Sri Bhagwan Singh vs The State Of Bihar
2023 Latest Caselaw 3676 Patna

                        IN THE HIGH COURT OF JUDICATURE AT PATNA
                                    Civil Writ Jurisdiction Case No.855 of 2022
                    ======================================================

Sri Bhagwan Singh Son of Late Gharbharan Singh Resident of Village-Saisar, Police Station-Dinara in the District of Rohtas.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Irrigarion Department, Government of Bihar, Patna.

2. The Principal Secreary, Irrigation Department, Government of Bihar, Patna.

3. The District Magistrate-Cum-Collector, Rohtas.

4. The Superintending Engineer, Sone Canal Circle, Dihri in the District of Rohtas.

5. The Executive Engineer, Sone Irrigarion Division Bikramganj in the District of Rohtas

6. The Assistant Engineer, Sone Canal Sub- Division Bikramganj in the District of Rohtas

7. The Director, Provident Fund, Bihar, Patna.

8. The District Provident Fund Officer, Rohtas

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

For the Petitioner/s : Mr.Sunil Kumar For the Respondent/s : Mr.Harish Kumar (Gp8) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-08-2023 Heard Mr. Sunil Kumar, learned counsel appearing

on behalf of the petitioner and Mr. Binod Kumar Singh, learned

AC to GP-7.

2. Learned counsel appearing on behalf of the

petitioner informs that entire payment on account of G.P.F.

along with statutory interest on account of delayed payment has

already been made to the petitioner

3. The present writ petition is consigned.

(Purnendu Singh, J) mantreshwar/-

AFR/NAFR               N.A.F.R.
CAV DATE               N.A.
Uploading Date         16.08.2023
Transmission Date      N.A.