Jayanti Singh vs The State Of Bihar
2022 Latest Caselaw 4445 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10850 of 2022
     ======================================================

Jayanti Singh Wife of Ramendra Kumar Singh, Resident of- Ward No. 23, Opposite Zila Parishad, Gate Road, Belbanwa, District- Motihari, East Champaran.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Department of Education, Government of Bihar, Patna.

2. The Chief Engineer, Bihar State Educational Infrastructure Development Corporation Limited, Bihar, Patna.

3. The Executive Engineer, Bihar State Educational Infrastructure Development Corporation Limited, Bihar, Patna.

... ... Respondent/s

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

For the Petitioner/s : Mr.Yogesh Kumar, Advocate For the Respondent/s : Mr.Smt. Shilpa Singh ( GA-12 ) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 11-08-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.10850 of 2022 dt.11-08-2022

In view of the fact that Bihar Public Works Dispute

Arbitration Tribunal is now functional, learned counsel for the

petitioner, under instructions, seeks permission to withdraw the

present petition reserving liberty to take recourse to such other Patna High Court CWJC No.10850 of 2022 dt.11-08-2022

remedies, as are otherwise available, in accordance with law.

Permission granted.

We are sure that as and when any such proceedings

are initiated, before the appropriate forum/Tribunal, the same

shall be considered and decided expeditiously, in accordance

with law, preferably within a period of six months from the date

of institution.

Needless to add, period for which the petitioner has

been pursuing the matter before this Court, shall be excluded for

the purpose of computing limitation.

It is made clear that we have not expressed any

opinion on merits. All issues are left open.

The petition stands disposed of as withdrawn with

the liberty aforesaid.

Interlocutory application(s), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( S. Kumar, J) Rajiv/veena-

AFR/NAFR CAV DATE Uploading Date Transmission Date Patna High Court CWJC No.10850 of 2022 dt.11-08-2022