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Basant Lal Ram vs The State Of Bihar
2021 Latest Caselaw 5962 Patna

Citation : 2021 Latest Caselaw 5962 Patna
Judgement Date : 8 December, 2021

Patna High Court
Basant Lal Ram vs The State Of Bihar on 8 December, 2021
         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.11784 of 2021
     ======================================================

Basant Lal Ram Son of Late Heera Ram Resident of the Village and P.O.- Naraon, P.S.- Awatar Nagar and the District- Saran.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Department of the Panchayati Raj, Old Secretariat, Govt. of Bihar, Patna.

2. The District Magistrate Saran at Chhapra.

3. The District Panchayati Raj Officer Saran at Chhapra.

4. The Block Development Officer At the office of the B.D.O., Masharakh, P.O. and P.S.- Masharakh and the District- Saran.

5. The Accountant General Govt. of Bihar, Virchand Patel Path, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Shiv Shankar Prasad Yadav, Advocate For the Respondent/s :

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 08-12-2021 Heard learned counsel for the petitioner.

Non-appear for the State, petitioner is praying only for

direction to the respondents no. 2 to 4 to consider his grievance

relating to non-payment of salary for the period from 01.07.2014

to 01.01.2021. In this regard, petitioner cited representation dated

27.02.2021 at Annexure-1.

Therefore, the concerned respondent is hereby directed

to examine the petitioner's service record and also whether is he

entitled to salary as demanded by him for the period 01.07.2014 to

01.01.2021 or not?

Patna High Court CWJC No.11784 of 2021 dt.08-12-2021

After due examination, necessary speaking order shall

be passed relating to entitlement of salary to the aforesaid period.

The aforesaid decision should be taken within the period of two

months of receipt of this order.

Thus, the petition stands disposed of.

(P. B. Bajanthri, J) Gaurav Kumar/-

AFR/NAFR CAV DATE Uploading Date Transmission Date

 
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