Patna High Court - Orders
Braj Bhushan Choudhary And Ors vs The State Of Bihar And Ors on 12 September, 2022
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.23049 of 2018
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1. Braj Bhushan Choudhary and Ors Son of Late Ram Narayan Choudhary,
resident of Village- Pirapur, P.S.- Jandaha, District- Vaishali.
2. Rajeev Ratan Prasad @ Rajeev Ratan Prasad Singh, Son of Late
Sachidanand Prasad Singh, resident of Village- Bathua Bujurg, P.S.- Musri
Gharari, District- Samastipur.
3. Indeshwar Prasad singh, Son of Late Gagandeo Singh, resident of Village-
Jaiyatipur, P.S.- Lalganj, District- Vaishali. At present residing at Anandpuri
viviganj, P.S.- Sadar, M.I.T. College, Muzaffarpur, District- Muzaffarpur.
4. Satyanarayan Choudhary, Son of Late Triveni Choudhary, resident of
Village- Pirapur, P.S.- Jandaha, District- Vaishali.
5. Prabhu Mahto, Son of Dr. Late Fuleshwar Mahto, resident of Village-
Rasalpur, P.S.- Jandaha, District- Vaishali.
6. Shambhu Singh, Son of Late Vashist Singh, resident of Village- Rampur
Bakhra, P.S.- Bhagwanpur, District- Vaishali.
7. Devendra Pandey, Son of Late Ram Sevak Pandey, resident of village-
Hirpur, P.S.- Jandaha, District- Vaishali.
... ... Petitioner/s
Versus
1. The State Of Bihar and Ors
2. The Managing Director, Biscouman, Patna.
3. Secretary, Biscouman, Patna.
4. Sr. Range Officer, Biscouman, Darbhanga.
5. Project Manager, Biscouman, Darbhanga.
6. Depo Manager, Biscouman Regional Officer, Samastipur.
7. Accounts Officer, Biscouman, Head Quarter, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Ramesh Kumar Thakur
For the Respondent/s : Mr.Md. Raisul Haque- Sc10
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 12-09-2022After some arguments, the learned counsel for the petitioners seeks liberty on behalf of the petitioners to approach the Respondent No. 2 i.e. Patna High Court CWJC No.23049 of 2018(2) dt.12-09-2022 2/2 the Managing Director, BISCOUMAN, Patna for redressal of their grievances. Liberty, so sought, is granted.
It is needless to state that in case, the petitioners / their legal representatives approach the Respondent No. 2, by filing appropriate representation, within a period of four weeks from today, the Respondent No. 2 shall pass a reasoned order, in accordance with law, within a period of twelve weeks, thereafter.
The writ petition stands disposed of on the aforesaid terms.
(Mohit Kumar Shah, J) Ajay/-
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