Rajendra Prasad Yadav vs The State Of Bihar
2022 Latest Caselaw 347 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10690 of 2020
     ======================================================

Rajendra Prasad Yadav S/o Jatto Yadav Resident of Village and P.O. and P.S.- Dharhara, Distt.- Munger, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Chief Secretary Govt. of Bihar, Patna.

3. The Principal Secretary Department of Energy, Govt. of Bihar, Patna.

4. The Chairman/Managing Director Bihar State Power Holding Co. Ltd.

Vidyut Bhawan, Bailey Road, Patna.

5. The General Manager Human Resources and Administrative, Bihar State Power Holding Company Ltd. Vidyut Bhawan, Bailey Road, Patna.

6. The Executive Engineer (Electricity) Baranuni Thermal Power Station Generation, Begusarai.

7. The Senior Manager (Finance and Accounts) Baranuni Thermal Power Station Cell, Barak No-4, Board Colony New Punaichak, Patna.

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

For the Petitioner/s : Mr. Ranjeet Tiwary For the Respondent/s : Mr. Rajiv Roy, GP-1 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 12-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19

pandemic.

2. Petitioner has unnecessarily impleaded Respondent

Nos. 1 to 3. His grievance is against 7th respondent.

3. In the instant petition, petitioner has prayed for

following reliefs:

"(i) For the respondents be directed to pay one time salary/Allowance Patna High Court CWJC No.10690 of 2020 dt.12-01-2022

for the period of July 2015 to Oct.2018.

(ii) For the respondent be directed to pay Compound Interest @ 9% per annum over the amount for which petitioner is entitled since date of retirement to till date of payment.

(iii) For any other relief or reliefs as your lordships may deem fit and proper in the facts and circumstances."

4. 7th respondent has not acted on the petitioner's

representation.

5. Therefore, 7th respondent is hereby directed to

consider the petitioner's representation and pass speaking order

within a period of four months from the date of receipt of this

order. For unnecessary impleadment of Respondent Nos. 1 to 3,

petitioner is hereby directed to pay cost of Rs. 3,000/- in the

Patna High Court Legal Services Committee within a period of

one week. The present order shall be released only as and when

the petitioner's counsel remits the aforesaid cost.

6. With the aforesaid observations, the instant

petition stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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