of three months from the date of receipt of petitioner's appeal.
With the above observations, the present petition stands disposed of.