Sudhir Kumar Ojha @ Sudhir Ojha vs The State Of Bihar
2025 Latest Caselaw 36 Patna

Patna High Court

Sudhir Kumar Ojha @ Sudhir Ojha vs The State Of Bihar on 2 May, 2025

Author: Partha Sarthy

Bench: Partha Sarthy

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.4383 of 2025
     ======================================================
     Sudhir Kumar Ojha @ Sudhir Ojha, Son of Late Krishna Deo Ojha, Resident
     of Village - Lahladpur, Patahi, P.S. - Mithanpura, Dist. - Muzaffarpur.


                                                                      ... ... Petitioner/s
                                         Versus
1.   The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2.   The Secretary, Ministry of Environment, Forest and Climate Change,
     Government of India, New Delhi.
3.   The Additional Chief Secretary, Environment, Forest and Climate Change
     Department, Govt of Bihar, Patna, Patna.
4.   The Principal Chief Conservator of Forest, Govt. of Bihar, Patna.
5.   The Accountant General, Bihar, Patna.
6.   The Divisional Forest Officer, Gaya Forest Division, Gaya, Bihar.
7.   The Conservator of Forest, Gaya division, Gaya, Bihar.
8.   The Commissioner, Gaya division, Gaya, Bihar.
9.   The District Forest Officer, Gaya, Bihar.
10. The Addl. Chief Secretary, Vigilance Department, Govt. of Bihar, Patna.
11. The D.G., Vigilance Investigation Bureau, Patna.


                                                                    ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s           : Mr. Dr. Bipin Chandra, Adv.
     For the State                  : Mr. Vikash Kumar, Adv.
     For the Accountant General     : Mr. Arun Kumar Arun, Adv.
     For the Vigilance Department   : Mr. Anil Singh, Adv.
     ======================================================
     CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
                 and
                 HONOURABLE MR. JUSTICE PARTHA SARTHY
     ORAL JUDGMENT

(Per: HONOURABLE THE ACTING CHIEF JUSTICE) Patna High Court CWJC No.4383 of 2025 dt.02-05-2025

Date : 02-05-2025

Heard the learned counsel for the parties.

2. This petition has been filed for the reason

that the respondents have failed to take concrete steps to

examine the misappropriation of funds in the garb of

beautifying and renovating the New Nursery Udayan,

Gaya.

3. The allegations are vague and general

and not supported by documents to indicate that there

was any misappropriation or diversion of funds.

4. In the absence of such specific materials,

no decision can be given in this petition.

5. The petition stands dismissed.

(Ashutosh Kumar, ACJ)

(Partha Sarthy, J)

Praveen-II/-

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Uploading Date          05.05.2025
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