Patna High Court
Elite Falcons vs The State Of Bihar And Ors on 20 March, 2023
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.15102 of 2018
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Elite Falcons son of Sakaldeo Singh resident of Gadaychak, Police Station -
Parwalpur, District - Nalanda.
... ... Petitioner/s
Versus
1. The State Of Bihar through the Health Department, Government of Bihar, 1st
Floor, Vikas Bhawan, Bailey Road, Patna-800015
2. The Principal Secretary, Health Department, Government of Bihar, 1st Floor,
Vikas Bhawan, Bailey Ro
3. The Executive Director, State Health Society, Parivar Kalyan Bhawan,
Sheikhpura, Patna.
4. The District Magistrate cum Chairman, District Health Society, Nalanda,
Biharsharif.
5. The Civil Surgeon cum Member Secretary, District Health Society, Nalanda,
Biharsharif.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ajit Kumar, Advocate
` Mrs. Archana Sinha, Advocate
For the Respondent No.3: Mr. K. K. Sinha, Advocate
Mr. Shashi Shekhar, Advocate
For the State-Respondent: Mr. Rajeshwar Singh, SC
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ARUN KUMAR JHA
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)
Date : 20-03-2023
In the instant writ petition, petitioner has prayed for
the following relief(s):-
"For issuance of writ in the nature
of Certiorari quashing the letter dated
02.07.2018contained in letter no. 1315 issued by the Civil Surgeon Cum Member Secretary, District Health Society, Nalanda (for brevity Patna High Court CWJC No.15102 of 2018 dt.20-03-2023 2/5 "respondent no. 5") whereby a direction was issued to the petitioner to remove its all the security guards from the institutions except Sadar Hospital, Sub Divisional Hospital and Primary Health Centers which was being provided by the petitioner pursuant to, an agreement dated 05.05.2017, which was further amended vide agreement dated 17.05.2017 executed between the petitioner and the respondent no. 5 and further it was directed to stop the payment of the employees serving as security guards till further order;
ii. Further, for issuance of a writ in the nature of mandamus directing the respondents to release the payment towards the services provided by the petitioner pursuant to the afore stated agreement and for any other relief[s] for which the petitioner may be found entitled to in the facts and circumstances of the present case."
02. On perusal of record, it is evident that supply of the Security Guard to the District Health Society, Nalanda at Biharsharif, was in vogue during the intervening period from 03.05.2017 to 04.05.2020. Meanwhile, concerned Respondent noticed that the petitioner was not maintaining records in terms of the conditions stipulated in the agreement like EPF, ESI, Service Tax and GST etc. Patna High Court CWJC No.15102 of 2018 dt.20-03-2023 3/5
03. In this regard, notice is stated to have been issued on 12.05.2018 seeking explanation from the petitioner and it is also learnt that petitioner had submitted his explanation on 14.06.2018. Instead of analyzing show-cause notice, reply of the petitioner to the show-cause notice and thereafter taking action, the concerned authority is stated to have invoked shortcut method in dispensing the contract. Annexure-A/7 reads as under:-
