Subhash Singh vs The State Of Bihar Through The ...
2022 Latest Caselaw 805 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.3639 of 2021
     ======================================================

Subhash Singh S/o - Late Shivpujan Singh Astt. Engineer, Flood Control Sub- division No. 1, Karisath Camp Ara under Flood control Ara, permanent R/o - Village - Mahadichak, P.S. - Bihta, Dist. - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary Govt. of Bihar, Patna.

2. Principal Secretary, Water Resources Dept., Govt. of Bihar, Patna.

3. Principal Secretary, General Administration Deptt., Govt. of Bihar, Patna.

4. Principal Secretary, Finance Deptt., Govt. of Bihar, Patna.

5. Joint Secretary (Management), Water Resources Deptt., Govt. of Bihar, Sinchai Bhawan, Patna.

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

For the Petitioner/s : Mr.Rajesh Kumar For the Respondent/s : Mr.Lalit Kishore ( Ag ) ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 31-01-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19

pandemic.

2. Petitioner's counsel is hereby directed to serve copy

of the petition to the State counsel.

3. In the instant petition, petitioner has prayed for

following reliefs:-

"(i) To direct the respondent to consider and grant 1st ACP and 2nd Modified Carrier Progression (herein after referred as to M.A.C.P.) in pay Band PB-3(15,600-39100) with grade pay of Rs. 6600/- and Rs. 7600 in favour of petitioner w.e.f. in January 2007 and Patna High Court CWJC No.3639 of 2021 dt.31-01-2022

January 2017 respectively which is due while the petitioner is going to retire on 31.12.2020.

(ii) Any other relief(s) for which petitioner is found entitled for interest and arrear with cost."

4. In support of the aforesaid relief, petitioner has

submitted representation on 16.05.2018 (Annexure-P/7). The

concerned respondent has not taken any decision on the

petitioner's representation.

5. Therefore, the concerned respondent is hereby

directed to decide the petitioner's representation by passing

speaking order within a period of four months from the date of

receipt of this order.

6. With the above observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J)

rakhi/-

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