Bipin Kumar Singh vs The State Of Bihar
2025 Latest Caselaw 1682 Patna

Patna High Court

Bipin Kumar 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.19320 of 2024
     ======================================================
     Bipin Kumar Singh, S/o Sri Fulena Singh R/o Village- Saryupaar, P.O.-
     Bhorhopur Ekma, P.S.- Daudpur, District- Saran.

                                                                ... ... Petitioner/s
                                        Versus
1.   The State of Bihar through the Principal Secretary, Heath Department, Bihar,
     Patna.
2.   The Principal Secretary, Health Department, Bihar, Patna.
3.   The Director, Bihar State Health Society, Bihar, Patna.
4.   The Commissioner, Saran Division, Saran (Chapra).
5.   The District Magistrate, District - Saran (Chapra).
6.   The Civil Surgeon cum Chief Medical Officer, Saran cum - Member
     Secretary, District Health Society, Saran.
7.   Bhabha Institute of Social Services, Chapra, through its Secretary Arvind
     Kumar Singh, S/o Late Saryu Singh, having its registered Office at
     Prabhunath Nagar, P.S.- Chapra Muffasil, District - Saran, at Chapra.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :       Mr. Shashikant Amar, Advocate
     For the Respondent/s   :       Mr. Vikas Kumar, AC to AG
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
             and
             HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE)

Date : 07-02-2025

On a bare reading of this petition, we find that

the accusation has been made against respondent No. 7,

which is Bhabha Institute of Social Services, a cleaning

agency which had bagged the contract for cleaning a

hospital in question.

Patna High Court CWJC No.19320 of 2024 dt.07-02-2025

2. The averments made in the writ petition are

that by submitting exaggerated bills, respondent No. 7

has been able to procure more money than the due.

3. From the own showing of the writ petitioner,

it appears that the Civil Surgeon-cum-Chief Medical

Officer, Saran has taken cognizance of the matter and has

issued instructions down the line to start the process of

recovery of money from the erring agency (respondent

No. 7).

4. We have not received any reply or counter

affidavit regarding the action taken against respondent

No. 7.

5. We close this petition with a direction to the

Civil Surgeon-cum-Chief Medical Officer, Saran-cum-

Member Secretary, District Health Society to ensure that

the hospitals are cleaned properly and the agencies do not

get paid on exaggerated bills. If at all some excess

payment had been made to respondent No. 7, respondent

No. 6 shall be under an obligation to have that recovered Patna High Court CWJC No.19320 of 2024 dt.07-02-2025

after observing the due process of law.

6. With the aforenoted observation, the writ

petition stands disposed off.

                                                        (Ashutosh Kumar, ACJ)


                                                          (Partha Sarthy, J)
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Uploading Date          10.02.2025
Transmission Date