Ajay Kumar Singh vs State Of Bihar And Ors

Petitioner has prayed for the following relief(s):

“1. For issuance of an appropriate writ by way of Public Interest Litigation is being filed on behalf of the petitioner in the nature of Mandamus or

any other appropriate writ/writs, order/orders, direction/directions, Command/ Commands for directing the respondents to repair road from Harail

Middle School to South Harijan Tola vide scheme of P.M.G.S.Y. (Package No. BR-30R-206) under Mohiuddin Nagar Block District- Samastipur.

That no such writ petition/Public Interest Litigation has been filed and moved earlier on behalf of the petitioner before this Hon' ble Court regarding

this matter.

From the response affidavit filed by the State, it is evident that the repair works now stands sanctioned and is likely to be completed in the near future.

As such, we dispose of the present petition with the direction to the Respondent Nos.3 and 5, namely The Engineer-in-Chief, Rural Works

Department, Government of Bihar, and The District Magistrate, Samastipur respectively to ensure that the repair work of the road from Harail Middle

School to South Harijan Tola vide scheme of P.M.G.S.Y. is undertaken at the earliest and not later than eight weeks from today. Also it is completed

at the earliest.

Learned counsel for the State undertakes to communicate the order during the course of the day.