Patna High Court
Er. Jagdish Singh vs The Union Of India on 18 February, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9454 of 2021
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Er. Jagdish Singh Son of Late Hriday Narayan Singh, Resident of Village-
Bazar Kona, P.O. and P.S. Kudra, Distt.-Kaimur (Bhabua), At present R/o Plot
No. 609, Vaishno Nagar Colony, Chittupur Lanka, Varanasi-221005 (Uttar
Pradesh).
... ... Petitioner/s
Versus
1. The Union of India through the Secretary, Ministry of Road Transport and
Highways, Govt. of India, New Delhi.
2. The General Manager (Tech) National Highways and Infrastructure
Development Corporation Limited (NHIDCL) 3rd Floor, PTI Building 4,
Parliament Street, New Delhi-110001.
3. The General Manager (P), Branch Office, Sikkim, NHIDCL, Dr. Sandeep
Pradhan Building, Sichey Link Road, Middle Sichey, Gangtok, East Sikkim
737101.
4. The Deputy General Manager (P) NHIDCL Flat No. BA1, Vinayak
Apartment, Shiv Mandir, Near B.D.O. Office, Silliguri, District-Darjeeling-
734011 (West Bengal).
5. The Executive Director (P) NHIDCL, Sikkim, Gangtok (Sikkim).
6. Dr. Vandana, General Manager (Projects), Redecon (India) Private Limited,
H-54A Ground floor, Kalkaji, New Delhi 110019.
7. S.K. Pandey, Team Leader (JV) cum Authorized Representative, Redecon
(India) Pvt. Ltd. Project Office Manas Deb, First Floor, 3 S.N. Bose Road,
Post-Kadam Tola, Thana-Matigara, District-Siliguri 734011 (West Bengal).
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Manendra Kumar Sinha
For the Respondent/s : Mr.Dr. Krishna Nandan Singh (Asg)
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 18-02-2022
The matter is heard via video conferencing due to
circumstances prevailing on account of the COVID-19
pandemic.
2. State counsel accept notice for respondents.
3. In the instant petition, petitioner has prayed for
Patna High Court CWJC No.9454 of 2021 dt.18-02-2022
following reliefs:
"1. That this writ application is
being filed by the petitioner for issuance
of appropriate writ or writs/order or
orders/direction or directions against the
respondent authorities and the petitioner
seeks for the following relief/reliefs:
i) To declare the order of
termination of petitioner dated 21.11.2019
from service of Resident Engineer, illegal
and invalid as it has been passed by
respondent no. 6 in violation of natural
justice.
ii) To quash the order dated
14.12.2020 regarding debarment of
petitioner from engagement of NHIDCL
Project for a period of two years passed
by the respondent no. 5 inter alia declare
the said order unconstitutional by which
the CV of petitioner on INFRACON
Portal has been blocked and freezed.
iii) To direct the concerned
respondent authorities of National
Highways And Infrastructure
Development Corporation Ltd. hereafter
mentioned as NHIDCL to unfreeze the
INFRACON Id of petitioner registered as
singhjagdish [email protected] on
INFRACON Portal.
iv) To secure the welfare of
petitioner as he has every right given by
the consttition of India to choose his
profession/job according to his choice for
betterment of his life and career.
v) To grant any other
relief/reliefs for which the petitioner is
entitled too."
4. Perusal of the petition it is evident that
petitioner's grievance is against REDECON (India) pvt. Ltd.
The company do not fall under definition 'Article 12 of the
Patna High Court CWJC No.9454 of 2021 dt.18-02-2022
Constitution' so as to entertain the present petition under Article
226 of the Constitution.
5. Accordingly, the writ petition stands dismissed
reserving liberty to the petitioner to look out for appropriate
forum.
(P. B. Bajanthri, J)
rakhi/-
AFR/NAFR
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