Umesh Chandra Mishra vs The State Of Bihar
2021 Latest Caselaw 250 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.8211 of 2020
     ======================================================

Umesh Chandra Mishra, (Male), aged about 61 years, Son of Late Chetu Mishra Resident of Village- Jagdishpur, Bagnagari, P.S.- Sakra, District- Muzaffarpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Higher Education Department, Government of Bihar, Patna.

2. The Director, Higher Education, Government of Bihar, Patna.

3. The Director, Rural Institute of Higher Studies at Biraul, P.S.- Pusa, District-

Samastipur.

4. The Accountant General, Bihar, Veer Chand Patel Path, Patna.

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

     For the Petitioner/s          :       Mr. Kripa Nand Jha, Advocate
     For the State                 :       Mr. AC to GA 7
     For the Respondent No. 3      :       Mr. Shashi Bhushan Singh, Advocate
     For the Accountant General    :       Mr. Manish Kumar, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH ORAL JUDGMENT Date : 21-01-2021

The matter has been heard via video conferencing.

2. Heard Mr. Kripa Nand Jha, learned counsel for

the petitioner; learned AC to GA 7 for the State; Mr. Shashi

Bhushan Singh, learned counsel for the respondent no. 3 and

Mr. Manish Kumar, learned counsel for the Accountant General.

3. It is not in dispute that due payments to the

petitioner have been made except for MACP which has been

denied by the respondents.

4. Learned counsel for the petitioner submitted that

the matter be disposed off with liberty to him to move before the Patna High Court CWJC No.8211 of 2020 dt.21-01-2021

Competent Authority with regard to grant of MACP benefit to

him.

5. In view thereof, the writ petition stands disposed

off with liberty aforesaid.

6. If the petitioner makes a representation for grant

of MACP within four weeks from today before the Competent

Authority, the same shall be disposed off, in accordance with

law, and a reasoned order shall be passed within four weeks

from the date of filing such representation.

7. If it is found that the petitioner is entitled to any

further payment, the same shall also be paid to him within six

weeks from the date of passing of the order.

(Ahsanuddin Amanullah, J)

Anjani/-

AFR/NAFR U T