Patna High Court
Naween Kumar Sah vs The State Of Bihar on 1 February, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4399 of 2021
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NAWEEN KUMAR SAH Son of Late Puran Chandra Sah Resident of Masjid
Road, Rajyapal Path, Laliyahi, P.o.- Katihar, P.s.- Katihar, District- Katihar-
854105
... ... Petitioner/s
Versus
1. The State of Bihar represented through the Principal secretary, Department
of Health, Patna, Bihar
2. The Principal Secretary, General Administration Department, Govt. of Bihar,
Patna
3. The State Health society through its Executive Director, Sheikhpura, Patna
4. The Secretary cum Executive Director, State Health Society, Bihar, Parivar
Kalyan Bhawan, patna
5. The Civil Surgeon cum Member Secretary, District Health Society, Katihar
6. The Medical Officer Incharge, P.H.C. Hasanganj, Katihar
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bipin Bihari
For the Respondent/s : Mr. Ajay Bihari Sinha, GA 8
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 01-02-2022
The matter is 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:
"(i) To issue a writ of Mandamus or any
other appropriate writ/order/direction commanding and
directing the respondents to pay the salary and other
arrears for the period from JANUARY 2020 to
DECEMBER 2020 due against respondents.
(ii) To direction the Respondent
particularly The Incharge Medical officer, P.H.C.
Hasanganj, Katihar to produce the notification/letter
Patna High Court CWJC No.4399 of 2021 dt.01-02-2022
issued by the State Health Society, Patna showing that
there is scarcity of allocation of fund for making the
payment of the salary to this petitioner which will be
paid in due course of time after the receipt of the fund.
(iii) Any other relief or reliefs which the
petitioner may be found entitled to in the facts and
circumstances of the present case."
3. The petitioner is stated to have been paid salary then
what remains in the present petition is relating to continuity to pay
salary every month with reference to the nature of work discharged
by the petitioner. In this regard, the concerned officer is hereby
directed to take note of and keep on paying salary as and when it is
due to the petitioner with reference to the nature of work extracted
from the petitioner.
4. Accordingly, writ petition stands disposed off.
(P. B. Bajanthri, J)
GAURAV S./-
AFR/NAFR
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