Veena Kumari vs The State Of Bihar & Ors.

Heard learned counsel for the petitioner and learned counsel for the State.

Learned counsel for the petitioner initially submits before this Court that similar matter has already been decided by this Court vide judgment dated 27.07.2026 passed in C.W.J.C. No. 10893 of 2026 (Vijay Narayan Singh Vs. The State of Bihar & Ors.). He submits that here in the present writ petition also, the impugned order is 02.06.2026 contained in Memo No. 833 passed by the Respondent no. 6 as like that in C.W.J.C. No. 10893 of 2026 which has been declared inoperative with regard to petitioner Vijay Narayan Singh only, till taking final decision on his representation vide judgment dated 27.07.2026. Counsel submits that here in the present case also, the impugned order dated 02.06.2026 has been passed against the petitioner without giving her any opportunity. Counsel, therefore, submits that this case may also be disposed off as like that of C.W.J.C. No. 10893 of 2026.

Learned counsel for the State has no objection if the same observation is made in this writ petition as like that of C.W.J.C. No. 10893 of 2026.

In this view of the matter, the petitioner is hereby directed to file a fresh representation along with a copy of this order before the Principal Secretary, Finance Department, Govt. of Bihar, Patna (Respondent No. 2) raising all her grievance as raised in the present writ petition, within 30 days from today. The Respondent No. 2 upon receiving the petitioner’s representation is directed to take a decision on her representation within 90 days from the date of its filing, with a reasoned and speaking order after awarding opportunity of hearing to the petitioner.

Till taking final decision on the representation of the petitioner, the impugned order dated 02.06.2026 contained in Memo No. 833 (Annexure-P/15) passed by the Respondent No. 6 namely, the Chief Engineer, Water Resources Department, Central Design Research and Quality Control, Anishabad, Patna shall remain inoperative with respect to the present petitioner only.

Accordingly, with the aforesaid observation and direction, this writ petition stands disposed off.