Jagdish Singh vs The State Of Bihar
2021 Latest Caselaw 3573 Patna

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2530 of 2020
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Jagdish Singh (Male) aged about 67 years, son of late Chandra Deo Singh, resident of Village- Tuturkhi, P.S.- Konch, District- Gaya.

... ... Petitioner Versus

1. The State of Bihar through the Principal Secretary, Department of General Administration, Government of Bihar, Patna.

2. The Secretary, Department of General Administration, Government of Bihar, Patna.

3. The Divisional Commissioner, Magadh Division, Gaya.

4. The Collector/District Magistrate, Gaya.

5. The Deputy Collector, Establishment, District- Gaya.

6. The Deputy Collector, Nazarath, District- Gaya.

7. The Sub- Divisional Magistrate, Tekari, P.S.- Tekari, District- Gaya.

8. The Circle Officer, Koanch Circle Office, P.S.- Koanch, District- Gaya.

9. The Director, Food and Consumer Security, Bihar, Patna.

10. The District Manager, Food and Civil Supply, Co-Operation, District-

Gaya.

11. The Accountant General (A & E), Bihar, Patna.

12. The Senior Accounts Officer (A & E), Bihar, Patna.

13. The Treasury Officer, District- Treasury Office, Gaya.

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

For the Petitioner : Mr. Virendra Prasad, Advocate For the State : Mr. Sheo Shankar Prasad, SC-8 For the Accountant General: Mr. Ram Kinker Choubey, Advocate For the B.S.F.C. : Ms. Anukriti Jaipuriyar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 20-07-2021

Heard learned counsel for the petitioner and

learned counsel for the respondents through video conference.

2. The present writ petition has been filed "for Patna High Court CWJC No.2530 of 2020 dt.20-07-2021

issuance of a writ of mandamus directing/commanding the

respondents to pay the pension/gratuity leave encashment,

general provident fund amount and group insurance amount with

up to date panel interest @ 12% from due date till payment".

3. At the very outset, learned counsel for the

petitioner fairly states that the entire retiral dues have now been

paid by the respondents during the pendency of the writ petition.

However, the petitioner is entitled to interest on delayed

payments in view of the decision of this Court rendered on

10.12.2020 in C.W.J.C. No.1628 of 2019 (Ram Bilash Singh vs. The

State of Bihar and Ors.).

4. Learned counsel for the respondents appear and

have been heard.

5. Having regard to the stand of the petitioner to the

effect that all the retiral dues have now been paid to the

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

petitioner to approach the concerned respondent by filing a

representation in that behalf. If any such representation is filed

within a period of two weeks hereof, the same shall be

considered and disposed of on its own merits in accordance with

law and after grant of an opportunity of hearing to the petitioner,

expeditiously and in any event preferably within a further period

of twelve weeks thereafter. To facilitate disposal, the petitioner

shall furnish his mobile number and email ID to the concerned Patna High Court CWJC No.2530 of 2020 dt.20-07-2021

respondent within a week from today.

6. It is made clear that in view of the ongoing Covid-

19 pandemic, any correspondence between the parties may be

made through e-mail and the petitioner shall be at liberty to

request for hearing through video conference.

(Vikash Jain, J)

pawan/-

AFR/NAFR             N.A.F.R.
CAV DATE             N/A.
Uploading Date       22.07.2021
Transmission Date