Chandradev Ray vs The State Of Bihar And Ors
2021 Latest Caselaw 4415 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.23349 of 2018
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Chandradev Ray S/o Late Surya Narayan Ray R/o Village Kadwa Paraspur, P.O Khairpur Kadwa, P.S Naughachhia, Dist Bhagalpur ... ... Petitioner/s Versus

1. The State of Bihar

2. The Principal Secretary, Rural Development Department, Government of Bihar, Patna

3. The Director, Panchayati Raj Department, Govt. of Bihar, Patna.

4. The Director, Provident Fund Office, Patna.

5. The Joint Director-cum-Joint Secretary, Panchayat Raj Department, Govt of Bihar, Patna.

6. The District Magistrate, Bhagalpur.

7. The District Panchayat Raj Officer, Bhagalpur

8. The District Privident Officer, Bhagalpur.

9. The Block Development officer, Bihpur, District-Bhagalpur

10. The Block Development Officer, Pirpainti, Dist-Bhagalpur.

11. The Treasury officer, -Bhagalpur.

12. The Accountant General of Bihar, Patna ... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Manoj Kumar Sinha For the Respondent/s : Mr. Kumar Alok -SC7 ====================================================== CORAM: HONOURABLE MR. JUSTICE VIKASH JAIN ORAL JUDGMENT Date : 02-09-2021 Heard learned counsel for the petitioner and learned counsel for

the respondents through video conference.

2. The present writ petition has been filed "for a direction to

the respondents to make payment of retiral dues of the petitioner i.e.

Pension, Gratuity, Leave encashment, part of G.P.F. amount and arrear of

salary after his retirement on 31.5.2014 as Panchayat Secretary, Bihpur,

District Bhagalpur; and for a direction to the respondents to make Patna High Court CWJC No.23349 of 2018 dt.02-09-2021

payment of interest as entire amount of retiral dues as per the present bank

rate".

3. At the outset itself, learned counsel for the petitioner submits

that almost all the grievances of the petitioner have been redressed during

pendency of the writ petition, save and except that some amount by way of

difference of salary remains to be paid.

4. Learned counsel for the respondents appears.

5. Having regard to the stand of the petitioner, the writ petition

stands disposed of with liberty to the petitioner to file an appropriate

representation before the concerned authority for any remaining amount as

claimed by him. 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.

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. To facilitate disposal, the petitioner shall furnish his

mobile number and email ID to the concerned respondent.

(Vikash Jain, J) rishi/-

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Uploading Date          06.09.2021
Transmission Date