Manav Vikas Shilp Kala Kendra vs The State Of Bihar
2022 Latest Caselaw 4272 Patna

Citation : 2022 Latest Caselaw 4272 Patna
Judgement Date : 4 August, 2022

Patna High Court

Manav Vikas Shilp Kala Kendra vs The State Of Bihar on 4 August, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.9660 of 2022
     ======================================================

Manav Vikas Shilp Kala Kendra through its Secretary Awdhesh Kumar Patel aged about 52 years son of Late Wakil Singh resident of Village - Saidsaray P.S. - Garkha, District - Saran.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Labour Resources Department, Govt. of Bihar, Patna.

2. The District Magistrate-cum-Chairman National Child Labour Project (NCLP), District- Saran at Chapra.

3. The Asstt. Labour Commissioner, District - Saran at Chapra.

4. The Labour Superintendent-cum-Project Director, Child Labour Project Committee, Saran at Chapra.

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

For the Petitioner/s : Mr. Raja Ram Mishra, Advocate For the Respondent/s : Mr. Raghwendra Kumar (Sc22) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-08-2022 Heard learned counsel for the parties.

Petitioner has prayed for following relief:- Patna High Court CWJC No.9660 of 2022 dt.04-08-2022

Disputed question of fact with regard to the amount

allegedly claimed to be due and payable for execution of the

work under the scheme termed as "National Child Labour

Project" cannot be gone into in the instant writ petition filed

under Article 226 of the Constitution of India.

Noticeably, the work was executed in the year 2007

and the petitioner's claim stands refuted not only by the

respondent but also by Three-Member Committee constituted

pursuant to and in terms of direction issued by this Court. The

claim stood rejected on 4th of January, 2019 and the instant

petition was filed only on 1st of July, 2022.

As such, the present petition is disposed of reserving

liberty to the petitioner to take recourse to such remedies, as

are available in accordance with law.




                                                 (Sanjay Karol, CJ)


                                                     ( S. Kumar, J)
Sanjay/- Ranjan
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