Ram Krishna Prasad vs The State Of Bihar
2021 Latest Caselaw 4532 Patna

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                Miscellaneous Jurisdiction Case No.4430 of 2018
                                           In
                  Civil Writ Jurisdiction Case No.24663 of 2013
     ======================================================

Ram Krishna Prasad Son of Late Mahabir Prasad Resident of Village- Jolah Bigha, Police Station- Kako, District- Jehanabad.

... ... Petitioner Versus

1. The State Of Bihar .

2. Sri Alok Ranjan Ghosh, the District Magistrate, Jehanabad.

3. Sri Braj Kishore Prasad, the Executive Engineer, National Rural Employment Programme, (Present-Local Area Engineering Organization, Work Division, Jehanabad), Jehanabad.

... ... Opposite Parties ====================================================== Appearance :

For the Petitioner : Mr. Uday Narayan Singh, Advocate For the Opposite Parties: Mr. Anjani Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 08-09-2021

Heard learned counsel for the petitioner and learned

counsel for the opposite parties through video conference.

2. The present petition has been filed for initiating a

contempt proceeding against the opposite parties for wilful

disobedience of the order of this Court dated 31.07.2018 passed in

C.W.J.C. No. 24663 of 2013 requiring disposal of the petitioner's

representation by a speaking order for payment of his dues.

3. Learned counsel for the opposite parties invites

reference to the order dated 13.09.2018 vide Annexure-A of the

show cause filed on behalf of Opposite Party No. 3, by which the

petitioner's representation has been disposed of in compliance of Patna High Court MJC No.4430 of 2018 dt.08-09-2021

the order of this Court. This fact has not been controverted by the

petitioner.

4. In the above view of the matter, this Court is satisfied

that the order of the Court stands complied with.

5. MJC No. 4430 of 2018 stands disposed of with liberty

to the petitioner that in case he is aggrieved by the order of the

authority as noticed above, he may agitate the same before an

appropriate forum in accordance with law, if so advised.

(Vikash Jain, J) Ibrar//-

AFR/NAFR              NAFR
CAV DATE              N.A.
Uploading Date        09.09.2021
Transmission Date     N.A.