Shankar Kumar vs The State Of Bihar
2022 Latest Caselaw 5268 Patna

Citation : 2022 Latest Caselaw 5268 Patna
Judgement Date : 15 December, 2022

Patna High Court

Shankar Kumar vs The State Of Bihar on 15 December, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14796 of 2019
     ======================================================

Shankar Kumar S/o Late Satyanarayan Lal Resident of Village Baheri, PS Baheri, Dist. Darbhanga

... ... Petitioner/s Versus

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

2. The Chief Engineer, Rural Works Department, Govt. of Bihar,

3. The Superintending Engineer, Rural Works Department, Darbhanga Circle, Dist. Darbhanga

4. The Executive Engineer, Rural Works Department, Work Division Darbhanga-1, at Mohalla-Saidnagar, Laheriasarai, Dist.Darbhanga

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

     For the Petitioner/s   :        None
     For the Respondent/s   :        Mr. Ajay (GA5)

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 15-12-2022

Petitioner has prayed for the following relief(s):

"(i) To issue a writ in nature of Mandamus commanding the respondent No. 3 & 4 to make payment to the Petitioner which has illegally and arbitrary withholding since last 4 years by the Respondent Department.

(ii) To issue a writ in the nature of Mandamus commanding the respondent No. 3 & 4 to make payment with 10% interest to the Petitioner, which is withholding since last 4 years by the Respondent Department Patna High Court CWJC No.14796 of 2019 dt.15-12-2022

(iii) Any other relief or relief for which Petitioner may be found entitle to in the fact of the case may be granted to him."

On 06.12.2022, we had passed the following order:

"Despite repeated calls, none has entered appearance on behalf of the petitioner. However, in the interest of justice, matter is adjourned.

List on 15.12.2022 in the category of 'Order Matters'."

Even today, despite repeated calls, none has entered

appearance on behalf of the petitioner.

As such, present petition stands dismissed for default.

(Sanjay Karol, CJ)

( Partha Sarthy, J) Saurabh/Sujit AFR/NAFR CAV DATE Uploading Date 16.12.2022 Transmission Date