Patna High Court
Indal Prasad Yadav vs The State Of Bihar on 10 November, 2025
Author: Rajesh Kumar Verma
Bench: Rajesh Kumar Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16270 of 2025
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Indal Prasad Yadav S/o- Ghanshyam Ray R/o- Village- Saidpur Dighwara,
P.O.- Dighwara, P.S.-Dighwara, District- Saran, presently residing at
Dighwara, Chapra- 841207.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary-Cum-Additional Chief
Secretary, Urban Development and Housing Department, Govt. of Bihar,
Patna.
2. The Additional Chief Secretary, Vigilance Department Govt. of Bihar, Patna.
3. The Divisional Commissioner, Saran at Chapra.
4. The District Magistrate, Saran at Chapra.
5. The Accountant General (Audit), Bihar, Patna.
6. The Senior Accounts Officer, Office of Accountant General (Accounts
Exam), Bihar, Patna.
7. The Chairman, Nagar Panchayat Dighwara, Saran.
8. The Executive Officer Nagar Panchayat Dighwara, Siwan.
9. The Junior Engineer, Nagar Panchayat Dighwara, Saran.
10. Head Assistant -cum- Nazir, Nagar Panchayat, Dighwara, Saran.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Shashi Shekhar Tiwary, Advocate
: Mr. Abhishek Kumar, Advocate
: Mr. Anshu Kumar, Advocate
For the Respondent/s : Mr.Arun Kumar Arun, Advocate
For Respondent Nos. 7 to 10: Mr. Ranjeet Kumar Pandey, Advocate
For the State : Mr. Government Advocate-5
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE RAJESH KUMAR VERMA
ORAL JUDGMENT
(Per: HONOURABLE THE ACTING CHIEF JUSTICE)
Date : 10-11-2025
Heard learned counsel for the parties.
2. Learned counsel for the petitioner is permitted to
make necessary correction in Paragraph-1(i) of the present writ
Patna High Court CWJC No.16270 of 2025 dt.10-11-2025
2/3
application, in the course of the day.
3. Following reliefs are sought for in the present writ
application:
"I. The answering respondents, particularly
respondent no.8 i.e. the Executive Officer, Nagar
Panchayat, Dighwara, may kindly be directed to
produce action taken report in view of inquiry report
submitted vide letter no. 63 dated 30.06.2022
(Annexure-1, page-19), under the signature of the
Senior Accounts Officer, Office of Accountant
General (Accounts Exam), Bihar, Patna.
II. The said authority also may kindly be directed to
produce action taken report in view of memo no. 645
dated 26.06.2024, memo no. 520 dated 27.05.2024,
memo no.521 dated 27.05.24. memo no. 516,
27.05.24
. memo no. 644 dated 26.06.2024, memo no.
515 dated 27.05.2024 etc. (i.e. Annexure- 2 series,
page-57 of the present petition) at the earliest in the
interest of justice.
III. The sequel action also may kindly be directed to
be taken against the erring
officials/persons/employees in view of the
development above said, as misuse of huge public
money cannot be overlooked within the four corners
of law.
IV. The respondent no. 2 or any other officials,
competent to do so, may kindly be directed to take
cognizance of the alternatively, in the Interest of
justice.
V. Any other relief of reliefs also may allowed kindly
be allowed for which the petitioner be found entitle in
the opinion of this Hon'ble Court.
4. In respect of the allegations as levelled in the
present writ application, it appears from the records that the
respondents have already issued the show cause notices to all
the concerned parties, as evident from page-59 onwards of the
Patna High Court CWJC No.16270 of 2025 dt.10-11-2025
writ application.
5. Considering the fact that the matter has already
been set in motion, it is expected that the respondent authorities
shall take all necessary steps to conclude the proceedings and
bring the matter to its logical end in the interest of justice.
6. With the aforesaid direction, the present writ
application stands disposed of.
(Sudhir Singh, ACJ)
(Rajesh Kumar Verma, J)
Nitesh/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 12.11.2025
Transmission Date NA
