Prakash Mahton @ Prakash Mahto vs The State Of Bihar
2022 Latest Caselaw 4873 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.1085 of 2021
     ======================================================

Prakash Mahton @ Prakash Mahto Son of Late Ganauri Mahto, resident of Saroj Sadan, Road no. 5A, House no. 17, P.O. - Keshri Nagar, Police Station- Patliputra, District - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Panchayati Raj Department, Bihar, Patna.

2. The Principal Secretary, Agriculture Department, Bihar.

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

4. The District Magistrate, Patna.

5. Block Development Officer, Bihta (Patna).

6. The Accountant General, Bihar, Patna.

7. The Administrator, Bihar State Agriculture Marketing Board (Repealed), Pant Bhawan, Bailey Road, Patna.

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

For the Petitioner/s : Mr. Prashant Kumar, Advocate For the Respondent/s : Mr. Ashok Kumar Pathak, AC to GP 21 ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 06-12-2022 In compliance of the order of this Court dated

21.11.2022 a supplementary counter affidavit has been filed on

behalf of the respondent no 5.

Mr. Ashok Kumar Pathak, learned AC to GP 21, by

referring to the statements made in the supplementary counter

affidavit submits that the remaining outstanding dues amount of

the petitioner have stood paid to the petitioner and in this regard

specific submission has been made in paragraph nos. 9 and 11,

thereof. He further submits that the service book of the petitioner Patna High Court CWJC No.1085 of 2021 dt.06-12-2022

along with necessary papers have already been sent to the

Accountant General, Bihar, Patna, for payment of arrears of

gratuity and the same will be processed on receipt of the payment

order from Accountant General.

Considering the submissions made on behalf of the

counsel for the State, the present application stands disposed of as

the grievance of the petitioner has redressed.

It is needless to say that if the petitioner has still any

grievance remains, he would be at liberty to move before the

appropriate authority for redressal of his grievance and if in case

the petitioner will file such a representation, the same would be

disposed of expeditiously.

(Harish Kumar, J) shivank/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          07.12.2022.
Transmission Date       NA