Patna High Court
Pinki Kumari vs The State Of Bihar And Ors on 21 August, 2025
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.24668 of 2018
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Pinki Kumari Wife Ramu Yadav @ Ramu Prasad Yadav, R/o Village-Sisai,
P.S + District-Saharsa.
... ... Petitioner/s
Versus
1. The State Of Bihar through the Principal Secretary, Department of Food and
Civil Supplies Corporation, Govt. of Bihar, Patna
2. The Registrar, Co-operative Sammittee, Bihar, Patna.
3. The District Magistrate, Saharsa.
4. The District Manager Bihar State Food And Civil Supplies Corporation,
Saharsa.
5. The District Co-operative Officer, Saharsa.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shiva Shankar Sharma, Advocate
For the State : Mr. Uday Shankar Saran Singh -GP19
For the BSFC : M/s Shailendra Kumar Singh,
Utkarsha Utpal, Advocate
Niraj Kumar, Advocate
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CORAM: HONOURABLE JUSTICE SMT. G. ANUPAMA CHAKRAVARTHY
ORAL JUDGMENT
Date : 21-08-2025
1. The writ petition is filed for the following
reliefs:
" For issuance of an appropriate
writ, order/orders, direction to the
respondent authority to pay
Rs.189795.38/- (Rs.One Lakh Eighty Nine
thousand Seven hundred Ninty five and
thirty eight paisa) with Bank interest which
is the price of 79.63 quintal CMR (Rice)
and assure guarantee to the parent Bank
who had advanced loan to the petitioner
Patna High Court CWJC No.24668 of 2018 dt.21-08-2025
2/4
against outstanding balance loan in the
current year and pass such any other
order/order may deem fit and proper
under the circumstances of the case."
2. At the outset, the Learned counsel
for petitioners contended that since this matter is
squarely covered under the order dated
01.12.2023
passed in CWJC No. 14138 of 2015
(Amrendra Kumar Vs. The State of Bihar &
Ors.), this writ petition may also be disposed of on
the same term and conditions.
3. In view of the fact that this matter is
squarely covered by the aforesaid order, without
going into the merits of the case, the petitioners
are directed to approach the District Manager,
Bihar State Food and Civil Supplies Corporation,
Saharsa, for redressal of his grievance along with
the supporting documents within a period of four
weeks from the date of the receipt of the copy of
this order. On such representation being made, the
District Manager, Bihar State Food and Civil
Supplies Corporation, Saharsa shall consider the
Patna High Court CWJC No.24668 of 2018 dt.21-08-2025
said representation and pass necessary orders,
preferably within three months from the date of
filing of the representation, duly taking into
consideration the representation along with the
supporting documents filed by the petitioners. In
case, the District Manager, Bihar State Food and
Civil Supplies Corporation, Saharsa is of the view
that the orders of this Court dated 06.08.2018
passed in LPA No. 881 of 2016 (The Bihar
State Food and Civil Supplies Corporation
Ltd. & Anr Vs. Nayan Kumar Sinha & Ors &
other analogous cases), wherein this Hon'ble
Court has directed the constitution of a Committee
consisting of the District Magistrate, the
Enforcement Officer of the concerned Block and
one Senior Officer of the BSFC to be nominated by
the Managing Director of the BSFC has to be
followed to look into the entire controversy and
submit a report, he shall do so. In case, the report
of the Committee is in favour of the petitioner, the
District Manager, Bihar State Food and Civil
Supplies Corporation, Saharsa shall pass necessary
Patna High Court CWJC No.24668 of 2018 dt.21-08-2025
orders for payment of the amounts due to the
petitioner. Any order passed by the District
Manager, Bihar State Food and Civil Supplies
Corporation, Saharsa shall be communicated to the
party.
4. With the above direction, the present
Writ Petition stands disposed of to the extent
indicated above.
5. Interlocutory Application(s), if any,
shall stand disposed of.
(G. Anupama Chakravarthy, J)
Spd/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 22.08.2025
Transmission Date
