Patna High Court
Most. Lalti Devi vs The State Of Bihar on 17 January, 2022
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.863 of 2021
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Most. Lalti Devi Wife of late Damodar Prasad Tarun Resident of Village -
Bishunpur, P.O. - Att. P.S. - Ben, District - Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through Addl. Chief Secretary, Panchayat Raj
Department, government of Bihar Patna.
2. The Addl. Chief Secretary, Panchayat Raj Department, Government of Bihar
Patna.
3. The Addl. Chief Secretary, Finance Department, Government of Bihar,
Patna.
4. The Director, Panchayat Raj Department, Government of Bihar, Patna.
5. The District Magistrate, Nalanda,, District- Nalanda.
6. The Zila Parishad, Nalanda through its Chief Executive Officer- Cum-
District Development commissioner, Zila Parishad, Nalanda, District-
Nalanda.
7. The Chief Executive Officer-cum-District Development Commissioner, Zila
Parishad Nalanda, District- Nalanda.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Sharda Nand Mishra, Advocate
For the Respondent/s : Mr. Sanjeet Kumar Sinha, AC to AAg-6
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 17-01-2022
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.
3. Petitioner's counsel furnish copy of the petition to
the learned counsel for the respondents.
4. In the instant petition, petitioner has sought for
following reliefs:
"1. That this writ application is
being filed for issuance of writ in the nature
Patna High Court CWJC No.863 of 2021 dt.17-01-2022
of mandamus for direction to respondents for
considering the case of the petitioner for grant
of 1st and 2nd 3rd ACP(MACP) in pursuance of
the Government Circular 2010 and further
issued direction to the respondents pay arear
of the 1st, 2nd and 3rd ACP (MACP) to the
petitioner along with 11% interest to till date
of full and final payment to the petitioner and
further issued direction to respondent grant
the consequential benefit after considering for
grant of ACP to the petitioner and further give
other legal consequential benefits attach to the
post."
5. Short question for consideration in the present
petition is whether petitioner is entitled to 1st and 2nd ACP and 3rd
MACP or not? In this regard, learned counsel for the petitioner
submitted applications/representations vide Annexure- 1 to 4.
6. The concerned respondent is hereby directed to
examine the service particulars of the petitioner read with
application/representation and pass speaking order as to whether
petitioner is entitled to 1st and 2nd ACP and 3rd MACP. If
petitioner is entitled, the same shall be extended along with
difference of monetary benefits within a period of three months
from the date of receipt of this order. If she is not entitled, a
speaking order shall be passed and communicated.
7. With the above observations, the instant petition
stands disposed of.
(P. B. Bajanthri, J)
rakhi/-
AFR/NAFR
CAV DATE
Uploading Date
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