Sujit Kumar vs The State Of Bihar
2023 Latest Caselaw 1128 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2485 of 2023
     ======================================================

Sujit Kumar S/o Late Ajay Prasad Gupta, Resident of Village- Hussainabad, Ward No. 41, P.S. - Babarganj, District - Bhagalpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Collector, Bhagalpur.

2. The Certificate Officer-cum-Sub-Divisional Officer, Bhagalpur.

3. The Labour Commissioner, Bhagalpur.

4. The Labour Deputy Commissioner, Bhagalpur.

5. The Commissioner, Municipal Corporation, Bhagalpur.

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

For the Petitioner/s : Mr. Pankaj Kumar, Adv. For the State : Mr. Vishwa Ranjan Choudhary, AC to GP-24 For the Respondent no.5 : Mr. Manish Kumar, Adv.

Mr. Ajay Kumar, Adv.

====================================================== CORAM: HONOURABLE MR. JUSTICE SANJEEV PRAKASH SHARMA ORAL JUDGMENT

Date : 22-03-2023

1. The petitioner by way of this writ petition has prayed as under :-

"I. For direction to the respondent No.2 to dispose of the certificate case No.243/2021-22 expeditiously within a stipulated period which has been pending in his court from the year 2021 awaiting response of certificate Debtor i.e. Respondent No.5 herein despite Several opportunity has already been given to him but no any response on his level till date.

II. For direction to the respondent authorities to pay expeditiously Rs. 75,225/- to the petitioner who is at the verge of starvation due to their callous approach.

Patna High Court CWJC No.2485 of 2023 dt.22-03-2023

III. For any other relief/reliefs as your Lordships may deem fit and proper under the background of prevailing facts and circumstances of the case."

2. This Court sitting in writ jurisdiction do not

interfere Subordinate Courts or other Tribunals or authorities in

their day to day functioning. If there is a delay in disposal of a

case, the petitioner has a remedy to move an appropriate

application for early hearing of the case.

3. However, the writ petition for the said purpose

would not lie, the present writ petition is dismissed with

aforesaid liberty to the petitioner.

(Sanjeev Prakash Sharma, J) Gauravkr/-

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