Anjani Kumar Sinha vs State Of Bihar
2021 Latest Caselaw 5045 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.61 of 2021
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Anjani Kumar Sinha Son of Sri Arjun Prasad, residing at Flat No. 203 Zest Residency, Road No. 10, East Patel Nagar, P.S. Rajbanshi Nagar, Patna 800023.

... ... Petitioner/s Versus

1. State of Bihar, through the Principal Secretary, Rural Development Department, Old Secretariat, Bailey Road, Patna.

2. District Rural Development Agency through its Deputy Development Commissioner, Nawada.

3. District Magistrate, Nawada.

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

For the Petitioner/s : Mr. Prakash Kumar, Advocate For the Respondent/s : Mr. Rewati Kant Raman, AC to SC- XI ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 27-10-2021

Learned State counsel accept notice for respondent

nos. 1 to 3.

2. In the instant petition, petitioner has prayed for

following reliefs:

"(i) For issuance of writ in the nature of writ of mandamus directing the respondents to pay to the petitioner salary for his work done as Programme Officer in Rajauli Block of Nawada District for the period from October, 2019 till the date of his resignation on 1.08.2010 which comes to Rs. 2,02,299/-.

(ii) For direction to pay up-to-date interest on the above remaining amount.

(iii) For grant of any other relief or reliefs as made available to the petitioner as per the law."

Patna High Court CWJC No.61 of 2021 dt.27-10-2021

3. The grievance of the petitioner is limited that he is

entitled to pay arrears of salary against the post of Programme

Officer in Rajauli Block of Nawada district for the period from

October, 2009 till the date of his resignation on 21.08.2010 which

is calculated as Rs. 2,02,299/- or not. Such grievance of the

petitioner is pending consideration before the District Rural

Development Agency (respondent no. 2).

4. Having regard to the reliefs sought in the present

petition, respondent no. 2 is hereby directed to redress the

grievance of the petitioner within a period of three months from

the date of receipt of this order. If the petitioner is, otherwise,

eligible for the arrears of salary, the same shall be disbursed of

within a period of three months from the date of receipt of this

order along with interest @ 6% per annum in the light of Apex

Court's decision in case of Vijay L. Mehrotra Vs. State of U.P. &

Ors. reported in (2001) 9 Supreme Court Cases 687 (Para 2 to 4).

5. If the grievance of the petitioner is not settled within

the aforesaid period, the petitioner is entitled to litigation cost @

Rs. 25,000/-. The cost shall be paid from the pocket of the

respondent no. 2.

Patna High Court CWJC No.61 of 2021 dt.27-10-2021

6. With the aforesaid observation, the writ petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

AFR/NAFR
CAV DATE                N.A.
Uploading Date          01.11.2021
Transmission Date