Paramjeet Singh Hanspal @ ... vs The State Of Bihar
2021 Latest Caselaw 5223 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9990 of 2020
     ======================================================

Paramjeet Singh Hanspal @ Paramjit Singh Hanspal Son of Budh Singh Hanspal, Resident of B-26,m Jagat Amrawati Appartment, Near Officers Flat, Baily Road, Patna, Patna-800001, The Propritor Of M/S S.K.P. Service Centre, Baily Road, Patna-800001

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of BIhar, New Secretariat, Patna.

2. The Principal Secretary, Department of Education, Govt. of Bihar, New Secretariat, Patna.

3. The Chairman, The Bihar School Examination Board, Frazer Road, Patna, Bihar-800001.

4. The Secretary, The Bihar School Examination Board, Frazer Road, Patna, Bihar-800001.

5. The Bihar School Examination Board, Frazer Road, Patna, Bihar-800001.

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

For the Petitioner/s : Mr.Ashutosh Singh, Adv For the Respondent/s : Mr.Lalit Kishore ( AG ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE S. KUMAR) Date : 15-11-2021

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

"1. That this is an application on behalf of the petitioner for issuance of the appropriate writ/writs, order/orders. (A) For directing the respondents to take all effective steps for, to make payment of the petitioner against the Bill No. 350 dated 18.05.2016 furnished against the installed & supplied articles as Ref. No. LP-4298 dated 01.12.2015.

(b) For directing the respondents to take a decision for payment of the petitioner against the installed & supplied articles worth Rs. 57,65,9,88.00/- (Rupees Fifty Seven Lakh Sixty Five Thousand Nine Hundred and Eighty Eight only)

(c) For directing the respondents to hold an inquiry for non-

Patna High Court CWJC No.9990 of 2020 dt.15-11-2021

payment of the petitioner's amount against the installed & supplied articles and accordingly order to punish the erring officials as per law.

(d) For grant of any other relief/reliefs for which the petitioner may be found entitle there too."

After some argument, learned counsel for the

petitioner seeks permission to withdraw this petition with liberty

to approach the appropriate/competent forum for redressal of his

grievances as permissible in law.

With aforesaid liberty, this petition is dismissed as

withdrawn.

However, it is made clear that this Court has not

expressed any opinion on the merits of the case and all issues of

facts and law are left open.

(Sanjay Karol, CJ)

(S. Kumar, J)

ranjan/-

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