Shanti Devi vs The State Of Bihar
2021 Latest Caselaw 845 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14233 of 2019
     ======================================================

Shanti Devi Wife of Muneshwar Singh Resident of Village- Begumpur, P.O.- Nalanda, P.S.- Nalanda, District Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Urban Development Department Govt. of Bihar.

2. Patna Municipal Corporation Patna through its Secretary,

3. The Municipal Commissioner Patna.

4. The Chairman Patna Water Board Patna Municipal Corporation, Patna.

5. The Executive Officer Patna Water Board Patna Municipal Corporation, Patna.

6. The Chief Engineer Patna Water Board Patna Municipal Corporation, Patna.

7. The Junior Engineer Patna Water Board Patna Municipal Corporation, Patna.

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

     For the Petitioner/s   :      Mr.Subhash Pandey
                                   Mr. Sanjay Kumar Verma
     For the PMC            :      Mr. Prabhakar Singh
     For the Respondent/s   :      Mr.Kinkar Kumar (Sc9)

====================================================== CORAM: HONOURABLE MR. JUSTICE PRABHAT KUMAR SINGH ORAL JUDGMENT Date : 11-02-2021

Heard counsel for the parties.

This writ petition has been filed by the petitioner

for issuance of writ in the nature of mandamus or any other

appropriate writ order or direction for commanding the

respondents to pay the death-cum-retirement benefit to the

petitioner in view of the demise of her husband on 29.03.2019,

an employee of Patna Municipal Corporation and also to release

family pension in favour of the petitioner.

Patna High Court CWJC No.14233 of 2019 dt.11-02-2021

It is submitted on behalf of the petitioner that

during pendency of the case, petitioner came to know about the

dismissal of her husband vide order dated 19.06.2017 through

counter affidavit filed on behalf of respondent.

In view of the aforesaid fact, petitioner seeks to

withdraw this writ petition to file fresh writ application

challenging the order of dismissal dated 19.06.2017 of her

husband.

Counsel for the respondent has no objection.

With consent of the parties, this writ petition is

disposed of with a liberty to the petitioner to file fresh writ

application challenging the order of dismissal dated 19.06.2017

of her husband.

(Prabhat Kumar Singh, J)

vinita/-

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Uploading Date          17.02.2021
Transmission Date