Jagdish Paswan vs The State Of Bihar Through The ...
2022 Latest Caselaw 855 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.4516 of 2021
     ======================================================

Jagdish Paswan, Son of Late Satyadeo Paswan, resident of Village, P.O. and Police Station, Block-Jhanjharpur, District-Madhubani.

... ... Petitioner/s Versus

1. The State of Bihar through the Deputy Secretary, Municipal Development Department, Government of Bihar, Patna.

2. The District Magistrate, Madhubani.

3. The Sub Divisional Officer, Jhanjharpur, District Madhubani.

4. The Executive Officer, Nagar Panchayat, Jhanjharpur, District Madhubani.

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

For the Petitioner/s : Mr. Baleshwar Kamat For the Respondent/s : Mr. Abbas Haider, SC 6 ====================================================== 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. State counsel accepts notice for respondents.

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

following relief/reliefs:

"1. That, this is an application for issuance of an appropriate writ(s), order(s), direction(s) to the respondents to fix 6th Pay Revision and to make the payment of differential amount of retiral benefits, Gratuity, Leave Encashment and pension in accordance with Sankalp (Resolution) No. 630 dated 31.01.2020 of the Finance Department issue by the Government of Bihar vide Letter No. 4592 dated 04.09.2015 contained in Annexure-8 for which petitioner is entitled.

2. That any other relief(s) for which the petitioner is found fit and entitled."

Patna High Court CWJC No.4516 of 2021 dt.01-02-2022

4. The grievance of the petitioner has not been redressed

by the competent authority despite giving number of

representations, therefore, the concerned authority/respondent is

hereby directed to decide the petitioner's representation within a

period of two months from the date of receipt of this order, failing

which, the petitioner is entitled to litigation cost and it is quantified

@ of Rs. 25,000/-. Cost shall be paid within three months.

5. Accordingly, writ petition stands disposed off.

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

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