Durga Nand Mishra vs The State Of Bihar
2023 Latest Caselaw 3517 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.73 of 2023
     ======================================================

Durga Nand Mishra Son of Late Chandra Kant Mishra, resident of Madhubani Town, Ward No. 7, Mithila Bhawan East of Ganga Sagar Pond, Police Station

- Madhubani, District- Madhubani.

... ... Petitioner/s Versus

1. The State of Bihar through the District Magistrate, Madhubani.

2. The District Magistrate, Madhubani.

3. The Municipal Commissioner, Municipal Corporation, Madhubani, District-

Madhubani.

4. The Account Officer, Municipal Corporation, Madhubani, District-

Madhubani.

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

For the Petitioner/s : Mr. Prabhas Ranjan, Advocate For the State : Mr. Kinkar Kumar, SC-9 For respondent nos. 3&4: Mr. Nilendu Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 07-08-2023 Heard Mr. Prabhas Ranjan, learned counsel

appearing on behalf of the petitioner; Mr. Nilendu Kumar

Chaudhary, learned counsel appearing on behalf of respondent

nos. 3 and 4 and Mr. Kinkar Kumar, learned SC-9 appearing on

behalf of the State.

2. Learned counsel appearing on behalf of the

petitioner informs that substantial amount of retiral dues has

been paid to the petitioner, however, on account of interest on

different heads certain amount still remains to be paid to the

petitioner. The petitioner seeks to file detailed representation

before the Madhubani Municipal Commissioner, Madhubani.

Patna High Court CWJC No.73 of 2023 dt.07-08-2023

3. The Madhubani Municipal Corporation,

Madhubani is directed to dispose of the representation of the

petitioner in accordance with law. In case, the petitioner is

entitled for payment of any remaining dues, the same be paid to

the petitioner in accordance with law along with statutory

interest within a period of six weeks.

4. With the above observations and directions, the

present writ petition stands disposed of.

(Purnendu Singh, J) Manish/-

Minu/-

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Uploading Date          09.08.2023
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