Jangbahadur Singh vs The State Of Bihar And Ors
2021 Latest Caselaw 259 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.1569 of 2019
     ======================================================

Jangbahadur Singh, S/o Late Bhubneshwar Singh, R/o Village and Post Office

- Sanhauli, P.S. Chitragupta Nagar, Distt. Khagaria.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Agriculture, Bihar, Patna

2. The Accountant General, Bihar, Patna

3. The District Agriculture Officer, Bhagalpur

4. The Sub Divisional Agriculture Officer, Navgachhiya, Bhagalpur

5. The District Account Officer, Bhagalpur.

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

For the Petitioner/s : Mr. Abhishek Kumar, Advocate For the Respondent/s : Mr. Anand Prasad Singh (SC15) Mr. Sanjay Kumar, A.C. to SC 15 ====================================================== CORAM: HONOURABLE MR. JUSTICE BIRENDRA KUMAR ORAL JUDGMENT Date : 21-01-2021

Heard the parties.

The petitioner has sought for issuance of a command

against the respondents to make payment of arrears of pension

after enhancement of grade pay to Rs.4,800/- in the pay-scale and

pay-scale from Rs.6,500/- to Rs.10,500/- in pursuance of the Govt.

Letter dated 04.10.2010. Further prayer is for payment of revised

gratuity in pursuance of letter dated 23.09.2009.

The petitioner joined the service on 05.01.1981 and

retired on 31.12.2009 from the post of Agriculture Extension

Officer.

Patna High Court CWJC No.1569 of 2019 dt.21-01-2021

The respondents in their counter affidavit stated that the

entire grievance of the petitioner has already been redressed as

claimed grade pay as well as pay-scale was taken into

consideration by the respondent-authorities in deciding the

quantum of pension which was revised, later on, after pay revision.

Likewise, gratuity has also been calculated according to the

formula detailed in paragraph 10, 11 and 12 of the supplementary

counter affidavit. Therefore, the respondents have nothing to do

further in this matter.

Learned counsel for the petitioner claims for interest on

the delayed payment.

However, the record would reveal that cheques for

payment were ready in favour of the petitioner but the petitioner

refused to receive the same due to pendency of this writ

application.

Since grievance of the petitioner has already been

redressed, this writ application stands disposed of.

(Birendra Kumar, J)

Kundan/-

AFR/NAFR                N.A.
CAV DATE                N.A.
Uploading Date          22.01.2021
Transmission Date       22.01.2021