Smt. Priti Kala vs The Union Of India Through The ...
2021 Latest Caselaw 6382 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5259 of 2021
     ======================================================

Smt. Priti Kala, Wife of Rajiv Kumar Resident of village/Mohalla- Sri Nagar

Colony, Gobarsahi, Police Station- Sadar, District- Muzaffarpur

... ... Petitioner/s Versus

1. The Union of India through the Secretary Ministry of Natural Gas and Petroleum Department through the Secretary, Ministry of Natural Gas and Petroleum Department, New Delhi

2. The Hindustan Petroleum Corporation Ltd. (IPCL) through its General Manager, Jamshedji Tata Rod, Mumbai-400020

3. The Senior Divisional Retail Sales Manager, Regional Office, 2nd Floor Raghunath Palace, Har Har Mahadeo Chowk, NH-31, District- Begusarai

4. The Senior Manager (Vigilance) Hindustan Petroleum Corporation Ltd., Dakbunglow Chauraha, Patna-800001

5. The Regional Dy. General Manager, Regional Office, HPCL Retail, 2nd Floor, Raghunath Palace, Harhar Mahadeo Chawk, N.H.-31, District- Begusarai, Bihar-851101

6. The State of Bihar through the Collector-cum-District Magistrate, Muzaffarpur

7. The Block Development Officer, Paroo, Muzaffarpur

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

For the Petitioner/s : Mr. Vijay Kumar @ Vijay Kr. Singh, Advocate For the Respondent/s : Dr. K.N. Singh, ASG Mr. S. Raza Ahmad, AAG-5 Mr. Alok Ranjan, AC to AAG-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 22-12-2021 Heard learned counsel for the parties.

The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.5259 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 within a period of four

weeks from today for redressal of 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 Patna High Court CWJC No.5259 of 2021 dt.22-12-2021

preferably within a period of three 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 approach the authority concerned

within a period of four weeks from today by filing a

representation for redressal of grievance(s);

(b) The authority concerned shall consider and dispose

it of expeditiously by a reasoned and speaking order preferably

within a period of three 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;

Patna High Court CWJC No.5259 of 2021 dt.22-12-2021

(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. All

issues are left open;

(h) We expect that the appropriate authority shall

consider and decide the petitioner's application expeditiously

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

the its presentation; and

(i) While considering such representation, the period

for which the petitioner has been pursuing the present petition

shall not be counted for the purposes of limitation.

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/Sujit AFR/NAFR CAV DATE Uploading Date 23.12.2021 Transmission Date