NARENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) FOR whatever may be the reason why work on a certain sector of a highway Chapra -Siwan road (33.00 to 38.8 km) may not have been going on or why the work may have been assigned to one contractor by eliminating the other, is an aspect on of the merits of the case in which the High Court is not going into. On what has been stated, it is claimed that 5.8 Kms of this stretch of public highway is under construction and reconstruction, and the contract has been assigned to a wrong party.

(2.) AT the outset this court is declaring that it is not interfering in the issues which have been brought by this writ petition. Otherwise, the High Court notices that whatever may be the controversy the Hon 'ble members of the Legislative Assembly on different occasions addressed their letters to the Commissioner - cum -Secretary, Road Construction Department, State of Bihar and made certain enquiries about the quality of road construction or the assignment of the contract. The contention on the writ petition is that these authorities did not even respond to the communication of the members of the Legislative Assembly and the High Court now should give attention to the matter.

(3.) IT is for this reason that the High Court is not interfering on this petition as what the petitioner desires from the High Court is also the subject matter of enquiries being made by the members of the Legislative Assembly.