High Court sought response from Municipal Corporation in a PIL alleging irregularities in the tender for the sterilization and vaccination of street dogs

The Division Bench of the Patna High Court, comprising Chief Justice K. Vinod Chandran and Justice Partha Sarathi  in the case of Peoples for animals represented by Vasudha Gupta v. State of Bihar through Chief Secretary has taken cognizance of a Public Interest Litigation that alleges irregularities in the tender process for sterilization and vaccination of street dogs in the capital city of Patna.

The petitioner alleged that the tender has been awarded to an organization that is allegedly blacklisted by other states for engaging in cruelty towards street dogs.

Therefore, the Bench has sought a response from the Municipal Commissioner and granted two weeks time to file counter affidavit.

Case Details

Case:- Civil Writ Jurisdiction Case No.13227 of 2023

Petitioner: - Peoples for animals represented by Vasudha Gupta

Respondent: - State of Bihar through Chief Secretary

Counsel for the Petitioner - : Mr. Shashankdhar Shekhar

Counsel for the Respondent – Mr. Raghwanand

Judge: Chief Justice K. Vinod Chandran and Justice Partha Sarathi