Ram Narayan Singh @ R. N. Singh vs The State Of Bihar
2022 Latest Caselaw 1121 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.8400 of 2021
     ======================================================

Ram Narayan Singh @ R. N. Singh S/o Late Yogendra Prasad Singh, resident of Village- Tiswara (Harilochanpur), P.S.- Sarairanjan, Distt.- Samastipur presently posted as Gram Panchayat Supervisor in Hanuman Nagar Block, Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar Bihar.

2. The Principal Secretary, Department of Panchayati Raj, Govt. of Bihar, Patna.

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

4. The Commissioner, Darbhanga Division, Darbhanga.

5. The District Officer, Darbhanga.

6. The Deputy Secretary, Department of Panchayati Raj, Govt. of Bihar, Patna.

7. The District Panchayat Raj Officer, Darbhanga.

8. The Block Development Officer, Hanuman Nagar Block, Darbhanga.

9. The Block Development Officer, Sakra Block, Darbhanga.

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

For the Petitioner/s : Mr. Shree Ganesh For the Respondent/s : Mr. Kumar Alok (SC-7) Mr. Prem Ranjan Raj ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 14-02-2022

The matter has been heard via video conferencing

due to circumstances prevailing on account of the COVID-19

pandemic.

Learned counsel for the State accepts notice for

respondent nos. 1 to 9.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

Patna High Court CWJC No.8400 of 2021 dt.14-02-2022

(i) For a direction to the

respondents for payment of salary for

the month of February, 2019 and from

May, 2019 to March, 2020 when the

petitioner was posted as Gram

Panchayat Supervisor, at Hanuman

Nagar Block, Darbhanga, as the

salary for the said period was stopped

for the reason 'No Work No Pay'

which was never communicated to the

petitioner. The petitioner has worked

all the time and he was never absent

in his duty.

(ii) For a direction to the

respondents for payment of salary

related dues as amount as well as

description mentioned in last pay slip

dated 13.06.2019 issued by Block

Development Officer, Sakra Block,

Muzaffarpur, where the petitioner was

posted prior to Hanuman Nagar

Block, Darbhanga, which was not Patna High Court CWJC No.8400 of 2021 dt.14-02-2022

paid to the petitioner. The petitioner's

salary related dues are salary for

different months and days, Grade pay

arrear of different years as grade pay

enhanced from Rs.4200 to Rs.4600

and other dues also.

(iii) For a direction to the

respondent for payment of Grade pay

arrears for different years as grade

pay enhanced to Rs.4800 from

Rs.4600/- which has not been

mentioned in the last pay slip dated

13.06.2019.

(iv) For any other appropriate relief

or reliefs to which the petitioner may

be deemed entitled.

Short question for consideration is whether

petitioner is entitled to payment of arrears of salary. In this

regard, petitioner submitted representation dated 31.01.2020,

06.03.2020 and 04.05.2020 vide Annexure-7, Annexure-11 and

Annexure-12 respectively. Therefore, respondent no.8 is hereby

directed to decide the petitioner's representations on top priority.

Patna High Court CWJC No.8400 of 2021 dt.14-02-2022

If petitioner is, otherwise eligible, the same shall be extended

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

order failing which the petitioner is entitled to litigation cost and

it is quantified at Rs.10,000/- (Rupees Ten Thousand). The cost

has been paid by respondent no.8 from his pocket and not from

the department/government. If the petitioner is not otherwise

eligible, in that event, a necessary speaking order shall be

passed and communicated to the petitioner so as to enable him

to question before the appropriate forum.

If respondent no.7 is in the receipt of

representation, the same shall be transmitted to respondent no. 8

immediately so as to enable him to comply with the aforesaid

order.

With the above observation, writ petition stands

disposed of.

(P. B. Bajanthri, J) Ankit/-

AFR/NAFR                          NAFR
CAV DATE                           NA
Uploading Date                 18.02.2022
Transmission Date                  NA