Dharmendra Kumar vs The State Of Bihar
2022 Latest Caselaw 318 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10474 of 2020
     ======================================================

Dharmendra Kumar son of Ram Krishna Ram resident of Village Chari Tola, Bandhu Bigha, P.S. Roh, District Nawada at present Nayay Mitra, Village Ohan, P.S. Nardiganj, District- Nawada.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Panchayati Raj Department, Bihar, Patna.

2. The Principal Secretary, Panchayati Raj Department, Bihar, Patna.

3. The District Magistrate, Nawada.

4. The District Panchayat Raj Officer, Nawada.

5. The Sub Divisional Officer, Nawada.

6. The Block Development Officer, Nawada.

7. Sarpanch, Gram Kachchari, Kabali Gram Panchayat District Nawada.

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

     For the Petitioner/s    :       Mr.Naresh Prasad
                             :       Ms. Pushpa Kumari
     For the Respondent/s    :       Mr.Lalit Kishore (Ag)

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 11-01-2022

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:

"That this writ application is being filed on behalf of the petitioner above named for issuance of an appropriate writ/writs, order/orders, direction/directions in the nature of Mandamus to the respondent concerned to pay his salary due from 05.05.2016 to 30.08.2020 due to malafide intention of the respondent, the salary of the petitioner has not paid uptill now."

Patna High Court CWJC No.10474 of 2020 dt.11-01-2022

3. The petitioner seems to have not been paid salary

from 05.05.2016 to 30.08.2020. Therefore, the concerned

respondent is hereby directed to decide the petitioner's

representation and extend salary if the petitioner is otherwise

entitled in accordance with law. If he is not entitled, in that regard

necessary speaking order shall be passed and communicated to the

petitioner. If the petitioner is entitled for arrears of salary for the

aforesaid period, the same shall be paid along with interest @ 6 %

per annum.

With the above observation, writ petition stands

disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          14.01.2022
Transmission Date