SARITA DEVI Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) The reliefs prayed for by the petitioner in the instant writ petition are as under:-

(2.) It is submitted by the learned counsel for the petitioner that the petitioner was the elected Chairman of Primary Agriculture Co-operative Society, Bara, Naubatpur (for short 'Society'). The Society had delivered 856 quintals of paddy at the respondents purchase center and, for this, respondent no.4 had issued receipt in favour of the Society. However, till date payment of 54.40 quintals of paddy is outstanding for no laches on the part of the petitioner.

(3.) Per contra, learned counsel appearing for the respondent-Bihar State Food Corporation (for short 'Corporation') submitted that the Society had delivered 801.60 quintals of paddy during the financial year 2013-14 and the entire payment for the paddy procurement has been made by the Corporation long back which would also reflect from Annexure-6 of the writ petition. He submitted that the writ petition is even otherwise misconceived, as the Society has come before the Court for any of its claim rather the Chairman has approached this Court in her personal capacity for so called outstanding payment of 54.4 quintals of paddy said to have been supplied by the Society. He submitted that presently the petitioner Sarita Devi is even the Chairman of the Society, which had supplied the paddy to the Bihar State Food and Civil Supplies Corporation