Manti Devi vs The State Of Bihar
2021 Latest Caselaw 5301 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.5138 of 2021
     ======================================================

Manti Devi, aged about 47 years, Wife of Late Sheo Kumar Rajak @ Shiv Shankar Rajak, resident of Village - Bishunpur Bedaulia, P.S. - Jandaha, District - Vaishali.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Additional Chief Secretary, Labour Resources Department, Govt. of Bihar, Patna.

3. The Director General of Police, Bihar, Patna.

4. The Labour Commissioner, Bihar, Patna.

5. The Deputy Commissioner of Labour-Cum-Workmens Compensation Commissioner, Muzaffarpur.

6. The Superintendent of Police, Vaishali at Hazipur.

7. The Certificate Officer, Muzaffarpur.

8. Parmila Devi, Wife of Late Ram Loulin Singh, resident of Village -

Bedaulia, P.S. Jandaha, District - Vaishali.

9. Manoj Kumar Singh, Son of Late Ram Loulin Singh, resident of Village -

Bedaulia, P.S. Jandaha, District - Vaishali.

10. Saroj Kumar, Son of Late Ram Loulin Singh, resident of Village - Bedaulia, P.S. Jandaha, District - Vaishali.

11. Pankaj Singh @ Pankaj Kumar Singh, Son of Late Ram Loulin Singh, resident of Village - Bedaulia, P.S. Jandaha, District - Vaishali.

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

For the Petitioner/s : Mr. Prashant Sinha, Advocate For the Respondent/s : Mr. Anil Kumar Singh, GP 26 ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT Date : 17-11-2021

Heard.

The petitioner has preferred this writ petition seeking a

direction to the respondent authorities to recover the compensation

amount of Rs. 7,81,479/- along with interest from the private Patna High Court CWJC No.5138 of 2021 dt.17-11-2021

respondents in terms of award dated 15.10.2015 passed by the

Workmens Compensation Commissioner, Muzaffarpur in WC

Case No. 16 of 2012. He has also sought a direction to the

Superintendent of Police, Hazipur to execute the warrant of

attachment of movable property of the private respondents in

terms of the warrant issued by the Certificate Officer, Muzaffarpur

in Case No. 1634 of 2015-16.

On notice being issued to learned counsel for the

respondents, he assures the Court that necessary action shall be

taken by the concerned authorities at the earliest. A compliance

report shall be submitted in the Registry of this Court within eight

weeks from today.

The application stands disposed off.

(Rajan Gupta, J)

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