Patna High Court
Nand Bihari Ojha vs The State Of Bihar on 10 October, 2025
Author: Alok Kumar Sinha
Bench: Alok Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.13904 of 2025
======================================================
Nand Bihari Ojha, Son of Kawal Bas Ojha, Resident of Nai Bazar, Ward No.
8, P.O.- Buxar, P.S.- Buxar, District- Buxar, Retired Clerk cum Typist, office
of the CDPO, Rajpur, Buxar.
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Finance Department, Govt.
of Bihar, Patna.
2. The Principal Secretary, Social Welfare Department, Govt. of Bihar, Patna.
3. The Director, Integrated Child Development Service Directorate, Bihar,
Patna.
4. The District Magistrate, Buxar.
5. The District Program Officer, ICDS, Buxar.
6. The District Welfare Officer, Buxar.
7. The Chief Development Project Officer, Rajpur, Buxar.
8. The Principal Accountant General (A & E), Bihar, Patna.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Rakesh Kumar Sharma, Advocate
Mr. Rabindra Kumar, Advocate
For the State : Mr. Prashant Pratap, G.P.-2
For the Accountant General: Mr. Bindhyachal Rai, Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE ALOK KUMAR SINHA
ORAL JUDGMENT
Date : 10-10-2025
Heard learned counsel for the petitioner and learned
counsel appearing for respondent-State.
2. With the consent of the parties, the present writ
application is being disposed of at this stage itself.
3. After advancing some argument, learned counsel
for the petitioner submits that for the relief as claimed for in the
present writ application, the petitioner has already filed several
Patna High Court CWJC No.13904 of 2025 dt.10-10-2025
representations, one of them being dated 14.02.2023 at Page-18
of the writ application, which is addressed to the District
Magistrate, Buxar and the same continues to be pending till
today. Learned counsel for the petitioner submits that the
petitioner would be satisfied if an appropriate direction could be
issued to the District Magistrate, Buxar to dispose of the
pending representation of the petitioner dated 14.02.2023 within
a fixed time-frame after giving opportunity of hearing to the
petitioner.
4. To the aforesaid prayer being made by learned
counsel for the petitioner, learned counsel appearing for
respondent-State does not have any objection.
5. Considering the limited nature of prayer being
made by learned counsel for the petitioner, this writ application
is disposed of directing the District Magistrate, Buxar to dispose
of the pending representation of the petitioner dated 14.02.2023
after giving an opportunity of hearing to the petitioner, within a
period of four months from the date of production of a copy of
this order. Needless to emphasize that the final order which shall
be passed by the District Magistrate, Buxar should be a
reasoned and speaking order.
6. With the aforesaid observation and direction, the
Patna High Court CWJC No.13904 of 2025 dt.10-10-2025
present writ application stands disposed of.
7. Pending I.A.(s), if any, will stand disposed of.
(Alok Kumar Sinha, J)
P.K.P./-
AFR/NAFR
CAV DATE
Uploading Date 15.10.2025
Transmission Date
