Ram Prasad Gupta vs The Secretary
2022 Latest Caselaw 623 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.1456 of 2021
     ======================================================

Ram Prasad Gupta Son of Late Ganaur Sah @ Ganaur Gupta Resident of Village- Jori Pokhar, P.O.- Lagunia, P.S.- Patori, District- Samastipur. At the time of accident Ram Prasad Gupta, Designated Assistant Lineman, Work Charge (W/C) under the Government of Arunachal Pradesh, Office of the Executive Engineer (E), Department of Power Tawang.

... ... Petitioner/s Versus

1. The Secretary, (Power), Government of Arunachal Pradesh, Department of Power, Hydro Power and NRE, Itanagar.

2. The Chief Engineer (Power), Government of Arunachal Pradesh, Power, Department of Power, Hydro Power and NER, Itanagar, Arunachal Pradesh.

3. The Chief Engineer, Government of Arunachal Pradesh, Power Department, Transmission, Planning and Monitoring Zone, Itanagar, Arunachal Pradesh.

4. The Chief Engineer, Bidyut Bhawan, Department of Power, Zero Point Tenali, Itanagar, Arunachal Pradesh, Pin- 741111.

5. The Superintending Engineer (E), Arunachal Pradesh Electrical Circle No. IV, Department of Power Dirang, District- West Kameng.

6. The Executive Engineer (E), Twang Electric Division, District- Twang.

7. The Senior Finance and Account Officer.

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

     For the Petitioner/s   :       Mr. Ajay Kumar Singh, Advocate
                            :       Mr. Amit Kashyap, Advocate
     For the Respondent/s   :       Mr.

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 24-01-2022

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 the petitioner craves indulgence of this Hon'ble Court for issuance of an appropriate writ in the nature of MANDAMUS or any other appropriate Patna High Court CWJC No.1456 of 2021 dt.24-01-2022

writ/writs, order/orders, direction/directions, command/commands for directing the respondents to voluntarily retire the petitioner and make payment of entire dues of retiral benefit i.e. Gratuity, arrear salary, leave encashment, Group Insurance, Family Pension and its consequential benefits as the petitioner became disabled in Government duty. He was promoted to the Post of W/C Assistant Line man P.M. under Twang Electric Division, Twang Arunachal Pradesh in the scale of pay Rs. 3050-75-3950-80-4590."

3. Grievance of the petitioner is relating to voluntary

retirement followed by retiral benefits.

4. The concerned respondent is hereby directed to

redress the grievance of the petitioner within a period of two

months from the date of receipt of this order.

5. Accordingly, writ petition stands disposed off.

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

AFR/NAFR
CAV DATE
Uploading Date          27.01.2022
Transmission Date