" पतत्राक 1315 पप्रेषक, ससिसविल सिरर्जन-सिह-सिदस्य सिसचिवि, सरलत्रा स्वित्रास्थ्य सिसमिसत, नत्रालन्दत्रा। सिप्रेवित्रा मिम, एलत्राईट फफॉलकन्सि, धधीरर कफॉमिसरर्जयल कफॉम्पलप्रेक्सि, तधीसिरत्रा तल्लत्रा, बबोसररग रबोड, पटनत्रा 800001 सबहत्रारररधीफ सदननांक 02/07/2018 सविषय: सिदर अस्पतत्राल, सबहत्रारररधीफ, अननुमिरडलधीय अस्पतत्राल,सहलसित्रा एविर रत्रारगधीर तथत्रा सिभधी पत्राथसमिक स्वित्रास्थ्य कप्रेन्द्र कबो छबोड़कर रप्रेष सिभधी सिरस्थत्राननों सिप्रे सिनुरकत्रा गत्राडर्ज कधी सिप्रेवित्रा कबो सिमित्राप्त करनप्रे कप्रे र मिम।
सिरबध मिहत्रारय, उपयनुर्जक्त सविषयक सरलत्रा पदत्रासधकत्रारधी नत्रालन्दत्रा कप्रे दत्रारत्रा सनदर्देसरत सकयत्रा गयत्रा हह सक " सिदर अस्पतत्राल, अननुमिरडलधीय अस्पतत्राल एविर पत्राथसमिक स्वित्रास्थ्य कप्रेन्द्र कबो छबोड़कर सिभधी रगह सिप्रे सिनुरकत्रा कमिर र पभत्रावि सिप्रे हटत्राए तथत्रा तनुरत SDO Rajgir कप्रे पत्राप्त पसतविप्रेदन , मित्राननधीय मिरतधी, स्वित्रास्थ्य सविभत्राग दत्रारत्रा सदननांक 23.06.2018 कबो दधी गई सनदर्देर कप्रे आलबोक मिम तत्कत्राल भनुगतत्रान पर पपूरर्ज रबोक रहप्रेगधी।"
अत: सदयप्रे गयप्रे सनदर्देर कप्रे आलबोक मिम सनदप्रेसरत हह सक Patna High Court CWJC No.15102 of 2018 dt.20-03-2023 4/5 सिदर अस्पतत्राल, सबहत्रारररधीफ, अननुमिरडलधीय अस्पतत्राल सहलसित्रा एविर रत्रारगधीर तथत्रा सिभधी पत्राथसमिक स्वित्रास्थ्य कप्रेन्द्र कबो छबोड़कर रप्रेष सिभधी स्वित्रास्थ्य इकत्राईयनों सिप्रे सिनुरकत्रा कमिर कधी सिप्रेवित्रा कबो असविलम्ब तत्कत्राल पभत्रावि सिप्रे सिमित्राप्त करनत्रा सिनुसनसश्चित करम। सित्राथ हधी सनदर्देरत्राननुसित्रार सिनुरकत्रा गत्राडर्ज कप्रे भनुगतत्रान पर अगलप्रे आदप्रेर तक रबोक रहप्रेगत्रा।
इसिप्रे इसि हद तक एकरत्रारनत्रामित्रा मिम सिररत्रासधत सिमिझत्रा रत्राय।
सविशत्रासिभत्रारन ह0 2.7.2018 ससिसविल सिरर्जन सिह सिदस्य सिसचिवि, सरलत्रा स्वित्रास्थ्य सिसमिसत, नत्रालन्दत्रा ।"
04. The aforementioned action is not in consonance with principles of natural justice. No doubt show-cause notice has been issued and official respondents are in receipt of reply to the show-cause notice. In such circumstances, it was bounden duty of the concerned Respondent while passing Annexure-7 on 02.07.2018 to refer and analyze show-cause notice and reply of the petitioner before taking impugned action. Therefore, the impugned action is bereft of reasons and in non-cosideration of petitioner's version. Impugned action is amenable to judicial review. In such circumstances, the concerned authority should have passed a detail speaking order and the same is not forthcoming.
05. Accordingly, the petitioner has made out a prima facie case, so as to interfere with the impugned action of the Respondent and the same is set-aside, reserving liberty to the Patna High Court CWJC No.15102 of 2018 dt.20-03-2023 5/5 concerned official Respondent to proceed in accordance with law. At the same time, the petitioner is at liberty to file appropriate application or petition in claiming damages, for the reasons that tenure of the contract has already elapsed as on 04.05.2020.
06. With the above observation, the writ petition stands allowed.
(P. B. Bajanthri, J) (Arun Kumar Jha, J) Ashish/-
Balmukund/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 25.03.02023 Transmission Date NA