Shiv Kumari Devi vs The State Of Bihar
2021 Latest Caselaw 5964 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4135 of 2021
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Shiv Kumari Devi W/o Late Om Prakash Sah, R/o Barahiya Mubarakpur, P.O.

- Mubarkpur Via - Ekma, P.S. Manjhi, District - Saran.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Patna.

2. The Director, General Home Guard Chhajju Bagh, Patna.

3. The Inspector General, Bihar Home Guard Chhajubagh Patna.

4. The Divisional Comandant, Home Guard, Bihar, Patna.

5. The Enter District Commandant, Home Guard, Ara, Bhojpur.

6. The District Commandant, Home Guard, Chapra.

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

For the Petitioner/s : Mr.Shashi Shekhar Tiwary For the Respondent/s : Mr.Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 08-12-2021

In the instant petition, petitioner has prayed for following

relief/reliefs:

"i. Surviving dues towards payment of salary after adjusting the amount of subsistence allowance paid during the suspension period.

ii. The ACP/MACP etc. benefit/consequential benefits also be extended to the petitioner in view of the Govt. Circular if the same found admissible.

iii. The statutory interest over all the pending/admissible dues along with the litigation cost for may kindly be allowed in favour of the petitioner.

iv. Any other relief of reliefs also may kindly be above said for which the petitioner be found entitled on the opinion of this Hon'ble Court."

Learned State counsel on instruction submitted that

petitioner's grievance has been redressed in making certain payment Patna High Court CWJC No.4135 of 2021 dt.08-12-2021

to the petitioner and it is being disputed by the learned counsel for

the petitioner. Therefore, the concerned respondent is hereby directed

to pass speaking order (including calculation sheet) in respect of the

petitioner's grievance and furnish such a speaking order to the

petitioner within a period of two months from the date of receipt of

this order.

With the above observations, writ petition stands disposed

off.

(P. B. Bajanthri, J) GAURAV S./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          13.12.2021
Transmission Date       NA