Bikash Kumar Singh @ Vikash Kumar ... vs The State Of Bihar And Ors
2023 Latest Caselaw 512 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.2569 of 2018
     ======================================================

Bikash Kumar Singh @ Vikash Kumar Sinha Son of Rameshwar Singh, Resident of Village- Mukrera @ Mukarera, Police Station- Block Revelganj, District- Saran Chapra.

... ... Petitioner/s Versus

1. The State Of Bihar

2. The Chief Engineer, Bihar State Water Board, Govt. of Bihar, Patna.

3. The District Magistrate, Chapra, District Saran.

4. The Executive Officer, Nagar Panchayat Ekma Bazar District- Saran.

5. Sri Ajay Kumar Yadav, resident of Village Baghi, P.O. Frrush, P.S. Amnaur, District- Saran Chapra.

... ... Respondent/s

====================================================== Appearance :

     For the Petitioner/s   :        None
     For the Respondent/s   :        Mr.Kinkar Kumar-SC-9

Ms. Deepika Sharma (AC to SC-9)

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

Date : 30-01-2023

Heard learned counsel for the parties.

Petitioner has prayed for the following relief(s):-

(i) For a direction upon respondent authorities to produce a copy of the decision of the Technical Bid Committee relating to serial no. 5 of the NIT issued by the Executive Officer Nagar Panchayat, Ekma Patna High Court CWJC No.2569 of 2018 dt.30-01-2023

Bazar, District Saran dated 20.02.2017 and after production thereof same may be quashed to extent it related to the private respondent namely Sri Ajay Kumar Yadav, as he was liable to be disqualified in term of clause 21 of the NIT, the he was declared eligible.

(ii) The respondents authorities be further directed to produce a copy of the financial bid as well as agreement if executed and after production thereof same may be quashed.

(iii) For a further direction to the respondent authorities to enter into an agreement with the petitioner with regard to the item mentioned under serial no. 5 of the NIT issued by the Executive Officer Nagar Panchayat, Ekma Bazar, District Saran dated 20.02.2017.

(iv) For any other reliefs/ for which the petitioner may be deemed to entitled.

On 23.01.2023 we had passed the following order:-

" in our considered view, the present

matter has become infructuous, for the period

of NIT stands expired.

Despite repeated calls, none has

entered appearance on behalf of the parties.

However, in the interest of justice,

matter is adjourned.

List this case on 30th of January, 2023

in the category of 'Order Matters'.

Even today, despite repeated calls, none has entered Patna High Court CWJC No.2569 of 2018 dt.30-01-2023

appearance on behalf of the petitioner.

As such, the petition stands dismissed for default.

(Sanjay Karol, CJ)

( Partha Sarthy, J) ranjan/-Sanjay AFR/NAFR CAV DATE Uploading Date Transmission Date