Patna High Court
Bodhraj vs The State Of Bihar on 12 April, 2019
Author: Ashutosh Kumar
Bench: Ashutosh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5684 of 2019
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Bodhraj, aged about 41 years, male, son of Bhojraj Sharma, resident of House
No. 106, Koshi Colony, near Shiv Mandir, Ward No. 13, Police Station-
Saharsa Sadar, District- Saharsa.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Rural Works Department,
Govt. of Bihar, Patna.
2. The Principal Secretary, Finance Department Govt. of Bihar, Patna.
3. The Principal Secretary, General Administration Department, Govt. of Bihar,
Patna.
4. The Additional Secretary, Rural Works Department, Govt. of Bihar, Patna.
5. The Chief Engineer-II, Rural Works Department, Govt. of Bihar, Patna.
6. The Superintending Engineer, Rural Works Department, Works Circle,
Madhepura, District- Madhepura.
7. The Executive Engineer, Rural Works Department, Works Division,
Triveniganj, District- Supaul.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Santosh Kumar Verma, Adv.
For the Respondent/s : Mr. Kameshwar Prasad Gupta, GP-10
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CORAM: HONOURABLE MR. JUSTICE ASHUTOSH KUMAR
ORAL JUDGMENT
Date : 12-04-2019 The learned counsel for the petitioner submits that the facts of this case is exactly similar to the case in Binit Kumar & Ors. Vs. The State of Bihar & Ors. , decided Patna High Court CWJC No.5684 of 2019 dt.12-04-2019 2/2 on 21st August, 2017 in C.W.J.C. No. 9921 of 2017.
2. If that be so, the petitioner also deserves to get the same relief/s as was given in the aforesaid case.
3. The petitioner, therefore, is directed to make a representation before the Chief Engineer-II, Rural Works Department, Govt. of Bihar, Patna (respondent No. 5) within a period of four weeks from today, who, on receipt of such representation and on finding that the facts of the case of the petitioner is similar to that in aforesaid C.W.J.C. No. 9921 of 2017, shall pass a reasoned order in accordance with law within a further period of six weeks thereafter.
4. The writ petition is disposed off accordingly.
(Ashutosh Kumar, J) Praveen-II/-
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