Rajiv Ranjan Sinha vs The State Of Bihar
2022 Latest Caselaw 1402 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10337 of 2021
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Rajiv Ranjan Sinha S/o Dayanand Singh, Resident of Village-Birampur, P.O.- Lohara, P.S.-Harnaut, District-Nalanda.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Rural Development De-

partment, Government of Bihar, Patna.

2. The Principal Secretary, Rural Development Department, Government of Bi-

har, Patna.

3. The Commissioner, MGNREGA, Rural Development Department, Govern-

ment of Bihar, Patna.

4. The District Magistrate, Rohtas.

5. The Deputy Development Commissioner, Rohtas.

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

For the Petitioner/s : Mr. Alok Ranjan For the Respondent/s : Mr. Lalit Kishore (Ag)

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 25-02-2022

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:

Patna High Court CWJC No.10337 of 2021 dt.25-02-2022

"(i) For directing and command-

ing the respondent authorities to consider the case of the petitioner for grant the bene- fits/increments in basic salary to the tune of 15%, pursuant to order issued by the Depart- ment vide Letter no. BRDS/1395 GR BI - 09 (BRDS)- 45/2017, Patna, dated 08.11.2018, by which Department has de- cided to grant the benefits of increment fix- ing different slabs, on the basis of period, experience in service rendered in Depart- ment.

(ii) For any other appropriate re-

lief/reliefs to which the petitioner is found entitled in the facts and circumstances of this case."

5. The aforesaid relief is supported by representations

vide Annexure 8 series to this petition, therefore, the respondent

No. 2 - The Principal Secretary, Rural Development Department,

Government of Bihar, Patna is hereby directed to examine the

petitioner's representations and its contents as to whether

petitioner is entitled to benefit of increments in the basic salary to

the tune of 15 % pursuant to the order dated 08.11.2018 or not? If

petitioner is entitled, in that event, necessary order shall be passed

while calculating arrears of amount and disbursing the same. If he

is not entitled, in that event, reasoned order shall be passed and

communicated to the petitioner as to why he is not entitled to the

relief sought by him. The aforesaid exercise shall be completed

within a period of three months.

Patna High Court CWJC No.10337 of 2021 dt.25-02-2022

6. With the above observations, writ petition stand

disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          04.03.2022
Transmission Date