Ashok Kumar Roy vs The State Of Bihar
2023 Latest Caselaw 4021 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4248 of 2023
     ======================================================

Ashok Kumar Roy, Son of Basant Roy, Resident of Village-R.N. Baulia, P.S.- Manihari, Block-Manihari, District-Katihar.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Cooperative Department, Government of Bihar, Patna.

2. The Principal Secretary, Department of Bihar State Food and Civil Supplies Corporation Limited, Patna.

3. The Director, Department of Bihar State Food and Civil Supplies Corporation Limited, Patna.

4. The General Manager, Department of Finance Corporation, Head Quarter, Patna.

5. The District Magistrate-cum-Collector, Katihar.

6. The District Co-operative Officer-cum-Managing Director of Co-operative Bank Limited, Katihar.

7. The District Manager of State Food Corporation, Katihar.

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

For the Petitioner/s : Mr. Sushant Praveen, Advocate For the Respondent/s : Mr. Sanjay Kumar, AC to GA-13 For the BSFC : Mr. Shailendra Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 24-08-2023

Heard Mr. Sushant Praveen, learned counsel

appearing on behalf of the petitioner and Mr. Shailendra Kumar

Singh, learned counsel representing the Bihar State Food and

Civil Supplies Corporation Limited, Patna. The State is

represented by Mr. Sanjay Kumar.

2. After some arguments, learned counsel for the

petitioner submitted that for ventilating his grievance, the

petitioner, who is the ex-PACS Chairman, has already filed a Patna High Court CWJC No.4248 of 2023 dt.24-08-2023

representation before the District Manager, Bihar State Food

Corporation, Katihar, but the same has not been considered till

date.

3. In view of the prayer made on behalf of the learned

counsel for the petitioner, the present writ petition stands

disposed of with a liberty to the petitioner to file a fresh

representation before the respondent no. 7. If such a

representation is filed within a period of four weeks from today,

the same shall be considered and disposed of by a reasoned and

speaking order preferably within a period of further eight weeks.

(Harish Kumar, J) shivank/-

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Uploading Date          25.08.2023.
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