Bimal Kumar Mandal @ Bimal Mandal vs State Of Bihar And Ors

Petitioner has prayed for the following relief(s):-

“1(i)For setting up an enquiry in the matter of irregularity in granting the benefit of Indira Awas Yojna in Gram Panchayat Simarbani, Block:

Bhargama, District: Araria, for the year 2014-15 wherein the benefit of Indira Awas Yojana has been granted to persons (more than 15 in number)

twice even though they were given the benefit of this social welfare scheme on earlier occasion.

ii. For setting up an enquiry in the matter of distribution of money under the beneficiary scheme of Mahatma Gandhi National Rural Employment

Guarantee Scheme Act (in short MGNREGA for brevity) under which work has been shown to be done in excess to that of money shown to be

withdrawn in the year 2018.

iii. For a further direction upon the respondents to take action against the erring officials and to recover the public money lost due to such

misappropriation and mismanagement of the public officials;

iv. To any other relief or relief(s) which the petitioner may be found entitled to in the facts and circumstances of the case.â€​

Learned counsel for the State opposes the petition stating that the petition is misconceived; raises disputed question of fact; is not in public interest;

and that the issue can be best resolved at the local level by the appropriate authorities.

We find that the interest of justice should be best served, if petitioner approaches the respondent no. 2 within a period of four weeks for venting out

his all rights and grievances also pointing out issues of public interest, including the subject matter of the present petition.

Learned counsel for the respondents states that if such a representation is filed by the petitioner, the authority concerned shall consider and dispose it

of expeditiously and preferably within a period of three months from the date of its filing along with a copy of this order.

Equally, liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law.

We are hopeful that as and when petitioner takes recourse to such remedies, as are otherwise available in law, before the appropriate forum, the same

shall be dealt with, in accordance with law and with reasonable dispatch.

Needless to add, while considering such representation, principles of natural justice shall be followed and due opportunity of hearing afforded to the

parties.

Liberty reserved to the petitioner to approach the Court, if the need so arises subsequently on the same and subsequent cause of action.

We have not expressed any opinion on merits. All issues are left open.

The proceedings, during the time of current Pandemic- Covid-19 shall be conducted through digital mode, unless the parties otherwise mutually agree

to meet in person i.e. physical mode.

The petition stands disposed of in the aforesaid terms.

Interlocutory Application(s), if any, also stands disposed of.