Manohar Lal vs The State Of Bihar
2022 Latest Caselaw 1127 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.8086 of 2021
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Manohar Lal Son of Jiwal Ram Resident of village- Kadirganj, Police Station- Nawada in the district of Nawada ... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Agriculture, Government of Bihar, Patna

2. The Principal Secretary, Department of Agriculture, Government of Bihar, Patna

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

4. The District Magistrate-cum-Collector, Patna

5. The Block Development Officer, Bakhtiyarpur Block in the district Patna

6. The Block Development Officer, Banke Bazar in the district of Gaya ... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :       Mr. Sunil Kumar
     For the Respondent/s   :       Mr. Sarvesh Kumar Singh, AAG 13

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 14-02-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. State counsel accepts notice for respondents.

3. Counsel for the petitioner is hereby directed to serve copy

of the writ petition to the counsel for the State/respondents, if it is

not already served.

4. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"To direct the respondents especially respondent no. 5 to send Last Payment Certificate of the petitioner to the office or respondent No. 6 so that the payment of salary of the petitioner could be made. Patna High Court CWJC No.8086 of 2021 dt.14-02-2022

Also to direct the respondents especially respondent No. 6 to make payment of arrears of salary of the petitioner dues from the month of July, 2020 to till date and also to pay the regular salary.

Also for other relief/reliefs for which the petitioner is found to be entitled in the eye of law."

5. Short question for consideration is whether petitioner is

entitled for relief sought in the representations/applications or not?

In support of the aforesaid relief application vide Annexure 3

(Series) dated 05.11.2020, 09.01.2021, 11.01.2021 have been

submitted, therefore, the concerned respondent is hereby directed to

pass an order as to whether petitioner is entitled to service and other

benefits in accordance with law or not? If he is entitled, the same

shall be extended along with monetary benefits. If he is not entitled,

in that event, necessary speaking order shall be passed and

communicated to the petitioner. The above exercise shall be

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

this order.

With the above observations, writ petition stands disposed off.

(P. B. Bajanthri, J) GAURAV S./-

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