Patna High Court
Kaushal Kumar vs Bihar State Food And Civil Supply ... on 9 December, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16864 of 2022
======================================================
Kaushal Kumar Son of Kesho Prasad @ Keshav Prasad, Resident of Mohalla-
Purani Godwan, Police Station Kotwali, District- Gaya.
... ... Petitioner/s
Versus
1. Bihar State Food and Civil Supply Corporation Limited through its
Managing Director, Daroga Prasad Rai Path, Patna.
2. The Managing Director, Bihar State Food and Civil Supply Corporation
Limited, Daroga Prasad Rai Path, Patna.
3. The District Officer-cum-Chairman, District Transport Committee of BSFC,
Gaya.
4. The District Manager, Bihar State Food and Civil Supply Corporation
Limited-cum-Secretary, District Transport Committee, Gaya.
5. The District Transport Officer-cum-Member, District Transport Committee,
BSFC, Gaya.
6. The Additional Collector, Member, District Transport Committee, BSFC,
Gaya.
7. The District Development Officer, Member, District Transport Committee,
BSFC, Gaya.
8. The District Supply Officer-cum-OSD of District Magistrate, Gaya, District-
Gaya.
... ... Respondent/s
Appearance :
For the Petitioner/s : Mr. P. N. Shahi, Sr. Advocate
Mr. Rabindra Kumar Priyadarshi, Advocate
For the Respondent/s : Mrs. Anuradha Singh, SC-21
Mr. Shailendra Kumar Singh, Advocate
Mr. Utkarsh Utpal, Advocate
CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Patna High Court CWJC No.16864 of 2022 dt.09-12-2022
(The proceedings of the Court are being conducted by Hon'ble the Chief
Justice/ Hon'ble Judges through Video Conferencing from their
residential offices/residences. Also, the Advocates and the Staffs joined
the proceedings through Video Conferencing from their
residences/offices.)
=======================================================
Date : 09-12-2022
Heard learned counsel for the parties.
Petitioner has prayed for the following relief(s):-
Learned counsel for the respondents states that
pursuant to NIT dated 29.01.2022 (Annexure-1, Page-16), the
work already stands awarded to the successful bidder. Also, the
petitioner has preferred the objection petition dated 05.09.2022
before Respondent No. 3, namely, the District Officer-cum-
Chairman, District Transport Committee of BSFC, Gaya (Page-
39), which is yet pending consideration. He further states that
petitioner shall have no objection if the said petition is directed
Patna High Court CWJC No.16864 of 2022 dt.09-12-2022
to be disposed of expeditiously.
Shri P.N. Shahi, learned Senior Counsel appearing on
behalf of the petitioner, states that the objection petition be
directed to be disposed of expeditiously.
Under these circumstances, we dispose of the present
petition in the following mutually agreeable terms:-
(a) Petitioner shall make himself available in the
office of Respondent No. 3, namely, The District Officer-cum-
Chairman, District Transport Committee of BSFC, Gaya on 26 th
of December, 2022, at 10:30 A.M.;
(b) The said respondent shall fix a date affording
opportunity to the petitioner to place on record additional
material;
(c) Petitioner shall fully cooperate in the proceedings;
(d) The authority concerned shall pass an appropriate
order, expeditiously, in accordance with law;
(e) Needless to add, order assigning reasons, shall be
communicated to the petitioner;
(f) Liberty reserved to the petitioner to challenge the
said order, in accordance with law.
The instant petition stands disposed of in the aforesaid
terms.
Patna High Court CWJC No.16864 of 2022 dt.09-12-2022
Interlocutory Application(s), if any, shall stand
disposed of.
(Sanjay Karol, CJ)
(Partha Sarthy, J)
Amrendra/PKP
AFR/NAFR
CAV DATE
Uploading Date 13.12.2022
Transmission Date
