Renu Saha vs The State Of Bihar
2023 Latest Caselaw 3686 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.9918 of 2020
     ======================================================

Renu Saha Wife of Om Prakash Resident of Rajeev Nagar, Road No. 25, PO- Keshrinagar, Rajeev Nagar- 800024 P.S.- Rajeev Nagar, District- Patna.

... ... Petitioner/s Versus

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

2. The Principal Secretary, Department of Education, Govt. of Bihar, Patna.

3. The Director Administration Cum- Additional Secretary, Department of Education, Govt. of Bihar, Patna.

4. The Director Secondary Education, Department of Education, Govt. of Bihar, Patna.

5. The Accountant General, Bihar.

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

For the Petitioner/s : Mr. Tej Bahadur Singh, Sr. Advocate Mr. Brisketu Sharan Pandey, Advocate For the State : Mr. Shankar Kumar Thakur, AC to GP-27 For the A.G. : Mr. Ram Yash Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-08-2023 Heard Mr. Tej Bahadur Singh, learned senior

counsel assisted by Mr. Brisketu Sharan Pandey, learned counsel

appearing on behalf of the petitioner; Mr. Shankar Kumar

Thakur, learned AC to learned GP-27 appearing on behalf of the

State and Mr. Ram Yash Singh, learned counsel for the

Accountant General, Bihar.

2. Learned senior counsel appearing on behalf of

the petitioner informs this Court that substantial amount of

retiral dues has been paid to the petitioner including sanction of

90 percent gratuity by the concerned authority which required to Patna High Court CWJC No.9918 of 2020 dt.10-08-2023

be calculated for fixation of pension and gratuity has also been

sanctioned but the same is pending before the Accountant

General, Bihar.

3. The Accountant General, Bihar, is directed to

forthwith issue authority with respect to the gratuity in favour of

the petitioner to the Treasury Officer and, accordingly, the

Treasury Officer is directed to forthwith credit the amount into

the pensionary account of the petitioner.

4. All the above exercise is directed to be done

within a period of two weeks. In case, the Treasury Officer fails

to credit the amount into the account of the petitioner, the

petitioner is at liberty to take legal action against him.

5. 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          11.08.2023
Transmission Date       N/A