Kedar Prasad Sinha vs The State Of Bihar
2022 Latest Caselaw 59 Patna

Citation : 2022 Latest Caselaw 59 Patna
Judgement Date : 4 January, 2022

Patna High Court

Kedar Prasad Sinha vs The State Of Bihar on 4 January, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11531 of 2021
     ======================================================

Kedar Prasad Sinha Son of Late Yogendra Prasad Sinha resident of village- Pojha, Police station- Goraul, District- Vaishali

... ... Petitioner/s Versus

1. The State of Bihar

2. The District Magistrate, Vaishali at Hajipur

3. The Executive Engineer, Bihar State Power Transmission Grid Sub Centre, Mahnar, Vaishali

4. The Sub Divisional Magistrate, Mahua, Vaishali

5. The Assistant Executive Engineer, Communication Sub Division, Bihar State Power Transmission Grid Sub Centre, Mahnar, Vaishali

6. The Circle Officer, Goraul, Vaishali

7. The Officer in Charge, Goraul, Police Station Goraul, Vaishali

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

For the Petitioner/s : Mr. Shashi Bhushan Pandey, Advocate For the Respondent/s : Mr. Lalit Kishore, AG ====================================================== 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 : 04-01-2022

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):- Patna High Court CWJC No.11531 of 2021 dt.04-01-2022

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 approach the authority concerned Patna High Court CWJC No.11531 of 2021 dt.04-01-2022

i.e Respondent No. 3, namely the Executive Engineer Bihar

State Power Transmission Grid Sub Center, Mahnar, Vaishali

within a period of four weeks from today by filing a

representation for redressal of the grievance(s);

(b) The said authority 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 of this order;

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 arises subsequently on the

same and subsequent cause of action;

(g) We have not expressed any opinion on merits. All Patna High Court CWJC No.11531 of 2021 dt.04-01-2022

issues are left open;

(h) The proceedings, during the time of current

Pandemic- Covid-19 shall be conducted through digital mode,

unless the parties otherwise mutually agree to meet in person i.e.

physical mode;