Anil Kumar Jha vs The State Of Bihar
2022 Latest Caselaw 918 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.5154 of 2021
     ======================================================

Anil Kumar Jha S/o Dev Kant Jha, R/o Vilage and P.O.-Rudauli, P.S.- Bachhavada, District-Begusarai.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Education Department, Government of Bihar, Patna.

2. The Director, Secondary Education, Governemnt of Bihr, Patna.

3. The Regional Deputy Director, Tirhut Division, Muzaffarpur.

4. The District Education Officer, Sitamarhi.

5. The District Programme Officer (Establishment), Sitamarhi.

6. Sh. Dhruv Narayan Sharma S/o not Known, Posted as Dealing Clerk, Orricer of District Programme Officer (Establishment), Sitamarhi.

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

For the Petitioner/s : Mr. Namrata Mishra For the Respondent/s : Mr. Subhash Chandra Mishra, SC-16 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 03-02-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19

pandemic.

2. State counsel accept notice for respondents.

Petitioner's counsel to serve copy of the petition to the State

counsel.

3. In the present petition, petitioner has prayed for

following reliefs:

"01. That this is an application for issuance of appropriate writ/writs direction/directions/order/orders for the Patna High Court CWJC No.5154 of 2021 dt.03-02-2022

following reliefs.

(I) For direction to the Respondents to immediately make payment of salary to the petitioner from February' 2016 to May' 2017, January' 2018 to 20th March 2018 and then from January' 2020 onwards.

(II) For direction to the Respondents to pay the salary dues of the petitioner with penal interest @ 18 % for illegally denying the salary of the petitioner and harassing him for no fault on his part.

(III) For any other appropriate relief/reliefs to which the petitioner is found entitled in the facts and circumstances of this case."

4. The concerned respondent is hereby directed to

consider the petitioner's representation (Annexure-8 series) in

respect of salary and other benefits within a period of one

months from the date of receipt of this order, failing which

petitioner is entitled to interest @ 8% per annum on arrears of

salary.

5. With the above observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J) rakhi/-

AFR/NAFR CAV DATE Uploading Date Transmission Date