Patna High Court
Krishandeo Pandey vs The State Of Bihar Through Addl. ... on 27 October, 2021
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.107 of 2021
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Krishandeo Pandey, Son of Bhikhari Pandey, Resident of Village-Dayalpur,
P.O.-Mirchayganj, P.S.-Nalanda, District-Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through Addl. Chief Secretary, Panchayat Raj
Department, Government of Bihar, Patna.
2. The Addl. Chief Secretary, Panchayat Raj Department, Government of
Bihar, Patna.
3. The Addl. Chief Secretary, Finance Department, Government of Bihar,
Patna.
4. The Director, Panchayat Raj Department, Government of Bihar, Patna.
5. The District Magistrate, Nalanda, District-Nalanda.
6. The Zila Parishad, Nalanda through its Chief Executive Officer-cum-District
Development Commissioner, Zila Parishad, Nalanda, District-Nalanda.
7. The Chief Executive Officer-cum-District Development Commissioner, Zila
Parishad, Nalanda, District-Nalanda.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Sharda Nand Mishra, Advocate
Mr. Deepak Kumar, Advocate
For the Respondent/s : Mr. Mritunjay Kumar-2, AC to AAG-6
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 27-10-2021
Heard learned counsel for the petitioner and State.
2. Mr. Mritunjay Kumar-2, learned AC to AAG-6
accepts notice on behalf of respondent nos. 1 to 5. Service of
notice to respondent no. 6 and 7 is dispensed with since no adverse
order is based against those two respondents.
3. The petitioner has prayed for the following reliefs:-
"For issuance of writ in the nature
of mandamus for direction to respondents for
Patna High Court CWJC No.107 of 2021 dt.27-10-2021
considering the case of the petitioner for
grant of 1st, 2nd and 3rd ACP (MACP) in
pursuance of the Government Circular 2010
and further issued direction to the
respondents to pay the 1st , 2nd and 3rd MACP
to the petitioner along with 11% interest till
date of full and final payment to the
petitioner and further issued direction to
respondent grant the consequential benefit
after considering for grant of ACP to the
petitioner and further give other legal
consequential benefits attach to the post."
4. Grievance of the petitioner is limited to the extent of
extending the benefit of MACP and that ACP of benefits. In this
regard, he has submitted representation on 20.08.2020.
5. The respondent nos. 6 and 7 are hereby directed to
examine the grievance of the petitioner and redress the same in
accordance with law after passing a speaking order. While passing
speaking order eligibility criteria and service particulars of the
petitioner be taken note of. The above exercise shall be completed
within a period of four months from the date of receipt/production
of a copy of this order.
6. With the aforesaid observation, the writ petition
stands disposed of.
(P. B. Bajanthri, J)
Vikash/-
AFR/NAFR N/A
CAV DATE N/A
Uploading Date 29.10.2021
Transmission Date N/A
