Mukesh Kumar Singh vs The State Of Bihar And Ors
2023 Latest Caselaw 2207 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.7853 of 2016
     ======================================================

Mukesh Kumar Singh son of Late Tej Narayan Singh, Resident of Anamika Kunj, Raod No.7, North Patel Nagar, P.S.- Patliputra, District- Patna.

... ... Petitioner/s Versus

1. The State Of Bihar through the Principal Secretary, Road Construction Department, Govt. of Bihar, Bishwasariya Bhawan, Bailey Road, Patna

2. The Principal Secretary, Rural Works Department, Govt. of Bihar, Bishwasariya Bhawan, Bailey Road,

3. The Engineer-in-chief-cum-Additional Commissioner-cum-Special Secretary, Road Construction Departme

4. The Engineer-in-Cheif, Rural Works Department, Bihar, Patna.

5. The Chief Engineer, North Bihar Traffic Sub Wing, Road Construction Department, Patna.

6. The Superintending Engineer, Rural Works Department, Chhapra, Saran.

7. The Executive Engineer, Rural Works Department, Works Division, Chhapra-2, Saran.

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

For the Petitioner/s :

For the Respondent/s : Mr. Sunil Kumar Mandal, SC 3 Mr. Bipin Kumar, AC to SC 3 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 09-05-2023

None appears for the petitioner.

2. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"(i) For consideration the representation of the petitioner with regard to Black listing of Patna High Court CWJC No.7853 of 2016 dt.09-05-2023

concerned contractor and taking action against the other concern authority.

(ii) For issuance of writ/order/direction to the respondents to which the petitioner is found to be entitled to in the facts and circumstances of the case"

3. Petitioner has not arrayed contractor against whom he

is making complaint. Behind the back of the concerned contractor,

this Court cannot issue writ of mandamus.

4. Accordingly, for non-joinder of necessary and proper

party, present writ petition stands dismissed.

(P. B. Bajanthri, J)

(Arun Kumar Jha, J)

GAURAV S./-

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Uploading Date          15.05.2023
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