Patna High Court
Shashi Kant Singh vs The State Of Bihar Through The ... on 16 November, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1462 of 2021
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Shashi Kant Singh, Son of Late Jagat Narayan Singh, Resident of Mohalla-
Rukanpura, Veer Basawan Singh Nagar, Bailey Road, P.O.-B.V. College, P.S.
Rukanpura, District-Patna, Pin-800014.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Building Construction
Department, Vishweshwaraiya Bhawan, Bailey Road, Patna-15.
2. The Principal Secretary, Building Construction Department,
Vishweshwaraiya Bhawan, Bailey Road, Patna-15.
3. The Engineer-in-Chief, Building Construction Department,
Vishweshwaraiya Bhawan, Bailey Road, Patna-15.
4. The Chief Engineer (Patna), Building Construction Department,
Vishweshwaraiya Bhawan, Bailey Road, Patna-15.
5. The Superintending Engineer, Building Construction Department, South
Bihar Building Circle, Rajbanshi Nagar, Patna-23.
6. The Executive Engineer, Building Construction Department, Central
Building Division, Patna-15.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Manish Sahay, Advocate
Mr. Anil Kumar Sinha, Advocate
For the Respondent/s : Mr. Uday Shankar Sharan Singh, GP-19
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 16-11-2021
Heard learned counsel for the parties.
The petitioner has prayed for the following reliefs:-
"(i) For commanding and directing to the
concerned respondent to pay the admitted bill amount i.e. Rs.
16,74,523/- (Rupees Sixteen Lakhs Seventy Four Thousand
Five Hundred Twenty Three) only
relates to following works:-
Patna High Court CWJC No.1462 of 2021 dt.16-11-2021
Sl. Name of work Bill Amount
(I) Renovation of chamber of
Member Board Revenue in
Old Secretariat, Patna for
the year 2018-19
Rs. 14,84,279/-
(ii) Renovation of Animal
Husbandry Room No. 135,
137, 138, 158 & 262 at
"Vikash Bhawan", Patna,
for the year 2016-17
Rs. 1,90,244/-
Rs. 16,74,523/-
(Rupees sixteen Lakhs Seventy Four Thousand
Five Hundred Twenty Three)only.
(ii) For commanding and directing the concerned
respondent to pay interest @ 12% per annum over all
payable amounts from the dates of its due and till the date of
its realization."
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 i.e.
respondent no. 4 Chief Engineer, to consider and decide the
representation which the petitioner shall be filing within a period of
four weeks from today for redressal of the 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 preferably within a
period of three months from the date of its filing along with a copy of
Patna High Court CWJC No.1462 of 2021 dt.16-11-2021
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 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 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;
(f) Liberty reserved to the petitioner to approach the Court,
Patna High Court CWJC No.1462 of 2021 dt.16-11-2021
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)
ranjan/-
AFR/NAFR NA
CAV DATE NA
Uploading Date
Transmission Date NA
