Manki Devi vs The State Of Bihar
2021 Latest Caselaw 5149 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.6289 of 2020
     ======================================================

Manki Devi, aged about 42 years, Gender-Female, W/o Rishi Dinanath Singh Resident of Village Natthupur, P.S.- Sultanpur, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar Through its Principal Secretary, Education Department, Government of Bihar, Patna.

2. The District Transport Committee Mid day Meal Scheme-cum- Period Extension Committee, Patna through its Chairman, District Magistrate, Patna.

3. The District Programme Officer Mid day Meal Scheme, Patna.

4. The District Education Officer Patna.

5. The District Manager, B.S.F.C., Patna.

6. The Block Development Officer Fatuha, Patna.

7. Sri Amit Sao S/o Aryahaya Sao R and Vill.- Modhimillus, P.O.- Khusrupur, P.S.- Khusrupur, District- Patna.

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

For the Petitioner/s : Mr. Vijay Anand, Advocate For the State : Smt. Binita Singh, SC 28 For the Respondent/s : Mr. Girijish Kumar, Advocate For B.S.F.C. : Mr. Shailendra Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-11-2021

The petitioner has prayed for following reliefs:

"(i) The decision dated 5.2.2020 taken by Respondent No. 2 by which a decision has been taken by the District Programme Officer Mid Day Meal Scheme Patna to select Respondent No. 7 as transport cum handing agent in Fatuha Block within the District Patna for transporting the foodgrains of Mid day Meal Scheme, from S.F.C. Godown to concern school without being consider the candidature of the petitioner who is also fulfill Patna High Court CWJC No.6289 of 2020 dt.02-11-2021

all the eligibility clause.

(ii) To direct the Respondent No. 2 to select the candidate as per lottery in terms of Clause 19 of the Tender Notice No. 1/19-20 dated 30.8.2019."

Shri Vijay Anand, learned counsel for the petitioner

states that the respondents have taken action setting aside the

action impugned herein whereby the contract awarded in favour

of the private respondent stands cancelled. The said action was

challenged by one of the successful tenderers and this Court in a

writ petition quashed such action by remanding the matter for

consideration afresh.

In view of the same, we do not find any reason to

even issue notice in the present petition, leaving it open for the

petitioner to highlight the grievances vented herein before the

appropriate authority.

The present petition stands disposed of.

(Sanjay Karol, CJ)

( P. B. Bajanthri, J) GAURAV S.

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