UPENDRA CHOUDHARY Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Siya Ram Shahi, learned counsel appearing for the petitioner and Mr. Nikhil Kumar Agrawal, learned Assisting Counsel to Government Advocate No.1 for the State.

(2.) The petitioner is aggrieved by the order bearing Memo No.966 dated 14.8.2010 passed by the Executive Engineer, Rural Works Department, Work Division-2, Munger, whereby in consideration of the recommendation made by the District Magistrate, Munger in his letter bearing No.2446 dated 24.8.2008, the petitioner is directed to deposit an amount of Rs.5,17,906/- stated to be the amount spent on the construction of school building which was found to be of quality of such nature that it was not fit for school activities and could even collapse. The order is impugned at Annexure-7 to the writ petition.

(3.) With the consent of the parties the writ petition has been heard with a view to its final disposal at the stage of admission itself.