Ram Binoy Sinha vs The State Of Bihar
2023 Latest Caselaw 3442 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.4469 of 2022
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Ram Binoy Sinha Son of Late Ram Naresh Singh Resident of Pratap Palace Apartment, Flat No.- 404, Krishi Nagar, A.G. Colony, P.S.- Rajeev Nagar, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Water Resources Department, Bihar, Patna.

2. The Joint Secretary (Management), Water Resources Department, Bihar, Patna.

3. The Additional Secretary to the Government, Water Resources Department, Bihar, Patna.

4. The Chief Engineer, Flood Control and Drainage, Water Resources Department, Muzaffarpur.

5. The Superintending Engineer, Flood Control and Drainage Circle, Water Resources Department, Motihari.

6. The Accountant General, (A and E), Bihar, Patna.

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

For the Petitioner/s : Mr. Indu Bhushan, Adv. For the Respondent/s : Mr. Dr. Anand Kumar, Adv, Mr. Ramesh Gupta, Adv., Mr. Sanjay Prasad, AC to AAG-4 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 01-08-2023

Heard Mr. Indu Bhushan, learned counsel appearing on

behalf of the petitioner and Mr. Dr. Anand Kumar, Mr. Ramesh Gupta

and Mr. Sanjay Prasad, learned counsels appearing on behalf of the

respondents.

2. Learned counsel appearing on behalf of the petitioner

submits that the petitioner has retired from the post of Executive Patna High Court CWJC No.4469 of 2022 dt.01-08-2023

Engineer on 30.11.2021 while he was posted in Drainage Division,

Bettiah. He seeks to file detail representation before the Additional

Chief Secretary, Water Resources Department, Government of Bihar in

light of the order dated 11.04.2023, passed in C.W.J.C. No. 5005 of

2023 (Tarkeshwar Dhar Dwivedi Vrs. The State of Bihar & Ors.).

Learned counsel further submits that the case of the petitioner is also

covered by a Judgment of Full Bench of this Court as well as Judgment

passed by the Hon'ble Apex Court in case of Dr. Hira Lal Vrs. The

State of Bihar & Ors., reported in (2020) 4 SCC 346.

3. The Additional Chief Secretary, Water Resources

Department, Government of Bihar is directed to dispose of the

representation of the petitioner after providing opportunity of hearing in

light of the law laid down by the Hon'ble Apex Court in case of Dr.

Hira Lal (supra) within a period of six weeks. The payments must be

paid during the aforesaid period to which the petitioner is entitled along

with statutory interest.

4. With the above observation and direction the writ petition

stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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