Amrendra Kumar Singh vs The State Of Bihar
2023 Latest Caselaw 3424 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2209 of 2023
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Amrendra Kumar Singh Son of Late Ramlagan Singh Resident of Village- Gaibandhi, P.O.- Ibrahimpur Parsauni, P.S.- Phenhara, District- East Champaran (Motihari).

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Co-Operative Department, Government of Bihar, Patna.

2. The Special Secretary, Co-Operative Department, Government of Bihar, Patna.

3. The Registrar, Co-Operative Societies Department, Bihar, Patna.

4. The Managing Director, Motihari Central Co-Operative Bank Limited, Motihari, District- East Champaran.

5. The Chairman, Motihari Central Co-Operative Bank Limited, Motihari, District- East Champaran.

6. The Branch Manager, Motihari District Central Co-Operative Bank Limited, Pakridayal, District- East Champaran.

... ... Respondents ====================================================== Appearance :

For the Petitioner/s : Mr.Ajay Kumar Singh, Advocate For Bank : Mr. Bindhyachal Rai, Advocate For the State : Mr. Sanjay Kumar, AC to GA-13 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 01-08-2023 Heard Mr. Ajay Kumar Singh, learned counsel

appearing on behalf of the petitioner; Mr. Bindhyachal Rai,

learned counsel appearing for the Bank and Mr. Sanjay Kumar,

Learned AC to GA-13 for the State.

2. The counter affidavit filed on behalf of

respondent No.3 is directed to kept on record.

3. Learned counsel appearing on behalf of the

petitioner informs that payment along with statutory interest on

different heads of retiral dues has been paid to the petitioner. He

further submits that the said fact has also been stated in the Patna High Court CWJC No.2209 of 2023 dt.01-08-2023

supplementary counter affidavit filed on behalf of the

respondent No.3.

4. At this stage, learned counsel for the State

informs that so far as the benefit of Group Insurance and

provident fund is concerned, the same has already been

forwarded to the concerned department and steps are being

taken for making payment of the entire amount accrued on

account of provident fund and G.I.C to the petitioner.

5. Considering the aforesaid information and

statement contained in the counter affidavit filed on behalf of

respondent No. 3 to 6, the authority concerned is directed to

ensure payment of provident fund and group insurance within 2-

3 days.

6. In case of failure, this Court will take appropriate

action against the concerned authority in light of letter dated

13.07.2023 and 19.07.2023.

7. With the above observations and directions, the

writ petition stands disposed of.

(Purnendu Singh, J) manish/-

AFR/NAFR                NAFR
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Uploading Date          07.08.2023
Transmission Date