Shailendra Kumar Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 1167 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.15325 of 2018
     ======================================================

Shailendra Kumar Singh S/o Dwarika Singh, resident of Village- Eroo, P.S.- Wazirganj, District- Gaya.

... ... Petitioner/s Versus

1. The State Of Bihar through the Principal Secretary, Government of Bihar, Rural Works Department, Bisheshwaraiya Bhawan, Bailey Road, Patna.

2. The Engineer in Chief, Rural Works Department, Bisheshwaraiya Bhawan, Bailey Road, Patna.

3. The Chief Engineer, Rural Works Department, Bisheswaraiya Bhawan, Bailey Road, Patna.

4. The Superintending Engineer, Rural Works Department, Works Division, Gaya, District- Gaya.

5. The Executive Engineer, Rural Works Department, Works Division, Gaya, District- Gaya.

6. The Project Manager, Rural Works Department, Works Division, Gaya, District- Gaya.

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

     For the Petitioner/s   :        None
     For the Respondent/s   :        Mr. Kumar Alok- Sc7

Mr. Satyeshwar Prasad, AC to SC-7 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 23-03-2023

None appears for the petitioner.

2. In the instant petition, petitioner has prayed for

following reliefs:-

"1. That this writ application is being file in the nature of writ of certiorari for quashing the order dated 22.6.2016 (so far the petitioner is concerned), issued under the signature of Engineer in Chief, Rural Patna High Court CWJC No.15325 of 2018 dt.23-03-2023

Works Department, Bihar, Patna vide letter no. 7567 by which and where under the petitioner is debarred from participation of the future tender after proclamation of defaulter due to non per formation of the works as per guide line given in the agreement and direct the respondent authority to exonerate the petitioner from participating in further tender and for issuance of any appropriate writ or writs, order or orders, direction of directions as your lordships may deem fit and proper."

3. Perusal of the counter affidavit it is evident that

petitioner has completed the work as undertaken by him.

Therefore, further action has been taken by the official

respondent in withdrawing the impugned order dated

22.06.2016.

4. In view of the above facts and circumstances, the

present petition does not survive for consideration.

5. Accordingly, the present petition stands disposed

of.

(P. B. Bajanthri, J)

( Arun Kumar Jha, J)

rakhi/-

AFR/NAFR                NAFR
CAV DATE                N.A.
Uploading Date          24.03.2023
Transmission Date       N.A.