Patna High Court
Ashok Kumar Singh vs The State Of Bihar on 7 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.9682 of 2020
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Ashok Kumar Singh Son of Late Chatradhari Prasad Singh Resident of
Village- Sukki, P.S.- Khajauli, District- Madhubani.
`... ... Petitioner/s
Versus
1. The State of Bihar Bihar.
2. The Director Panchayati Raj Department, Govt. of Bihar.
3. Block Development Officer, Bisfi
4. District Magistrate, Madhubani
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mukund Mohan Jha, Advocate
For the Respondent/s : Mr. Ajay, GA 5
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 07-01-2022
This matter is heard via video conferencing due to
circumstances prevailing on account of the COVID-19 Pandemic.
Learned counsel for the petitioner is permitted to
implead Block Development Officer, Bisfi and District Magistrate,
Madhubani as Respondent nos. 3 and 4 respectively and
incorporate them in the cause title of the petition. He is hereby
directed to furnish two set of the petition to learned State Counsel,
Mr. Ajay, GA 5.
In the instant petition, petitioner has prayed for the
following reliefs:-
Patna High Court CWJC No.9682 of 2020 dt.07-01-2022
"(i) For issuance of the
appropriate writ in nature of
mandamus for issuance of last pay
certificate (L.P.C.) of petitioner by
competent authority i.e. Block
Development Officer, Bisfi,
Madhubani.
(ii) To issue the appropriate
writ/order for payment of 1st and 2nd
Assured Career Progression (A.C.P.)
to the petitioner as petitioner is entitle
for the same.
(iii) For grant of any other
consequential or other relief/reliefs to
which the petitioner found entitled in
the eye of law."
Insofar as, first prayer relating to LPC is concerned, it
has been redressed by the official respondent and what remains is
whether the petitioner is entitled to first ACP or not? In this
regard, matter is pending consideration before the official
respondents. Therefore, the official respondent who has to decide
whether the petitioner is entitled to first and second ACP, he is
hereby directed to pass speaking order as to why the petitioner is
not entitled. If he is entitled the same shall be calculated and
disbursed and if he is not entitled in that event a reasoned order
shall be passed and communicated to the petitioner.
The above exercise shall be completed within a period
of three months from the date of receipt of this order.
Patna High Court CWJC No.9682 of 2020 dt.07-01-2022
With the aforesaid observations, the present petition
stands disposed off.
(P. B. Bajanthri, J)
Vikash/-
AFR/NAFR NAFAR
CAV DATE NA
Uploading Date
Transmission Date NA
