Dharambir Kumar Ram vs The State Of Bihar
2022 Latest Caselaw 91 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7240 of 2021
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1. Dharambir Kumar Ram, Son of Shivjee Ram, Resident of Mahanar, Marauatpur, P.s.- Desari, Vaishali, Bihar, Pin code- 844506

2. Manju Devi, wife of Jaleswar Ram, Resident of Mahanar, Marautpur, P.s.-

Desari, Vaishali, Bihar, Pin code- 844506

... ... Petitioner/s Versus

1. The State of Bihar through its Chairman, North Bihar Power Distribution Co. Ltd.

2. District Magistrate, Vaishali

3. The Superintendent of Police, Hajipur, Vaishali

4. The Electrical Executive Engineer, Konharaghat, Hajipur, Vaishali

5. The Junior Electrical Engineer, Sahdei Buzurg, Vaishali

6. Umesh Ram Son of Late Brahmadev Ram Resident of village- Marauatpur, Post- Marauatpur, P.s.- Desari, District- Vaishali, Bihar, Pincode- 844506

7. Rampravesh Ram Son of Late Ram Chandra Ram Resident of village-

Marauatpur, Post- Marauatpur, P.s.- Desari, District- Vaishali, Bihar, Pincode- 844506

8. Sant Lal Ram Son of Late Mishri Ram Resident of village- Marauatpur, Post- Marauatpur, P.s.- Desari, District- Vaishali, Bihar, Pincode- 844506

9. Shivnath Ram Son of Late Anandi Ram Resident of village- Marauatpur, Post- Marauatpur, P.s.- Desari, District- Vaishali, Bihar, Pincode- 844506

10. Raja Babu Ram Son of Prem Das Resident of village- Marauatpur, Post-

Marauatpur, P.s.- Desari, District- Vaishali, Bihar, Pincode- 844506

11. Ashok Ram Son of Brahmadev Ram Resident of village- Marauatpur, Post-

Marauatpur, P.s.- Desari, District- Vaishali, Bihar, Pincode- 844506

... ... Respondent/s ======================================================

Appearance :

For the Petitioner/s : Mr. Saurabh Bishwambhar, Advocate

For the Respondent/s : Mr. Vinay Kirti Singh, Sr. Advocate

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CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE S. KUMAR ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE) Patna High Court CWJC No.7240 of 2021 dt.04-01-2022

(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.

Petitioners have prayed for the following relief(s):- Patna High Court CWJC No.7240 of 2021 dt.04-01-2022

After the matter was heard for some time, learned

counsel for the petitioners, under instructions, states that

petitioners shall be content if a direction is issued to the

authority concerned to consider and decide the representation

which the petitioners will 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 petitioners, 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) Petitioners will approach the authority

concerned i.e Respondent No. 4, namely the Electrical

Executive Engineer, Konharaghat, Hajipur, 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 Patna High Court CWJC No.7240 of 2021 dt.04-01-2022

with a copy 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 petitioners to

take recourse to such alternative remedies as are otherwise

available in accordance with law;

(e) We are hopeful that as and when petitioners take

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 petitioners 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 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;

The petition stands disposed of in the aforesaid

terms.

Patna High Court CWJC No.7240 of 2021 dt.04-01-2022

Interlocutory Application(s), if any, stands disposed

of.

(Sanjay Karol, CJ)

( S. Kumar, J) Ashwini/K.C.Jha AFR/NAFR CAV DATE Uploading Date 07.01.2022 Transmission Date