Sunita Devi vs The State Of Bihar
2021 Latest Caselaw 6379 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5450 of 2021
     ======================================================

Sunita Devi, Wife of Manoj Kumar, Resident of Village - Ward No. 10, Vill- Laxmipur, P.O.- Murlichandwa, P.S. Udakishunganj, Dist. - Madhepura.

... ... Petitioner/s Versus

1. The State of Bihar through the Principle Secretary, Education Department, Government of Bihar, Patna.

2. The Managing Director, Bihar State Educational Infrastructure Development Co-corporation (BSEIDC) Limited, Patna.

3. The Chief Engineer, Bihar State Educational Infrastructure Development Co-operation (BSEIDC) Limited, Patna having his Office Shiksha Bhawan, Bihar Rashtra Bhasa Prisar Campus, Acharya Shiv Pujan Sahay Path, Saidpur, Patna - 800004.

4. The Senior Accountant Officer, BSEIDC, Patna.

5. The Executive Engineer (BSEIDC, Patna) having his Office Adharbhoot Sanrachna Nigam Limited Shiksha Bhawan, Saharsa.

6. The Assistant Engineer, (BSEIDC, Patna), having his Office Adharbhoot Sanrachna Nigam Limited Shiksha Bhawan, Saharsa.

7. The Junior Engineer, (BSEIDC, Patna), having his Office Adharbhoot Sanrachna Nigam Limited Shiksha Bhawan, Saharsa.

8. The Assistant Engineer, Electricity Department, Madhepura.

9. The S.H.O., Mithahi OP, Dist. - Madhepura.

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

For the Petitioner/s : Mr.Shekhar Kumar Singh, Advocate

For the Respondent/s : Mr. Bishwa Bibhuti Kumar Singh, Advocate Mr. Girijesh Kumar, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR

ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-12-2021 Patna High Court CWJC No.5450 of 2021 dt.22-12-2021

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.5450 of 2021 dt.22-12-2021

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 afresh for redressal of the grievance(s).

Learned counsel for the respondents states that if such Patna High Court CWJC No.5450 of 2021 dt.22-12-2021

a representation is filed by the petitioner, the authority

concerned shall consider and dispose it of expeditiously and

preferably within a period of four weeks 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 approach the authority concerned

i.e. Respondent No. 2, namely, The Managing Director, Bihar

State Educational Infrastructure Development Co-corporation

(BSEIDC) Limited, Patna by filing a representation for

redressal of the grievance(s);

(b) The authority concerned shall consider and dispose

it of expeditiously by a reasoned and speaking order preferably

within a period of four weeks 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 Patna High Court CWJC No.5450 of 2021 dt.22-12-2021

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 arises subsequently on the same and

subsequent cause of action;

(g) We have not expressed any opinion on merits of the

matter. All issues are left open;

The petition stands disposed of in the aforesaid terms.

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

(Sanjay Karol, CJ)

( S. Kumar, J)

Sujit/Ashwini AFR/NAFR CAV DATE Uploading Date 23.12.2021 Transmission Date