Narendra Kumar vs The Bihar State Food And Civil ...
2022 Latest Caselaw 4277 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.9659 of 2022

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Narendra Kumar S/o Kaushal Kishore Prasad Singh, Resident of Village and P.O.- Imadpur, P.S.- Bhagwanpur, District- Vaishali, Bihar.

... ... Petitioner/s Versus

1. The Bihar State Food and Civil Supplies Corporation Ltd. Khadh Bhawan, Daroga Rai Path, R Block, Road No.2, Patna-1, through its Managing Director.

2. The Managing Director, Bihar State Food and Civil Supplies Corporation Ltd, Khaadh Bhawan, Daroga Rai Path, R Block, Road No. 2, Patna-1.

3. The Chief Manager (Finance), Bihar State Food and Civil Supplies Corporation Ltd. Khaadh Bhawan, Daroga Rai Path, R Block, Road No.2, Patna-1.

4. The Deputy General Manager-Transport, Bihar State Food and Civil Supplies Corporation Ltd., Head Quarter, Patna.

5. The District Manager, Bihar State Food and Civil Supplies Corporation, Vaishali, Hajipur.

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

For the Petitioner/s : Mr.Mrityunjay Kumar, Advocate For the Respondent/s : Mr.Shailendra Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR

ORAL JUDGMENT

(Per: HONOURABLE THE CHIEF JUSTICE)

Date : 04-08-2022 The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.9659 of 2022 dt.04-08-2022

After the matter was heard for some time, finding

the Court not to be in favour with the submissions made Patna High Court CWJC No.9659 of 2022 dt.04-08-2022

across the Bar, learned counsel for the petitioner, more so in

view of the disputed question of fact, fairly states that

petitioner be permitted to take recourse to such equally,

efficacious alternative remedies as are available in

accordance with law.

Permission granted.

Petition stands disposed of in the aforesaid terms.

We clarify that we have not adjudicated the dispute

on merits. All questions of fact and law are left open to be

agitated and adjudicated before the appropriate forum in

appropriate proceedings.

Petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Sanjay/-

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Uploading Date          05.08.2022
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