Sanjay Kumar vs The State Of Bihar And Ors
2022 Latest Caselaw 4732 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.19123 of 2014
     ======================================================

Sanjay Kumar, S/o Sri Surendra Prasad Sinha, Resident of Village- Basantpur, P.S.- Righa, District- Sitamarhi.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Rural Works Department, Bihar, Patna

2. The Principal Secretary, Rural Works Department, Bihar, Patna.

3. The Engineer in Chief, Rural Works Department, Bihar Patna.

4. The Chief Engineer, South Bihar, Patna.

5. The Superintending Engineer, Biharsharif, Nalanda.

6. The District Magistrate, Nalanda.

7. The Executive Engineer, Rural Works Department, Works Division, Harnaut, Nalanda.

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

For the Petitioner/s : Mr. Sanjay Parasmani, Advocate For the Respondent/s : Mr. Ajeet Kumar, SC-28 ====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH and HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH)

Date : 02-12-2022 The matter has been heard through video

conferencing.

2. Heard Mr. Sanjay Parasamani, learned counsel for

the petitioner and learned counsel for the State.

3. After some argument, learned counsel for the

petitioner submits that he has filed representation way back on

26.04.2012, but no decision has been taken, and his simple

grievance of adjustment of accounts has not been made. It is Patna High Court CWJC No.19123 of 2014 dt.02-12-2022

submitted that the Court may direct the authority to dispose of

the same.

4. Having regard to the nature of the grievance, the

writ petition stands disposed of with the aforesaid observation

that the representation filed by the petitioner, copy of which has

been annexed as Annexure-21, may be disposed of by the

respondent no.7, if already not disposed of, expeditiously within

a period of three months from the date of production of a copy of

this order by passing a reasoned and speaking order.

5. It is clarified that the Court has not expressed any

view with regard to the merits of the matter.

(Ahsanuddin Amanullah, J)

(Harish Kumar, J) uday/-

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Uploading Date          08.12.2022
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