Patna High Court - Orders
Sumit Kumar vs The State Of Bihar on 19 November, 2019
Bench: Chief Justice, Dinesh Kumar Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.20518 of 2019
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Sumit Kumar, Son of Satyendra Kumar Singh, Resident of 269, Varun
Colony, Gola Road, Ram Jaipal Nagar, P.S.- Rupaspur, Danapur, District-
Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.
2. The Development Commissioner, Government of Bihar cum Chairman,
Governing Body, Bihar Museum Society, Patna.
3. The Principle Secretary, Art, Culture and Youth, Government of Bihar-cum-
Chairman, Executive Committee, Bihar Museum Society, Patna.
4. The Principal Secretary, Building Construction Department, Govt. of Bihar,
Patna cum Member, Governing Body Bihar Museum, Bailey Road, Patna.
5. The Additional Secretary, Art, Culture and Youth, Govt. of Bihar, Patna.
6. The Director, Bihar Museum, Bailey Road, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Bajarangi Lal
For the Respondent/s : Mr.Lalit Kishore ( AG )
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE DINESH KUMAR SINGH
ORAL ORDER
(Per: HONOURABLE THE CHIEF JUSTICE)
3 19-11-2019Heard learned counsel for the parties.
Through the instant writ application, the petitioner has prayed for following relief(s):-
"That instant Petition in the shape of Public Interest Litigation is being filed for a direction upon the respondent State of Bihar and its functionaries to conduct an impartial independent inquiry through an independent agency for their irregularities having been committed by the authorities of the Bihar Museum, Bailey Road, Patna especially the inquiry in respect of Patna High Court CWJC No.20518 of 2019(3) dt.19-11-2019 2/2 the Director of Bihar Museum, Patna in functioning of Bihar Museum, Patna so far it relates to Cultural, Administrative and Financial activities of the Museum wherein irregularities at mass level is rampant causing huge loss to the public exchequer and bring them to book. And/or such other order/orders, as the Hon'ble Court may deem fit and proper under the facts and circumstances of the present case."
After some argument, learned counsel for the petitioner seeks permission to withdraw the present writ application reserving liberty to represent before the appropriate authority. Upon receipt of such representation, the concerned authority shall decide the same within a period of three months from the date of receipt of the same.
Permission is granted.
Accordingly, the present writ application stands dismissed as withdrawn with above mentioned liberty.
(Sanjay Karol, CJ) ( Dinesh Kumar Singh, J) Anil/Amrendra U