Govardhan Singh vs The State Of Bihar And Ors
2021 Latest Caselaw 1157 Patna

                IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.20766 of 2018
     ======================================================

Govardhan Singh S/o Ramkaval Singh, Resident of Village- Khiri, P.O.- Bhagawanpur, P.S.- Bhagwanpur, District- Kaimur.

... ... Petitioner Versus

1. The State of Bihar through Principal Secretary Department of Water Resource (Laghu), Govt. of Bihar, Patna

2. Joint Secretary, Department of Water Resource (Laghu), Govt. of Bihar, Patna.

3. Deputy Secretary, Department of Water Resource (Laghu), Govt. of Bihar, Patna.

4. Executive Engineer, Laghu Sinchai Pramandal- Kaimur, Mohania.

5. Assistant Engineer, Laghu Sinchai Sub-Division Bhabua, District- Kaimur.

... ... Respondents ====================================================== Appearance :

For the Petitioner : None For the State : Mr. Alok Kumar Rahi, AC to AAG-4 ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 26-02-2021

The following reliefs as formulated by the petitioner have

been claimed in the writ petition -

"(i) To pay the C.P.F deducted with penal rate of interest along with normal rate of interest from 18.06.1984 to 05.08.1992 to the petitioner.

(ii) To pay the third ACP of petitioner.

(iii) To any other relief/reliefs for which the petitioner is entitled for."

2. None appears on behalf of the petitioner when the

matter is called. The record shows that the petitioner had not

appeared on past occasions on 19.06.2020, 25.08.2020, 22.09.2020,

and 13.11.2020 either.

Patna High Court CWJC No.20766 of 2018 dt.26-02-2021

3. Learned counsel for the State appears and invites

reference to paragraph-8 of the counter affidavit, stating inter alia

that payment of C.P.F. Rs. 62,867/- with interest has been made to

the petitioner for the period of 18.06.1984 to January 2019 by the

concerned office/department in his S.B.I. account no. 11054560504

and the same is credited in his account.

4. As far as the claims towards 3rd ACP is concerned, it is

submitted that no specific facts in this regard have been stated. In

any event the matter would have to be verified by the District

Account Officer, Rohtas, Sasaram.

5. Having regard to the repeated non-appearance on

behalf of the petitioner and the stand of learned counsel for the

State, the writ petition stands disposed of with liberty to the

petitioner to file an appropriate representation replete with

relevant details as regards claim for 3rd ACP, if so advised, before

the Executive Engineer, Laghu Sinchain Pramandal, Kaimur,

Mohania (respondent no. 4) within a period of three weeks hereof.

(Vikash Jain, J)

Ibrar//-

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Uploading Date        01.03.2021
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