M/S Intelligence Security Force vs The State Of Bihar
2021 Latest Caselaw 6281 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.15692 of 2021
     ======================================================

M/s Intelligence Security Force Bodh Gaya through its Proprietor Lakshmeshwar Thakur, aged about 57 years (Male), S/o Suryadeo Thakur, R/o Village-Mastipur, Post and P.S.-Bodh Gaya, District-Gaya.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Science and Technology, Bihar, Patna.

2. The Principal Secretary, Department of Science and Technology, Bihar, Patna.

3. The Director, Department of Science and Technology, Bihar, Patna.

4. The Campus Incharge, Government Polytechnic, Tekari, Gaya.

5. The In-charge Principal, Government Polytechnic, Tekari, Gaya.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Ajay Kumar Sinha, Advocate For the Respondent/s : Mr. Kameshwar Pd. Gupta, G.P.-10 Mr. Anwar Karim, AC to GP-10 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 20-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.15692 of 2021 dt.20-12-2021

After the matter was heard for some time, learned

counsel for the petitioner, under instructions, states that

petitioner shall be content if a direction is issued to the

authority concerned to consider and decide the representation

which the petitioner shall be filing within a period of four

weeks from today for redressal of the grievance(s).

Learned counsel for the respondents states that if

such a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of two months from the date of its

filing along with a copy of this order.

Statement accepted and taken on record.

As such, petition stands disposed of in the

following terms:-

(a) Petitioner shall file a representation before

Respondent No. 5 namely the In-charge Principal, Government Patna High Court CWJC No.15692 of 2021 dt.20-12-2021

Polytechnic, Tekari, Gaya within a period of four weeks from

today for redressal of the grievance(s);

(b) The said respondent shall consider and

dispose it of expeditiously by a reasoned and speaking order

preferably within a period of two months from the date of its

filing along with a copy of this order;

(c) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(d) Equally, liberty is reserved to the petitioner

to take recourse to such alternative remedies as are otherwise

available in accordance with law;

(e) We are hopeful that as and when petitioner

takes recourse to such remedies, as are otherwise available in

law, before the appropriate forum, the same shall be dealt

with, in accordance with law and with reasonable dispatch;

(f) Liberty reserved to the petitioner to approach

the Court, if the need so rises subsequently on the same and

subsequent cause of action;

(g) We have not expressed any opinion on

merits. All issues are left open;

The petition stands disposed of in the aforesaid Patna High Court CWJC No.15692 of 2021 dt.20-12-2021

terms.

Interlocutory Application(s), if any, stands

disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 21.12.2021 Transmission Date