Manoj Kumar vs The State Of Bihar Through The ...
2022 Latest Caselaw 925 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.1201 of 2021
     ======================================================

Manoj Kumar, S/o Ramashray Prasad, Residance of Village-Sihma Matihani, P.S.-Matihani, District-Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar.

2. The Collector, District - Begusarai.

3. The Principal Secretary, Agriculture Department, Govt. of Bihar.

4. The Agriculture Director, Bihar, Patna.

5. The Assistant Director Chemical Soil Test Laboratory, Begusarai.

6. The District Agriculture Officer, Begusarai.

7. The District Nodal Officer, Begusarai.

8. The Block Agriculture Officer, Begusarai.

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

For the Petitioner/s : Mr. Raj Kishore Prasad, Advocate For the Respondent/s : Mr. S. Raza Ahmad, AAG-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) ======================================================= (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 : 03-02-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.1201 of 2021 dt.03-02-2022

"1(i) For issuance of writ of mandamus directing the respondents concerned to pay the admitted dues amount for completion of the work of slogan and other works for the public awareness as per letter No - 756 dated-06/11 2017.

(ii) For issuance of any other appropriate writ/writs for making payment to the petitioner.

(iii) For issuance of any other relief/reliefs for which the petitioner is entitled in the eye of law."

Petitioner claims that for the work executed for and on

behalf of the State, he is entitled for more than a sum of ₹11

lacs, whereas, as per the affidavit filed by the respondents,

petitioner is entitled for only a sum of ₹57,820/-.

Since serious disputed questions of fact are involved,

which cannot be adjudicated in the present petition, we dispose

of the present petition reserving liberty to the petitioner to take

recourse to such remedies as are otherwise available in

accordance with law.

We are hopeful that as and when such proceedings are

initiated, the issue shall be adjudicated expeditiously and in

accordance with law.

We clarify that we have not expressed any opinion on

merits. All issues are left open.

The petition stands disposed of in the aforesaid terms. Patna High Court CWJC No.1201 of 2021 dt.03-02-2022

Interlocutory Application(s), if any, stands disposed of.

(Sanjay Karol, CJ)

(S. Kumar, J) Amrendra/PKP AFR/NAFR CAV DATE Uploading Date 07.02.2022 Transmission Date