ANIL KUMAR SINGH, SON OF LATE RAM PAWITRA SINGH Vs. STATE OF BIHAR AND ORS ; PRINCIPAL SECRETARY, BUILDING CONSTRUCTION DEPARTMENT, BIHAR, PATNA; DIRECTOR GENERAL OF VIGILANCE INVESTIGATION BUREAU; ENGINEER- IN- CHIEF, BUILDING CONSTRUCTION DEPARTMENT; CHIEF ENGINEER; SUPERINTENDENT ENGINEER; EXECUTIVE ENG

JUDGEMENT

(1.) This writ petition, by way of public interest litigation is filed with a prayer to direct the Vigilance Investigation Bureau, Bihar, Patna to institute an FIR against the officer of the Building Construction Department, Bihar on the ground that he has issued more than 200 tenders in the recent past with respect to several works which have already been carried out and completed by some registered contractors. It is stated that such works have been allotted by the officer to his near and dear and issuance of tenders is a cover up measure.

(2.) The respondents filed a detailed counter affidavit. Apart from denying the allegations made in the writ petition, they have furnished the particulars of the tender notices as well as the allotment of works to the concerned contractors. It is also stated that the petitioner is himself, a registered contractor and was awarded several works under different tenders. The nature of litigation that has been initiated by him against the Department is also stated. The respondents pleaded that there are no bonafide on the part of the petitioner.

(3.) Heard Sri Kundan Kumar, learned counsel for the petitioner and Sri Lalit Kishore, learned Principal Additional Advocate General for the respondents.