Patna High Court
Birendra Kumar Singh vs The State Of Bihar on 1 March, 2024
Bench: Chief Justice, Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3656 of 2024
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Birendra Kumar Singh Son of Late Kameshwar Singh, resident of Village-
Maheshwara, P.S.-Gaighat, District-Muzaffarpur and at present resident of
Village-Maheshwara, near Hanumanmandir, Phakirna, P.S. Gaighat, District-
Darbhanga.
... ... Petitioner/s
Versus
1. The State of Bihar through The Principal Secretary, Panchayati Raj
Department, Govt. of Bihar, Patna.
2. The Principal Secretary, Rural Development Department, Govt. of Bihar,
Patna.
3. The District Magistrate, Muzaffarpur.
4. The S.D.O. East, Muzaffarpur.
5. The District Panchayati Raj Officer, District-Muzaffarpur.
6. The Block Development Officer, Block-Gaighat, Muzaffarpur.
7. The Block Panchayati Raj Officer, Block and P.S.-Gaighat, District-
Muzaffarpur.
8. The Panchayat Secretary of Gram Panchayat Raj Shivdahan, Block and P.S.-
Gaighat, District-Muzaffarpur.
9. The Mukhiya of Gram Panchayat Raj Shivdahan, Block and P.S.-Gaighat,
District-Muzaffarpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Yugal Kishore, Advocate
For the Respondent/s : Mr. P.K. Shahi, Advocate General
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 01-03-2024
The petitioner has filed the above writ petition as a
Public Interest Litigation to make proper enquiry against
respondent nos. 8 and 9, who are the Panchayat Secretary and
the Mukhiya of Gram Panchayat Raj Shivdahan of block & P.S.-
Patna High Court CWJC No.3656 of 2024 dt.01-03-2024
Gaighat, Dist.- Muzaffarpur. A bland allegation has been made
of misappropriation of government funds in installing street
lights in the Gram Panchayat. The assertion is also that Rs. 25
lakhs have been misappropriated, which amount has been
specified as an interpolation in the writ petition.
2. We find that the respondent nos. 8 and 9 though
have been alleged with misappropriation have not been
impleaded in their personal capacity. We also find that there is
absolutely no substantiation of the allegation raised and merely
based on a representation and a price list of LED lights, the
Public Interest Litigation has been filed for a rowing inquiry;
which we discern to be either in the interest of publicity or for
enmity with the respondent nos. 8 and 9.
3. We find absolutely no reason to entertain the writ
petition and dismiss the same.
(K. Vinod Chandran, CJ)
( Harish Kumar, J)
aditya/-
AFR/NAFR
CAV DATE
Uploading Date 06.03.2024.
Transmission Date
