Binod Kumar Poddar vs The State Of Bihar
2022 Latest Caselaw 21 Patna

Citation : 2022 Latest Caselaw 21 Patna
Judgement Date : 3 January, 2022

Patna High Court

Binod Kumar Poddar vs The State Of Bihar on 3 January, 2022

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.10071 of 2021
     ======================================================

Binod Kumar Poddar, Son of Indradev Poddar, Resident of Village- Ward no.- 13, near Harhar Mahadev Chowk, Purvi Kapasya, Nagdah, P.S.- Begusarai, District- Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar Through Finance Secretary, Government of Bihar, Patna.

2. The Principal Secretary Finance, Government of Bihar, Patna.

3. The District Magistrate Lakhisarai.

4. The Sub Divisional Officer Lakhisarai.

5. The Treasury Officer Lakhisarai.

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

For the Petitioner/s : Mr. Abhishek Anand, Advocate Ms. Madhuri Kumari, Advocate For the Respondent/s : Mr. S. Raja Ahmad, AAG-5 ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 03-01-2022

The petitioner has prayed for the following relief/s :- Patna High Court CWJC No.10071 of 2021 dt.03-01-2022

After the matter was heard for some time, 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 three 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 in the following

terms:-

(a) Petitioner shall file a representation

before Respondent No. 4 namely, the Sub-Divisional

Officer, Lakhisarai, within a period of four weeks

from today for redressal of the grievance(s);

(b) The said respondent shall consider and

dispose it of expeditiously by a reasoned and

speaking order preferably within a period of three

months from the date of its filing along with a copy Patna High Court CWJC No.10071 of 2021 dt.03-01-2022

of this order;

(c) Needless to add, while considering

such representation, principles of natural justice shall

be followed and due opportunity of hearing afforded

to the parties;

(d) Equally, liberty is reserved to the

petitioner to take recourse to such alternative

remedies as are otherwise available in accordance

with law;

(e) 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;

(f) Liberty reserved to the petitioner to

approach the appropriate forum, if the need so rises

subsequently on the same and subsequent cause of

action;