Vinod Kumar vs The State Of Bihar
2023 Latest Caselaw 3565 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.5609 of 2023
     ======================================================

Vinod Kumar Son of Late Vindhyachal Prasad Resident of Road No. 22, Flat No. 144, Sri Krishna Nagar, Patna, P.S.-Budha Colony, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Home Police Department, Government of Bihar, Patna.

2. The Director General of Police, Bihar, Patna.

3. The Inspector General of Police, Darbhanga Range, Darbhanga.

4. The Deputy Inspector General, Darbhanga Range, Darbhanga.

5. The Superintendent of Police, Katihar.

6. The Superintendent of Police, Samastipur.

7. The Superintendent of Police, Madhubani.

8. The Sub Divisional Officer, Samastipur Sadar, Samastipur.

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

For the Petitioner/s : Mr. Ranjeet Kumar, Advocate For the Respondent/s : Mr. Sheo Shankar Prasad ( SC- 8 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 08-08-2023 Heard Mr. Ranjeet Kumar, learned counsel

appearing on behalf of the petitioner and Mr. Sheo Shankar

Prasad, learned SC-8 for the respondent/s.

2. Learned counsel appearing on behalf of the

petitioner seeks to file a detailed representation for disposal of

his claim as made in the present writ petition before the

Superintendent of Police, Katihar.

3. The Superintendent of Police, Katihar, is

directed to call upon the entire service records relating to the

petitioner and take necessary steps for making payment of Patna High Court CWJC No.5609 of 2023 dt.08-08-2023

retiral dues including pension to the petitioner in accordance

with law taking into consideration that the petitioner had retired

on 30.11.2022 from the post of inspector while he was posted in

Katihar district.

4. The representation of the petitioner is directed to

be disposed of within a period of six weeks.

5. In case, the Superintendent of Police, Katihar,

requires any assistance of petitioner then he may inform the

petitioner to give all the details, if any, which is required by him

for expeditious disposal of the claim of the petitioner.

6. With above observation and direction, the

present writ petition is disposed of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          10.08.2023
Transmission Date       N/A