Jwala Prasad vs The Chief Executive Officer Cum ...
2023 Latest Caselaw 3471 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18319 of 2014
     ======================================================

Jwala Prasad Son of Late Tipan Singh R/o Permanent Village - Pali, P.O. P.S. Naubatpur, District - Patna At Present Gayatri Bhawan, Infront of SBI ATM , Mitra Mandal Colony, Saket Vihar, Anisabad, Patna

... ... Petitioner/s Versus

1. The Chief Executive Officer Cum Municipal Commissioner, Patna Municipal Corporation, Budh Marg, Patna

2. Deputy Chief Executive Officer, PMC, Budh Marg, Patna

3. The Chief Account Officer, PMC Budh Marg, Patna

4. The Executive Officer, New Capital Circle, PMC Near Secretariat Rly Halt, Patna

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

For the Petitioner/s : Mr.Rajesh Kumar, Advocate For the Respondent/s : Mr.Hargovind Singh Himkar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT Date : 02-08-2023

1. The present petition has been filed seeking the

following reliefs :-

"(i) For issuance of appropriate writ(s) for directing the respondents to pay the differences of arrears of salary of petitioner which is due from 10.06.2011 to 31.08.2014 amounting Rs. 10, 22, 431/- (rupees Ten lac twenty two thousand four hundred thirty one) only as Annexed calculation chart as Annexure-1 to this writ petition.

(ii) The Respondents be further directed to pay the withheld amount which is withheld showing pending of L.P.A. No. 960/07 between 01.04.1997 to 31.10.2004 amounting of Rs. Patna High Court CWJC No.18319 of 2014 dt.02-08-2023

2,15,854/- while others have been paid i.e. Niraj Kumar Verma, Asstt. Patna city Circle at Present deputed at Head, office in A/c Section.

(iii) To direct the respondents to pay the anomaly rectified amount Rs. 2,91,310/- only to the petitioner for the period of 01.02.2007 to 30.09.2010 which is due under the respondents."

2. At the outset, the learned counsel for the petitioner

seeks liberty on behalf of the petitioner to approach the Chief

Executive Officer-cum- Municipal Commissioner, Patna Municipal

Corporation, Patna, by filing appropriate representation for redressal

of his aforesaid grievances. Liberty so sought, is granted.

3. It is needless to state that in case appropriate

representation is filed before the respondent no. 1 within a period of

four weeks from today, appropriate decision shall be taken thereon,

in accordance with law, within a period of six weeks, thereafter.

4. The writ petition stands disposed off on the aforesaid

terms.

(Mohit Kumar Shah, J)

rinkee/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          03.08.2023
Transmission Date       NA