Citation : 2023 Latest Caselaw 3658 Patna
Judgement Date : 9 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.714 of 2023
In
Civil Writ Jurisdiction Case No.23932 of 2018
======================================================
Ram Chandra Prasad Singh, Son of Late Mohan Singh, Resident of Village Bhakhurua More, Police Station Daudnagar, Distt.- Aurangabad.
... ... Petitioner/s Versus
1. The State of Bihar
2. Sri Hanuman Chaudhary, the Engineer-in-chief-cum- Additional Commissioner-cum-Special secretary, Road Construction Department, Vishweshraiya Bhawan, Bailey Road, Patna.
3. Sri Pramod Kumar, The Executicve Engineer, Road Construction Department, Road Division, Saharsa.
4. Sri Ramawatar Sharma, The Accountant General (Accounts and Entitlement), Bihar, Patna, Birchand Patel Path, Patna.
... ... Opposite Party/s ====================================================== Appearance :
For the Petitioner/s : Mr. Rupak Kumar, Adv. For the Opposite Party/s : Mr. Tripurari Ambastha, AC to SC-26 For the Accountant General : Mr. Arya Achint, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 09-08-2023
Heard Mr. Rupak Kumar, learned counsel for the
petitioner, Mr. Tripurari Ambastha, learned AC to SC-26 and
Mr. Arya Achint, learned counsel for the Accountant General.
2. A show-cause has been filed duly affirmed by the
District Treasury Officer, Aurangabad, stating therein that the
entire payments towards the arrears of pension, gratuity and
arrears of salary have been paid to the petitioner and, as such,
the grievance of the petitioner has been redressed.
3. The aforesaid fact has not been refuted by the Patna High Court MJC No.714 of 2023 dt.09-08-2023
learned counsel for the petitioner.
4. In view of the aforementioned averments made in
the show-cause, the present contempt application stands
disposed of.
(Harish Kumar, J) rohit/-
AFR/NAFR NAFR CAV DATE NA Uploading Date 09-08-2023 Transmission Date
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