Jogendra Prasad vs State Of Bihar And Ors

Petitioner has prayed for the following relief(s):

“I. For issuance of a writ in the nature of mandamus directing and commanding the respondents to establish Senior Secondary High School (10+2)

as per the resolution dated 5.2.2018 vide letter no.11/Yo 2-03/2012 Ans. 'Kh' 130 issued by the Education Department, Govt. of Bihar, Patna under

signature of Sri R.K.Mahajan the Principal Secretary, Education Department, Govt. of Bihar, Patna under Pachtakiyadu Panchayat either in the

Pachtakiyadu village over the land of the petitioner bearing Khata No.1035, plot no.2661, 2662-63, 2669, 2659, 2660 total area 1 Acre 1 decimal (101

decimal) under village Pachtaki Yadu or to upgrade Government middle Barahi in Senior Secondary High School which is also under Pachtakiyadu

Panchayati and the both place are situated in the middle of the Panchayat area instead of the newly upgraded middle school Pachtaki Ram situated

under Ward no.6 of the Nagar Panchayat Bairgania.

I1. To grant any other relief/reliefs, order/orders, direction/direction to which the petitioner is entitled under fact and circumstances of the case as well

as under the law.â€​

After the matter was heard for some time, learned counsel for the petitioner submits that petitioner shall be content if a direction is issued to the

concerned respondents to consider and decide the representation which the petitioner shall be filing for redressal of the grievance(s).

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 two months from the date of its filing along with a copy of this order.

Statement accepted and taken on record.

Petition is disposed of with the direction to the concerned respondent to consider and dispose it of expeditiously and preferably within a period of two

months from the date of its filing along with a copy of this order.

It is clarified that 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.

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 rises subsequently on the same and subsequent cause of action.

We have not expressed any opinion on merits.

The petition stands disposed of in the aforesaid terms.

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