Jharkhand High Court
M/S Bhargava Bhushan Press ... vs Jharkhand Education Project ... on 8 April, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No.877 of 2014
M/s Bhargava Bhushan Press through its partner Mr. Sarvesh
Bhargava ... ... Petitioner
Versus
Jharkhand Education Project Council through its State Project
Director and Ors. ...... Respondents
-------
CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
-------
For the Petitioner : Mr. Nitin Kumar Pasari, Advocate
For the Resp.-State : Mr. Sreenu Garapati, SC-III
For the Resp.-JEPC : Mr. Krishna Murari, Advocate
For the Resp.-UOI : Mr. Rajeev Sinha, A.S.G.I.
----------------------------
19/Dated 08th April, 2021
The matter has been heard through video conferencing.
Mr. Nitin Kumar Pasari, learned counsel for the petitioner has
argued out his case.
Mr. Sreenu Garapati, learned SC-III representing the State of
Jharkhand, Mr. Krishna Murari, learned counsel appearing for the
Jharkhand Education Project Council and Mr. Rajeev Sinha, learned
Assistant Solicitor General of India have also placed the case.
In course of argument, it has been submitted that one matter
pertains to National Printer Proprietor Apex Products Private Limited in
which the Division Bench of this Court has passed an order in L.P.A.
Nos.600 of 2017 and 03 of 2019 upon which the learned counsel for the
petitioner has given much emphasis by making a submission that this
case is squarely covered with that judgment, therefore, he is also entitled
to get the same relief, save and except, the part of the share which the
Central Government is to disburse as per the terms of the contract.
It has been submitted by the learned counsel for the respondents
jointly that the order passed in L.P.A. Nos.600 of 2017 and 03 of 2019
has travelled up to the Hon'ble Supreme Court in S.L.P. No.13651 of
2019 whereby and whereunder an order has been passed on 05.07.2019
requesting the High Court to make an early adjudication of the dispute
between the Central Government and the State Government regarding
the release of the SSA fund, therefore, submission has been made that
since the matter pertaining to National Printer Proprietor Apex Products
Private Limited is still pending, therefore, this matter may be heard after
disposal of the writ petition being W.P.(C) No.151 of 2015.
This Court, after considering the aforesaid submission, is of the
view that since the writ petition being W.P.(C) No.151 of 2015 is
pending for its adjudication in another co-ordinate Bench, it would be
appropriate and proper for this Court to wait for the outcome of the said
writ petition.
Accordingly, list this case immediately after disposal of
W.P.(C) No.151 of 2015.
Parties are at liberty to make motion for early hearing after
disposal of W.P.(C) No.151 of 2015.
(Sujit Narayan Prasad, J.)
Saurabh
