Saturday, 09, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rakesh Kumar vs The State Of Bihar And Ors
2023 Latest Caselaw 2256 Patna

Citation : 2023 Latest Caselaw 2256 Patna
Judgement Date : 10 May, 2023

Patna High Court
Rakesh Kumar vs The State Of Bihar And Ors on 10 May, 2023
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.17115 of 2015
     ======================================================

Rakesh Kumar son of late Bakshi Ram, resident of 48, New Pujali Colony, Near Guruduara, opposite Shree Durga Mandir, Chitkohra, Anishabad, Patna, District- Patna.

... ... Petitioner/s Versus

1. The State Of Bihar through Principal Secretary, Education Department, Government of Bihar.

2. The District Magistrate, Jamui.

3. The District Education Officer, Jamui.

4. The Principal Simultala Awasiya Vidyalaya S.A.V. at and P.O.- Simultala District- Jamui.

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

For the Petitioner/s :

For the Respondent/s : Mr. Sitaram Yadav, GP 16 Mr. Rakesh Kr. Sinha, AC to GP 16 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI and HONOURABLE MR. JUSTICE ARUN KUMAR JHA ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

Date : 10-05-2023

None appears for the petitioner.

2. Matter is of the year 2015.

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

following relief:

"That this application is being filed for issuance of appropriate writ, order/orders directing the respondents particularly respondent no. 4 to grant work Contract to the petitioner in connection with tender for Catering services at Simultala Awasiya Patna High Court CWJC No.17115 of 2015 dt.10-05-2023

Vidyalaya at Simultala, District - Jamui as petitioner is second lowest price bidder of the Contract and first lowest price bidder Harish Hospality refused to take the said Contract."

4. Having regard to the relief sought in the present

petition and due to passage of time from the year 2015 to year

2023, the concerned respondent must have made alternative

arrangement insofar as catering services, therefore, the present

petition stands disposed of as it has become infructuous.

(P. B. Bajanthri, J)

(Arun Kumar Jha, J)

GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          12.05.2023
Transmission Date       NA
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter