Patna High Court
Aditya Nath vs The State Of Bihar on 10 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10536 of 2023
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Aditya Nath Son of Late Kulanand Nandan, Resident of Village- Belarhi, P.O
and P.S.- Jhanjharpur, District- Madhubani. At present- resident of Quarter
No. A42, Palm Green Apartment, Near Vodafone House, Makrava, P.O. and
P.S.- Ahmedabad, District- Ahmedabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Department of Road
Construction, Government of Bihar, Patna.
2. The Principal Secretary, Department of Road Construction, Bihar, Patna.
3. The Chief Engineer (North), Road Construction Department, Bihar, Patna.
4. The Chief Engineer (Traffic), North Sub Division Bihar, Road Construction
Department, Bihar, Patna.
5. The Engineer-in-Chief (Headquarters), Road Construction Department,
Bihar, Patna.
6. The Senior Accounts Officer, Office of the Principal Accountant General (A
and E), Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shankar Kumar Choudhary, Adv.
For the State : Mr. R.K. Chandran, AC to GP-19
For Accountant General : Mr. Vivekanand Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 10-08-2023
Heard Mr. Shankar Kumar Choudhary, learned
counsel appearing on behalf of the petitioner, Mr. R.K.
Chandran, learned counsel appearing on behalf of the State
and Mr. Vivekanand Kumar, learned counsel appearing on
behalf of the Accountant General.
Patna High Court CWJC No.10536 of 2023 dt.10-08-2023
2. Learned counsel appearing on behalf of the
petitioner submits that the petitioner had retired from the post
of Upper Division Assistant, Road Construction Department,
Government of Bihar on 29.02.1996. However, due to mis-
happening in his family and death of the family members in
an accident, petitioner went mentally disturbed and the
authority also did not take care to take steps for making
payment of retiral dues of the petitioner.
3. The petitioner seeks to file detail representation
before the Chief Engineer (North), Road Construction
Department, Government of Bihar, respondent no. 3 with
respect to the relief claimed in the present writ petition.
4. It is admitted that several queries were made by
the Accountant General, Bihar and the same has been brought
on record by way of Annexures B1 to B3.
5. The Chief Engineer (North), Road Construction
Department, Government of Bihar is directed to call for the
service records relating to the petitioner, from the office where
the petitioner had worked and retired, to expedite for payment.
6. The Chief Engineer (North), Road Construction
Department, Government of Bihar for making payment of
Patna High Court CWJC No.10536 of 2023 dt.10-08-2023
retiral dues to the petitioner may direct the competent
authority to sanction the pension of the petitioner to be fixed
by the Accountant General, Bihar.
7. The petitioner, if so desire, may also appear before
the Engineer-in-Chief (Headquarters), Road Construction
Department, Government of Bihar as and when required in
any case. The representation of the petitioner and the
admissible dues is required to be paid to the petitioner within
a period of six weeks with statutory interest.
8. In case of further delay, the petitioner may take
appropriate legal action against the Chief Engineer (North),
Road Construction Department, Government of Bihar.
9. With the above observation and direction the writ
petition stands disposed of.
(Purnendu Singh, J)
pravinkumar/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
