Anupam Kumar vs The State Of Bihar
2023 Latest Caselaw 3563 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.5774 of 2023
     ======================================================

Anupam Kumar Son of Late Suresh Kumar Resident of Village-Mira Chak, Maner, P.O. and P.S.-Maner, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Education Govt. of Bihar, Patna.

2. The District Magistrate, Katihar.

3. The District Education Officer, Katihar

4. The District Programme Officer (Establishment) Katihar

5. The Block Development Officer, Barsoi, District-Katihar.

6. The Block Education Officer, Barsoi, District-Katihar.

7. The Secretary Block Teacher appointing Committee, Barsoi, District-

Katihar.

8. The Head Master Upgraded Middle School, Navgram, Barsoi, District-

Katihar.

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

For the Petitioner/s : Mr. Sanjay Kumar Mishra, adv. For the State : Mr. Rajeev Ranjan, AC to GP-20 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 08-08-2023

Heard Mr. Sanjay Kumar Mishra, learned counsel

appearing on behalf of the petitioner and Mr. Rajeev Ranjan,

learned counsel appearing on behalf of the State.

2. Learned counsel appearing on behalf of the petitioner

submits that petitioner is the son of the deceased employee namely

Late Suresh Kumar, who had died on 17.09.2018. The father of the

petitioner was appointed as Prakhand Shikshak on 06.04.2007 Patna High Court CWJC No.5774 of 2023 dt.08-08-2023

under the "Bihar Panchayat Primary Teachers Rule, 2006" and

died in harness on 17.09.2018. The mother of the petitioner had

per-deceased of his father on 09.10.2007. The petitioner is

aggrieved for non-payment of retiral dues payable to his deceased

father.

3. Learned counsel appearing on behalf of the petitioner

seeks to file detail representation with respect to his claim in the

present writ petition for payment of retiral dues in accordance with

law.

4. Considering the relief sought for by the petitioner, the

District Programme Officer (Establishment), Katihar is directed to

call for the entire records relating to the deceased employee

namely Late Suresh Kumar, the father of the petitioner and from

the Principal, Upgraded Middle School, Navgram, Barsoi, Katihar,

the District Education Officer, Katihar as well as the Block

Education Officer, Katihar.

5. On the basis of records the District Programme

Officer (Establishment), Katihar must ensure payment of retiral

dues to the petitioner within a period of six weeks from the date of

filing of representation along with statutory interest on account of

delayed payment.

Patna High Court CWJC No.5774 of 2023 dt.08-08-2023

6. In case of failure, the petitioner is free to take

appropriate legal action against the concerned respondent.

7. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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