Santosh Kumar Verma vs State Of Bihar And Ors

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

"For issuance of an appropriate writ/writs, order/orders, direction/directions in the nature of mandamus for commanding and directing to the respondent authorities permit eligible citizen degree holder Engineers who declared passed in the year 2019 and 2020 to participate in Examination which is going to held pursuant to Advertisement no. 2 of 2019 issued by the Bihar Public Service Commission, Bihar, Patna for filling up the post of Assistant Engineer Electrical under the Building construction Department and accordingly modify the said advertisement. And for the other necessary relief/reliefs for which the petitioner is entitled to in accordance with law."

After the matter was heard for some time, learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to approach the appropriate authorities venting out the grievances.

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.

We have not expressed any opinion on merits.

The petition stands disposed of in the aforesaid terms. Interlocutory Application(s), if any, shall stand disposed of.