Sanjay Kumar vs The State Of Bihar Represented ...
2021 Latest Caselaw 6342 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.4252 of 2021
     ======================================================

Sanjay Kumar, Son of Sri Brij Nandan Singh, Resident of Village and Post- Dewan Fathpur, P.S. Khizarsarai, District-Gaya.

... ... Petitioner/s Versus

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

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

3. The Chief Engineer-1, Rural Works Department, Govt. of Bihar, Patna.

4. The Superintending Engineer, Rural Works Department, Work Circle, Gaya.

5. Executive Engineer, Rural Works Department, Work Division, Rajauli.

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

For the Petitioner/s : Mr. Dr. Anshuman, Advocate Mr. Sanjay Kumar, Advocate Mr. Baban Kumar, Advocate Mr. Prashant Prakash, Advocate For the Respondent/s : Mrs. Archana Meenakshee, GP-6 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 21-12-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.4252 of 2021 dt.21-12-2021

Learned counsel for the petitioner seeks permission

to withdraw the present petition enabling the petitioner to

prefer an appeal under the provisions of, and more

specifically Rule 12 of the Bihar Registration of Contractors

Rules (Rural Works Department), 2007.

Permission granted.

Learned counsel for the respondents states that if

such an appeal is preferred within a period of four weeks from

today, the issue of limitation, if any, shall neither be raised nor

allowed to come in the way of adjudication of the appeal on

merits.

Statement accepted and taken on record.

As such, petition stands disposed of in the following

mutually agreeable terms:-

(a) Petitioner is permitted to prefer an appeal within a Patna High Court CWJC No.4252 of 2021 dt.21-12-2021

period of four weeks from today;

(b) In the event of appeal being preferred within a

period of four weeks from today, the issue of limitation shall

not come in the way of adjudication of the appeal on merits;

(c) Opportunity shall be granted to the parties to

place on record all essential documents and materials, if so

required and desired;

(d) Petitioner through learned counsel undertakes to

fully cooperate and not take unnecessary adjournment;

(e) The Appellate Authority shall decide the appeal

on merits, in compliance of the principles of natural justice;

(f) The Appellate Authority shall pass a reasoned and

speaking order, within a period of three months from the date

of filing of the appeal;

(g) Copy of the reasoned and speaking order passed

by the Appellate Authority shall be supplied to the parties;

(h) Equally, liberty reserved to the parties to take

recourse to such other remedies as are otherwise available in

accordance with law;

(i) 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 Patna High Court CWJC No.4252 of 2021 dt.21-12-2021

accordance with law and with reasonable dispatch;

(j) We have not expressed any opinion on merits and

all issues are left open;

(k) Liberty reserved to the petitioner to challenge the

order, before the appropriate forum, if required and desired.

The instant petition sands disposed of in the aforesaid

terms.

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 22.12.2021 Transmission Date