Patna High Court - Orders
Ram Swaroop Das vs The State Of Bihar & Ors on 4 April, 2013
Author: Shailesh Kumar Sinha
Bench: Shailesh Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9157 of 2012
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Ram Swaroop Das, S/O Dukhi Das, Resident Of Village - Deura Asli, P.S.-
Aurai, District - Muzaffarpur
.... .... Petitioner
Versus
1. The State Of Bihar
2. The Commissioner-Cum-Principal Secretary, Human Resource
Development Department, Bihar, Patna
3. The District Magistrate-Cum-Collector, Muzaffarpur
4. The District Education Officer, Muzaffarpur
5. The District Programme Officer (Sarv Shiksha Abhiyan), Muzaffarpur
.... .... Respondents
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Appearance :
For the Petitioner : Mr. Pushpendra Kumar Singh, Advocate
For the Respondents : A.C. to G.A.-1
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CORAM: HONOURABLE MR. JUSTICE SHAILESH KUMAR SINHA
ORAL ORDER
3 04-04-2013Heard learned counsel for the petitioner and the learned Assistant Counsel to Government Advocate no.1 for the State.
The grievance of the petitioner is with respect to selection of the site for construction of the school building.
Learned counsel for the petitioner submits that the land was donated by the family of the petitioner for construction of the school building and as such, the same should be constructed on the donated land.
Learned counsel appearing on behalf of the State submits that these are matters to be brought to the notice of the concerned Gram Panchayat by filing an appropriate application. It 2 Patna High Court CWJC No.9157 of 2012 (3) dt.04-04-2013 2/2 is further submitted that the site selected for construction of the school building gets the approval of the District Board. The petitioner as such, if has got any grievance with respect to selection of the site, he ought to have either approach the Gram Panchayat or the District Board.
At this stage, learned counsel for the petitioner submits that the petitioner proposes to make an appropriate application/representation before the concerned authority with respect to the selection of site for construction of the school building. In case such application/representation is made, the same be considered in accordance with law expeditiously.
In view of the submissions of the learned counsel for the parties, I am not inclined to proceed further in the matter. The writ application stands disposed of.
(Shailesh Kumar Sinha, J) PNM