Baby Sinha vs The State Of Bihar
2022 Latest Caselaw 850 Patna

Citation : 2022 Latest Caselaw 850 Patna
Judgement Date : 1 February, 2022

Patna High Court

Baby Sinha vs The State Of Bihar on 1 February, 2022

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4423 of 2021
     ======================================================

Baby Sinha Wife of Bipin Sinha Smriti Apartment, Flat No. 202, near D.V.C. Chowk, Police Station- Jakkanpur, District- Patna, G.P.O. Bihar - 800001

... ... Petitioner/s Versus

1. The State of Bihar Through Additional Secretary Health Department, Bihar, Patna

2. The Chief Director, Bihar Patna

3. The Civil Surgeon-cum-Member Secretary, District Health Samiti, Jehanabad Jehanabad

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

For the Petitioner/s : Mr. Bhim Kumar Yadav For the Respondent/s : Mr. Ajay Bihari Sinha, GA 8 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 01-02-2022

The matter has been heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

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

following relief/reliefs:

"That this writ application is being filed by the petitioner seeks indulgence of this Hon'ble Court for issuance of writ in the nature of mandamus, directing and commanding the respondent authorities to make payment/salary of GMM School (Training Institute), Jehanabad alongwith other ancillary benefits of the petitioner from 8, December, 2018 to 31, July, 2019 and any other relief/reliefs as Your Lordships may deem fit and proper."

3. Short question for consideration is whether petitioner

is entitled to payment of salary and other benefits during the Patna High Court CWJC No.4423 of 2021 dt.01-02-2022

period from 8th December, 2018 to 31st July, 2019 or not? In this

regard, petitioner submitted representations on 05.10.2018 and

08.12.2018 vide Annexure - 2. Accordingly, the concerned

respondent is hereby directed to decide the petitioner's

representations 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/-

4. Accordingly, writ petition stands disposed off.

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

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