Heard learned counsel for the parties.
That in thiswrit application the petitioner prays for issuance of appropriate writ/s, order/s, direction/s for the following reliefs: -
IV. To direct the respondent no. 2 to 7 to make payment of Rs. 20,11,714.00/- along with interest for supplying the furniture and allied items under
Order No. GDCD-59/19 Dated 19.10.2019 forth with.
V. To direct the respondent no. 2 to 5 to grant the fund for the aforesaid amount along with its interests to respondent no. 6 and 7 forth with in order
to ensure the payment for petitioner.
VI. For grant of any other relief or reliefs for which the petitioner is entitled under law in the facts and circumstances of this case.
Petitioner has prayed for the following relief(s):-
After the matter was heard for some time, learned counsel for the petitioner, under instructions, states that petitioner shall be content if a direction is
issued to the authority concerned 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 three months from the date of its filing along with a copy of this order.
Statement accepted and taken on record.
As such, petition stands disposed of in the following terms:-
(a) Petitioner shall approach the authority concerned i.e. Respondent No. 4, namely, The Registrar, Purnea University, Purnea by filing a
representation for redressal of the grievance(s);
(b) The authority concerned shall consider and dispose it of expeditiously by a reasoned and speaking order preferably within a period of three months
from the date of its filing along with a copy of this order;
(c) Needless to add, while considering such representation, principles of natural justice shall be followed and due opportunity of hearing afforded to the
parties;
(d) Equally, liberty is reserved to the petitioner to take recourse to such alternative remedies as are otherwise available in accordance with law;
(e) 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;
(f) Liberty reserved to the petitioner to approach the Court, if the need so arises subsequently on the same and subsequent cause of action;
(g) We have not expressed any opinion on merits of the matter. All issues are left open;
(h) We expect that the appropriate authority shall consider and decide the petitioner’s application/request expeditiously and preferably within a
period of three months from the date of its presentation.
The petition stands disposed of in the aforesaid terms.
Interlocutory Application(s), if any, stands disposed of.
