Bhola Prasad vs The State Of Bihar
2023 Latest Caselaw 4158 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14876 of 2021
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Bhola Prasad Son of Late Vasdeo Ram Mohalla- Mathuriaya ( Sherpur Bazar), Post- Biharsharif, P.S.- Laheri, District- Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar Bihar.

2. The Chief Secretary Government of Bihar, Patna.

3. The Principal Secretary Mantrimandal Sachivalaya, Bihar, Patna.

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

For the Petitioner/s : Mr. Indradeo Prasad, Advocate For the Respondent/s : Mr. Pushkar Narain Shahi (AAG-6) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 30-08-2023

The petitioner is aggrieved with Section 2 of the

guidelines of Bihar Public Grievance Redressal Rights, para 16,

which according to the petitioner, restricts the appearance of an

Advocate. It is argued that many of the persons who raise

complaints under the Public Grievance Redressal Act, 2015, are

not well versed with laws and require the assistance of

Advocates. Para 16 of the guidelines provides for the personal

appearance of complainant or appellant on the date of hearing,

on notice being served and in his absence, the Appellate

Tribunal or the Revisional Tribunal is empowered to either grant

a further opportunity of hearing or dispose of the matter, even in Patna High Court CWJC No.14876 of 2021 dt.30-08-2023

the absence of the complainant. There is no prohibition in an

Advocate being engaged.

2. It is pointed out in the counter affidavit that

specifically the representation of lawyers has not been included

to avoid further financial liabilities on the complainants,

especially when there are dedicated officers appointed to look

into the grievance raised.

3. We find absolutely no reason to entertain the writ

petition and the same stands dismissed.

(K. Vinod Chandran, CJ)

( Partha Sarthy, J) sharun/-

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Uploading Date          01.09.2023
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