Sushil Prasad vs The State Of Bihar
2021 Latest Caselaw 6289 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4101 of 2021
     ======================================================

Sushil Prasad Son of Late Ganpat Prasad Resident of Mohalla Marufganj, Batraha Road, Saharsa, Ward No.22, P.S.- Saharsa Sadar, District- Saharsa

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary, Rural Works Department, Government of Bihar, Patna

2. The Secretary, Rural Works Department, Government of Bihar, Patna

3. The Engineer-in-Chief Rural Works Department, Government of Bihar, Patna

4. The Chief Engineer, Rural Works Department, Government of Bihar, Patna

5. The Superintending Engineer, Rural Works Department, Works Division, Saharsa

6. The Executive Engineer, Rural Works Department, Works Division, Saharsa

7. Empowered Standing Committee, headed by Secretary, Rural Works Department, Government of Bihar, Patna

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

For the Petitioner/s : Mr. Pranav Kumar Jha, Advocate Mr. Subodh Kumar Jha, Advocate For the Respondent/s : Mr. Ajay, G.A.-5 ====================================================== 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.4101 of 2021 dt.20-12-2021

After the matter was heard for some time, Shri

Pranav Kumar Jha, learned counsel appearing for the petitioner, Patna High Court CWJC No.4101 of 2021 dt.20-12-2021

fairly states that petitioner be permitted to take recourse to

alternative remedies which are equally efficacious.

Liberty, as prayed for, granted.

The petition stands disposed of in the following

terms:-

(a) Petitioner shall take recourse to alternative

remedies which are equally efficacious, within a period of four

weeks from today;

(b) We request the appropriate authority/Tribunal

to consider and decide the petitioner's application expeditiously

and preferably within a period of six months from the date of

presentation of a copy of this order before the authority

concerned;

(c) The authority concerned shall consider and

dispose of the petitioner's applications expeditiously by a

reasoned and speaking order;

(d) Needless to add, while considering such

representation, principles of natural justice shall be followed

and due opportunity of hearing afforded to the parties;

(e) 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.4101 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