Rajendra Prasad Yadav vs The State Of Bihar
2023 Latest Caselaw 3548 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.8319 of 2023
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Rajendra Prasad Yadav Son of Late Uchit Yadav R/o Village- Purani Sarai, P.O. and P.S.- Nathnagar, Dist.- Bhagalpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Rural Works Department, Vishveshraiya Bhawan, Govt. of Bihar, Patna.

2. The Secretary, Rural Works Department, Vishveshraiya Bhawan, Govt. of Bihar, Patna.

3. The Engineer-in-Chief, Rural Works Department, Vishveshraiya Bhawan, Govt. of Bihar, Patna.

4. The Chief Engineer, Rural Works Department, Govt. of Bihar, Patna.

5. The Director, Rural Works Department, Govt. of Bihar, Patna.

6. The Commissioner, Munger Division, Munger.

7. The District Magistrate, Begusarai.

8. The Executive Engineer, Rural Works Department, (Works Division, Manjaul, Bakhari, District- Begusarai.

9. The Accountant General, Bihar, Patna.

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

     For the Petitioner/s   :       Mr. Raghwendra Sharan Pandey, Advocate
                                    Mr. Somesh Kumar Singh, Advocate
     For the State          :       Mr. Ajay, GA-5

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 08-08-2023 Heard Mr. Raghwendra Sharan Pandey, learned

counsel along with Mr. Somesh Kumar Singh, learned counsel

appearing on behalf of the petitioner and Mr. Ajay, learned GA-

5 appearing on behalf of the State.

2. Learned counsel appearing on behalf of the

petitioner seeks to file detailed representation before the Chief

Engineer, Rural Works Department, Government of Bihar, Patna

(Respondent No.4) for payment of retiral dues as claimed in Patna High Court CWJC No.8319 of 2023 dt.08-08-2023

paragraph No. 9 of the present writ petition. The petitioner has

stated that petitioner is entitled for gratuity, leave encashment

and pension. Learned counsel appearing on behalf of the

petitioner submits that the petitioner's mother is suffering from

serious ailment and the petitioner account has also been held

non performing assets by the Bank because of non-payment of

loan amount on account of home loan and education loan.

3. The sanctioning Authority is directed to call for

the records relating to the petitioner so that no further delay is

caused for non-availability of the necessary documents in fixing

the pension and payment of retiral dues.

4. In case, he finds it proper assistance of the

petitioner in that case he must call upon the petitioner to

discharge his obligation to expedite the fixation of pension and

payment of other retiral dues.

5. With the above observations and directions, the

present writ petition stands disposed of.

(Purnendu Singh, J)

Manish/-

Minu/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          11.08.2023
Transmission Date       NA