Patna High Court
Ramchandra Sao vs The State Of Bihar on 21 February, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.21334 of 2021
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Ramchandra Sao S/o Late Parmeswar Saw, R/o Village - Chhoti Kachahari
Rajgir, P.O. and P.S.- Rajgir, District - Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Planning Government of
Bihar.
2. The Rajgir Ayojana Kshetra Authority through its Chairman-cum-Divisional
Commissioner, Biharsharif, Nalanda, Bihar.
3. The District Collector-cum-Deputy Chairman, Rajgir Ayojana Kshetra
Authority, Biharsharif, Nalanda.
4. The Chief Executive Officer-cum-Subdivisional Officer, Rajgir Ayojana
Kshetra Authority, Rajgir Subdivision, District - Nalanda.
5. The Nagar Parishad Rajgir through its Executive Officer, District - Nalanda.
6. The Circle Officer, Rajgir Anchal, District - Nalanda.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Shashi Kumar, Advocate
For the Respondent/s : Mr.Harish Kumar ( Gp8 )
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE S. KUMAR
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE S. KUMAR)
Date : 21-02-2022
Heard learned counsel for the parties.
Petitioner has prayed for following relief:-
Patna High Court CWJC No.21334 of 2021 dt.21-02-2022
After the matter was heard for some time, finding the
Bench not to be agreeable with the submissions made by learned
counsel for the petitioner, learned counsel for the petitioner,
under instructions, states that petitioner shall be content if a
direction is issued to the authority concerned to consider and
decide the representation which the petitioner shall be filing
within a period of four weeks from today for redressal of the
grievance(s).
Learned counsel for the respondents states that if such a
representation is filed by the petitioner, the authority concerned
shall consider and dispose it of expeditiously and preferably
within a period of four months from the date of its filing along
with a copy of this order.
Statement accepted and taken on record.
As such, petition stands disposed of on the following
terms:-
(a) Petitioner shall approach the authority concerned
Patna High Court CWJC No.21334 of 2021 dt.21-02-2022
within a period of four weeks from today by filing a
representation for redressal of the grievance(s);
(b) The authority concerned shall consider and dispose it
of expeditiously by a reasoned and speaking order preferably
within a period of four months from the date of its filing along
with a copy of this order;
(c) The order assigning reasons shall be communicated
to the petitioner;
(d) Needless to add, while considering such representation,
principles of natural justice shall be followed and due
opportunity of hearing afforded to the parties;
(e) Also, opportunity to place on record all relevant
materials/documents shall be granted to the parties;
(f) Equally, liberty is reserved to the petitioner to take
recourse to such alternative remedies as are otherwise available
in accordance with law;
(g) We are hopeful that as and when petitioner takes
recourse to such remedies, as are otherwise available in law,
before the appropriate forum, the same shall be dealt with, in
accordance with law and with reasonable dispatch;
(h) Liberty reserved to the petitioner to approach the
appropriate forum/Court, should the need so arise subsequently
Patna High Court CWJC No.21334 of 2021 dt.21-02-2022
on the same and subsequent cause of action;
(i) We have not expressed any opinion on merits. All
issues are left open;
The petition stands disposed of in the aforesaid terms.
Interlocutory Application(s), if any, stands disposed
of.
(Sanjay Karol, CJ)
( S. Kumar, J)
Sanjay/-Ranjan
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 23.02.2022
Transmission Date NA
