Birendra Kumar Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 3745 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5442 of 2019
     ======================================================

Birendra Kumar Singh Son of Late Bindeshwari Singh Resident of Mohalla- Gandhi Nagar, Bachpan School, Ashiana Digha Road, Ashiananagar, P.S.- Ashiananagar, Distt.-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Minority Welfare Department, Old Secretariat, Patna.

2. Special Secretary-cum-Director, District Minority Welfare Department, Govt. of Bihar, Patna.

3. Bihar State Minorities Financial Corporation Ltd., through its Managing Director, 34, Harding Road (Ali Imam Path), Patna

4. Managing Director, Bihar State Minorities Financial Corporation Ltd., 34, Harding Road (Ali Imam Path), Patna

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

For the Petitioner/s : Mr. Siddhartha Prasad, Advocate.

Mr. Sunit Kumar, Advocate.

For the respondent nos. 3&4: Mr. Ravish Chandra, Advocate. For the State : Mr. Santosh Chandra Bhaskar, AC to GP-11. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 16-08-2023 Heard Mr. Siddhartha Prasad, learned counsel

along with Mr. Sunit Kumar, learned counsel appearing on

behalf of the petitioner; Mr. Ravish Chandra, learned counsel

appearing on behalf of the respondent nos. 3 and 4 and Mr.

Santosh Chandra Bhaskar, learned AC to GP-11 for the State.

2. The respondent no.4 - Managing Director, Bihar

State Minorities Financial Corporation Ltd., Patna is present in

person before the Court and he submits that he had discussion

with Mr. Siddhartha Prasad, learned counsel appearing on behalf Patna High Court CWJC No.5442 of 2019 dt.16-08-2023

of the petitioner as to whether the case of the petitioner is

covered by the decision of this Court passed in the case of Dr.

Aquil Ahmad Vs. The State of Bihar & Ors. vide order dated

01.10.2022 in C.W.J.C. No. 11974 of 2019.

3. The Managing Director, Bihar State Minorities

Financial Corporation Ltd., Patna admits that the case of the

petitioner is covered by the judgment passed in Dr. Aquil

Ahmad (supra) and grievance of the petitioner will be

considered in light of the said judgment within one or two days.

4. Considering the information given by the

Managing Director, the writ petition is disposed of.

5. The action taken by the Managing Director,

Bihar State Minorities Financial Corporation Ltd., Patna is

appreciated.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          17.08.2023
Transmission Date       N.A.