Jharkhand High Court
Rajeev Kumar vs The State Of Jharkhand & Ors on 18 October, 2019
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Ratnaker Bhengra
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (PIL) No. 5560 of 2018
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Rajeev Kumar Petitioner
Vs.
The State of Jharkhand & Ors .... ... Respondents
with
W.P. (PIL) No. 6276 of 2018
Rajeshwar Pandey ... ... Petitioner
Vs
The State of Jharkhand & Ors Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE RATNAKER BHENGRA For the Petitioner(s) : None For the Intervener : Ms. Ritu Kumar, Advocate For the Res-State : Mr. Ajit Kumar, Sr. Advocate Ms. Aprajita Bhardwaj, Advocate
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th Order No. 09: Dated 18 October, 2019 Reference may be made to order dated 20 th September, 2019.
2. In pursuance thereof, an affidavit has been filed by the State of Jharkhand duly sworn by one Rajeev Ranjan Kumar, working and posted as Joint Secretary, Building Construction Department, Government of Jharkhand. By placing the same, learned Advocate General, has submitted by referring the statement made at paragraph 8 thereof, which discloses that the works which has been completed either in part or full under the following heads:
a.Construction of Civil Works-Court Building b.Advocate Building c.Sanitary and Plumbing Works d.Electrical Works e.Fire Fighting Works f.Heating, Air Conditioning Works g.Road & Site Development h.Lift & Escalators 2
3. Further, to make the new High Court Building functional, following are the remaining work, as has been stated at paragraph 9 of the affidavit:
S. Description Remark
No.
A Remaining work for making Hon'ble New High Court
Building Functional
1 Civil Work False ceiling of Court block, internal
and external plaster, putty and paint, flooring work, water proofing of Roof, UPVC Window/DGU Glass Work, GRC- column, Jali, Door Shutter with hardware, fire door with accessories, Railing Expention Joint work, MS Work, Sewage Treatment Plant, Window Grill, Blind, Cliding or Dado Work, Precast Drain and Trench cover etc 2 Plumbing Work Urinal, Wash Basin, CPVC Pipe, Geyser, Water closet, Shower with Toughened Glass Partition, Submersible Pump, Sewage Treatment Plant, pump house mechanical part, internal and external water supply, sewerage work, Rain water harvesting etc. 3 Electrical works Light, low voltage cable, earthing, bubsar, lighting pole, lightening protection work, lift work, electrical sub station electro mechanical work, switch socket and wiring work, DG Set, MCB, MCCB, DB work and light fixtures etc 4 Fire Fighting Fire pump, Hydrant, Fire alarm, smoke Works director, electro mechanical work etc 5 Heating Cassette AC, Under deck Insulation IAQ ventilation and (Indoor Air Quality) system, XLP Air Conditioning Insulation, AHU Pump, HVAC Panel, cooling tower, AC Plant room electro mechanical work, Hot water generator, Air separator etc. 6 Furniture Cubical, Partition, Table, Chair etc 7 Interior Wall Paneling with furniture, accessories 8 Campus External lighting electrification 9 Sign Ages Information display 10 Automation Controlling and Monitoring of Street Light, External Light, DG, Transformer, 3 Load Management, HVAC system at High Court premises 11 Typist Block- Structure with finishing, internal 1&2 electrification, fire hydrant, internal plumbing 12 Watch Tower (4 Structure with finishing, internal No) electrification, internal plumbing 13 Internal Road Black top road 14 Landscaping Plantation 15 2 Nos gate Structure with finishing, internal electrification, fire hydrant, internal plumbing 16 IBMS Items coming inside false ceiling (All conduiting, cabling, date points (LAN Points), telephone points, CATV (Dish tv), information display points, audio- video points, video conferencing points, Wi-fi points. Sound system with speaker, Announcement system in court rooms, control of services (Air handling unit, cooling tower and fire hydrants pumps), Dish TV in Ante rooms, Camera for security (Court room and corridor areas), Enterprises buildings integrator system-operation of all system (HVAC, Electrical, BMS, CCTV) Digital display of information on screen, telephone system, Cisco Security system, for network, conduit/cabling/accessories, computer with printer, communication with audio visual, internet connection, switch, SSP Module, Transiver Module, Receiver Module for Approx 1800 LAN Points. 17 Dispensary Structure with finishing, internal electrification, fire hydrant, internal plumbing 18 Gate (3 No.) Structure with finishing, internal electrification, fire hydrant, internal plumbing 19 Amenities Block Structure with finishing, internal electrification, fire hydrant, internal plumbing 20 70 Mens Barrack 21 Solar lighting 22 Illumination (Energy Department) 4
4. It has been stated that a departmental meeting has been convened on 14.10.2019 by the Building Construction Department wherein decision was taken, by engaging a consultant, namely, M/s Kothari Associates Pvt. Ltd., New Delhi, for preparation of PPR within 15 days and thereafter to prepare DPR within 30 days. The said statement has been substantiated by enclosing the decision taken to that effect, as annexed as Annexure B to the affidavit issued under the signature of Engineer-in-Chief, Building Construction Department, Ranchi.
5. Learned Advocate General has submitted that although time framed of 45 days has been stipulated in the said communication for completion of PPR/DPR but sincere steps shall be taken by the State Authorities to complete the exercise within a period of 30 days.
6. Ms. Ritu Kumar, learned counsel appearing for the Advocates' Association by referring to order dated 6 th September, 2019 passed by this Court, whereby and whereunder this Court has directed the State of file response to the Interlocutory Application, filed on behalf of Advocates' Association, has submitted that as yet no response has been filed by the State.
7. Upon which, learned Advocate General has submitted that by the next date, response to that Interlocutory Application shall be filed.
8. This Court, therefore, is adjourning the matter to be listed on 22nd November, 2019 by which date the State shall 5 come out with an affidavit showing further progress so that the new High Court building be fully constructed expeditiously.
9. List this case on 22nd November, 2019.
10. Let a copy of this order be handed over to learned counsel for the parties.
(Sujit Narayan Prasad, J.) (Ratnaker Bhengra, J.) Alankar/-