Jayram Singh vs The State Of Bihar
2025 Latest Caselaw 1681 Patna

Patna High Court

Jayram Singh vs The State Of Bihar on 7 February, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.828 of 2025
     ======================================================
     Jayram Singh Son of Rajendra Mandal, Resident of Village- Bathnaha
     Panchayat- Sripur Gahar, P.S.- Kanpur, District- Samastipur.


                                                              ... ... Petitioner/s
                                        Versus

1.   The State of Bihar through its Addl. Chief Secretary Panchayati Raj
     Department, Govt. of Bihar, Patna.
2.   The District Panchayati Raj Officer, District- Samastipur.
3.   The Deputy Development Commissioner, District- Samastipur.
4.   The Sub-divisional Officer, Sadar, Samastipur.
5.   The Block Development Officer, Block Khanpur, District- Samastipur.
6.   The Block Panchayati Raj Officer, Block- Khanpur, District- Samastipur.


                                                              ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr.Raja Ram Mishra
     For the Respondent/s   :       Mr. AAG
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 07-02-2025

The petitioner is aggrieved by the

misappropriation of public fund in purchase and

installation of R.O. water filter machines and sanitary pad

machines in five schools at the level of Mukhia and

Panchayat Secretary of Gram Panchayat Sripur Gahar in Patna High Court CWJC No.828 of 2025 dt.07-02-2025

the district of Samastipur. It has also been urged that the

procurement of those water filter machines and sanitary

pad machines could be done at low cost but after charging

higher cost, low quality machines have been supplied.

2. It appears that the matter was taken

cognizance of by the Panchayati Raj Officer, who had

directed the Block Development Officer; Khanpur,

Samastipur to look into the matter but the enquiry has

not reached any logical conclusion.

3. Under the aforesaid circumstance, the

petitioner is given liberty to approach the District

Magistrate, Samastipur with specific instances of

misappropriation and bungling of public fund by the

aforesaid Panchayat functionaries within a period of two

weeks, who in turn would be under an obligation to have

the matter inquired into and ensure that such bungling is

not done. If at all it is found that the accusation by the

petitioner is correct, necessary sequel directions/action

shall be issued by the District Magistrate, Samastipur, Patna High Court CWJC No.828 of 2025 dt.07-02-2025

4. With the aforenoted direction, the writ petition

stands disposed of.

(Ashutosh Kumar, ACJ)

( Partha Sarthy, J) sunilkumar/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          10.02.2025
Transmission Date       10.02.2025