Patna High Court
M/S Shubham Enterprises vs The Eastern Central Railway on 10 August, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13722 of 2019
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M/s Shubham Enterprises Having its registered office at Punjabi colony, Gali
No.-2, P.S. and District- Samastipur, Bihar- 848101, through its proprietor
namely Sri Devakant Chaudhary, aged about 43 years (Male), son of Sri
Dineshwar Chaudhary, resident at Punjabi colony, Gali No.-2, P.S. and
District- Samastipur, Bihar- 848101.
... ... Petitioner/s
Versus
1. The Eastern Central Railway Through the General manager, Electrical,
Hajipur.
2. The General Manager Electrical (ECR), Hajipur.
3. The Senior Divisional Electrical Engineer, East Central Railway,
Samastipur.
4. The Senior Section Electrical Engineer, East Central Railway, Samastipur.
5. The Senior Divisional Material Manager (Adm .) East Central Railway,
Samastipur.
6. Sri R.K. Pandey, Son of not known, the Senior Divisional Electric Engineer,
East Central Railway, Samastipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ashish Giri, Advocate
For the Respondent/s : Mr. Ramadhar Shekhar, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 10-08-2022
The petitioner has prayed for the following relief/s :-
Patna High Court CWJC No.13722 of 2019 dt.10-08-2022
Patna High Court CWJC No.13722 of 2019 dt.10-08-2022
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 to consider
Patna High Court CWJC No.13722 of 2019 dt.10-08-2022
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
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
Patna High Court CWJC No.13722 of 2019 dt.10-08-2022
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,
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;
(h) The proceedings, during the time of current Pandemic-
Covid-19 shall be conducted through digital mode, unless the parties
otherwise mutually agree to meet in person i.e. physical mode;
The petition stands disposed of in the aforesaid terms.
Interlocutory Application(s), if any, stands disposed of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Ashwini/Sujit
AFR/NAFR
CAV DATE
Uploading Date 12.08.2022
Transmission Date
