Ram Lakhan Singh vs The State Of Bihar
2022 Latest Caselaw 806 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.3627 of 2021
     ======================================================

Ram Lakhan Singh Son of Late Kishun Sahay Resident of Village- Sonchari, P.s.- Parwalpur District- Nalanda ... ... Petitioner/s Versus

1. The State of Bihar through the Director, Department of Agriculture, Bihar, Patna

2. The Collector, Patna

3. The Deputy Development Commissioner, Patna

4. The District Agriculture Officer, Patna

5. The Block Development Officer, Pandarak, District- Patna ... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :      Mr.
     For the Respondent/s   :      Mr. Awanish Nandan Sinha, GP-21

====================================================== 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. None appears for the petitioner. State counsel accept

notice for respondents.

3. Petitioner's counsel to serve copy of the petition to

the State counsel.

4. In the present petition, petitioner has prayed for

following reliefs:

"1. That this is an application for issuance of an appropriate writ/writs, order/orders, direction/directions for.

(I) Making payment of the arrears of the amount arising out of second time bound promotion with effect from 26.05.1991 as the second time bound promotion was given to the petitioner with effect from 29.05.1991 but no Patna High Court CWJC No.3627 of 2021 dt.31-01-2022

monetary benefit of the same was given to the petitioner.

(II) Grant first and second ACP to the petitioner with due date and make payment arising out of the same as benefits of ACP has not been given to the petitioner during his service period.

(III) To fix pension of the petitioner after calculating the salary of the petitioner in view of the monetary benefits given to the petitioner in terms of second time bound promotion and first and second ACP and also on the basis of admissible salary on the date of his superannuation and for any other relief(s) for which the petitioner may be found entitled in the facts and circumstances of the present case."

5. Petitioner's relief is supported by Annexures- 2, 4

and 5. Concerned respondent has not taken any decision on the

petitioner's representation.

6. Therefore, the concerned authority is hereby directed

to redress the grievance of the petitioner stated in the

representation in passing speaking order and communicate the

same to the petitioner within a period of three months from the

date of receipt of this order.

7. With the above observations, the instant petition

stands disposed of.

(P. B. Bajanthri, J) rakhi/-

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