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Shashi Kumar vs The State Of Bihar
2022 Latest Caselaw 4191 Patna

Citation : 2022 Latest Caselaw 4191 Patna
Judgement Date : 2 August, 2022

Patna High Court
Shashi Kumar vs The State Of Bihar on 2 August, 2022
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.18089 of 2019
     ======================================================

Shashi Kumar S/o Sri Awadh Narain Sharma R/o Pashchim Gandhi Maidan,

Jehanabad, PS Jehjanabad, Distt. Jehanabad

... ... Petitioner/s

Versus

1. The State of Bihar through Chief Secretary,Govt. of Bihar at Patna

2. Chief Secretary, Govt. of Bihar at Patna

3. Principal Secretary, Welfare Department, Bihar,Patna

4. Director, ICDS, Bihar,Patna

5. Asst. Director-III,Bihar, Patna

6. CEO,Government-e-Marketplace (GeM), Govt. of India New Delhi

7. ACEO,Government-e-Marketplace (GeM), Govt. of India New Delhi

8. Vice President, Government-e-Marketplace (GeM), Govt. of India, New

Delhi.

... ... Respondent/s

====================================================== Appearance :

For the Petitioner/s : Mr.Amresh Kumar Sinha, Adv For the Respondent/s : Mr. Manish Kumar AC to AAG6 ======================================================

CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 02-08-2022 Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.18089 of 2019 dt.02-08-2022

Having perused the records, we are of the considered

view that the matter needs to be closed, for, as is evident, from

the response filed by the State of Bihar, to which there is no

rebuttal that the Smartphones ICDS(73780) were purchased

through Gem Portal maintained by the State, the process,

transparent in nature was adopted without excluding any

particular person or entity. The purchase was effected not

through a particular individual but directly through private Patna High Court CWJC No.18089 of 2019 dt.02-08-2022

negotiation, as such the present petition is closed.

Accordingly, the writ petition stands disposed of.

Interlocutory application, if any, shall also stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) ranjan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date
Transmission Date       NA
 

 
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