Ram Jatan Singh vs State Of Bihar
2022 Latest Caselaw 1739 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.9666 of 2020
     ======================================================

Ram Jatan Singh Son of Siddheshwar Singh Resident of Village- Kavala, Po- lice Station- Pakribarawan, District- Nawada.

... ... Petitioner/s Versus

1. State of Bihar Through the Principal Secretary, Department of Social Wel-

fare, Bihar, Patna.

2. The Commissioner Magadh Division, Gaya.

3. The District Magistrate Nawada.

4. The District Program Officer Nawada.

5. The Child Development Project Officer Pakribarawan, Nawada.

6. The Mahila Supervisor Child Development, Project, Akbarpur, Nawada.

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

For the Petitioner/s : Mr. Birendra Kumar, Advocate For the Respondent/s : Mr. Gyan Prakash Ojha, GA 7 ====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 10-03-2022 Heard learned counsel for respective parties.

In the instant petition, petitioner has prayed for the fol-

lowing relief(s):-

"(i) For issuance of writ in the nature of mandamus to directing/commanding the concerned respondent to payment the death com- pensated amount Rs.4,00,000/- (Rs. Four lacks) to the dependent (hus- band) of deceased Late Vidya Devi W/o Sri Ram Jatan Singh who was died on 22.04.2019in course of ser- vice period from the post of Anganbari Sahayika at Anganbari Centre (Ka- bala)-II, Panchayat Kabala, Code No.100 according to letter No. ICDS/ 10035/10-2015.

Patna High Court CWJC No.9666 of 2020 dt.10-03-2022

(ii) For issuance of writ in the nature of mandamus to also pay- ment the Bank interest of 12% of Rs.4,00,000/-(Rs. Four Lacks) from the date of death of employee (de- ceased) Late Vidya Devi, W/o Sri Ram Jatan Singh.

(iii) Any other relief/reliefs may be granted for which the peti- tioner may be found entitled in the facts and circumstances of the case."

Pursuant to the order dated 04.02.2022 petitioner has

been extended the reliefs sought in the present petition, therefore,

the present petition does not survive. Accordingly, the present writ

petition stands disposed off.

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

AFR/NAFR                 NAFR
CAV DATE                 N/A
Uploading Date
Transmission Date        N/A