Ajit Kumar Singh vs The State Of Bihar
2022 Latest Caselaw 1220 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9893 of 2021
     ======================================================

Ajit Kumar Singh Son of Chandra Dev Singh, Resident of Village-Maripur Mal, P.S.-Madhuban, District-East Champaran.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Rural Development Department, Govt. of Bihar, Patna.

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

3. The District Magistrate, East Champaran, Motihari.

4. The District Panchayat Raj Officer, East Champaran, Motihari.

5. The Block Development Officer, Mehsi, District-East Champaran, Motihari.

6. The Block Development Officer, Dhaka, District-East Champaran, Motihari.

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

For the Petitioner/s : Mr. Sharda Nand Mishra For the Respondent/s : Mr. Lalit Kishore (Ag) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 18-02-2022

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:

"That this writ application is being filed for issuance of writ in the nature of mandamus for direction to respondents for payment from June 2018 Patna High Court CWJC No.9893 of 2021 dt.18-02-2022

to February 2021 and further issue direction to the respondent No. 5 to issue Last Pay Certificate to the petitioner and further issue direction to respondents pay the arrear of salary since June 2018 to till today and as well as cureent salary along with interest and further give other legal consequential benefits attached to post."

5. The aforesaid relief is supported by

applications/representations dated 28.09.2019, 30.12.2019 and

1.03.2021 vide Annexures 1 series and 3 series.

6. The concerned respondent is hereby directed to decide

petitioner's grievance in the light of applications/representations

cited supra within a period of one month from the date of receipt

of this order, failing which, the petitioner is entitled to litigation

cost and it is quantified @ of Rs. 10,000/-. Cost shall be paid by 5th

and 6th respondents from their pocket and not from

Department/Government.

7. With the above observations, writ petition stands

disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          23.02.2022
Transmission Date