Patna High Court - Orders
Neelam Prasad vs The Bharat Sanchar Nigam Ltd. & Ors on 15 July, 2014
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11791 of 2014
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Neelam Prasad, wife of Tribhuwan Nath Prasad, resident of Machhargawa
Kothi, P.S. Bettiah Town and District West Champaran, Proprietor M/s
Ankur Kisan Sewa Kendra Pendari, Inarwa Block, Mainatand, P.s. Inarwa,
District West Champaran
.... .... Petitioner/s
Versus
1. The Bharat Sanchar Nigam Ltd., Patna Circle through its Chief General
Manager, Sanchar Bhawan, Near G.P.O. Patna
2. General Manager, Bharat Sanchar Nigam Limited, R-Block, Patna
3. General Manager, Finance, BSNL, R-Block, Patna
4. Telephone Divisional Manager, Bharat Sanchar Nigam Limited (BSNL)
Bettiah, District West Champaran
5. Sub-divisional Engineer, (S.D.E.), BSNL, West Champaran
6. Sub-divisional Engineer, (S.D.E.), BSNL, Bettiah
7. Sub-divisional Engineer, (S.D.E.), BSNL, Ram Nagar
8. Sub-divisional Engineer, (S.D.E.), BSNL, Narkatiaganj
9. Junior Telecom Officer (J.T.O.) Main Exchange, BSNL, Bettiah, West
Champaran
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Wasi Ahmad Khan
For the Respondent/s : Mr. Renuka Sharma
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CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL ORDER
2 15-07-2014Heard learned counsel for the petitioner and Mrs. Renuka Sharma, learned counsel appearing for B.S.N.L. The prayer of the petitioner in this writ application reads as follows:
"(i) For issuance of a writ in the nature of mandamus or any other appropriate writ/ writs, direction commanding the respondents to make payment of admissible dues of the petitioner i.e. Rs.8,16,189.93 which is due upon them against the fuel., HSD and lubricants supplied to the respondents by the petitioner.
(ii) For issuance of a writ in the nature of mandamus directing the respondents to make payment of interest Patna High Court CWJC No.11791 of 2014 (2) dt.15-07-2014 2 @ 18% per annum on the said amount till the actual date of payment."
Learned counsel for the petitioner has relied on an order of this Court dated 9.5.2014 in C.W.J.C.No. 19116/2013, whereby and whereunder a similar writ application having exactly the same grievance has already been disposed of by directing the General Manager, B.S.N.L. to consider and dispose of the claim of that petitioner within a period of two months.
Mrs. Sharma submits that the case of the petitioner shall also be considered within a period of two months from the date of receipt of this order.
That being so, this application is disposed of with a direction to respondent no.2, General Manager, BSNL to consider and dispose of the claim of the petitioner within a period of two months from the date of receipt of this order and it is also made clear that whatever amount is found due and payable to the petitioner the same should also be paid to him within a further period of two months thereafter. If any part or whole of the claim of the petitioner is rejected, reasons for the same must be communicated to the petitioner within the same period of two months.
(Mihir Kumar Jha, J) surendra/-
Patna High Court CWJC No.11791 of 2014 (2) dt.15-07-2014 3U