Seth Narayan Singh vs The State Of Bihar
2023 Latest Caselaw 3687 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6214 of 2023
     ======================================================

Seth Narayan Singh Son of Late Rajvallabh Singh Resident of Ward No. 23, Jain Hata, Daudnagar, P.S.- Daudnagar, District- Aurangabad.

... ... Petitioner/s Versus

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

2. The District Treasury Officer, Aurangabad.

3. The Accountant General, Bihar, Birchand Patel Marg, Bihar.

4. The Senior Accounts Officer, Office of the Accountant General, Bihar Birchand Patel Marg, Patna.

5. The Principal Accountant General (A and E), Jharkhand, Ranchi.

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

For the Petitioner/s : Mr. Sunil Kumar Dubey, Advocate For the State : Mr. Kumar Samarjeet Singh, AC to SC-21 For the A.G. : Mr. Arun Kumar Arun, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-08-2023 Heard Mr. Sunil Kumar Dubey, learned counsel

appearing on behalf of the petitioner, Mr. Kumar Samarjeet

Singh, learned AC to SC-21 appearing on behalf of the State and

Mr. Arun Kumar Arun, learned counsel for the Accountant

General, Bihar.

2. Learned counsel appearing on behalf of the

petitioner informs this Court that authority has been issued by

the Accountant General, Bihar on 01.05.2023 but for the reason

best known to the Treasury Officer, Aurangabad, he has not

credited the amount into the pensionary account of the Patna High Court CWJC No.6214 of 2023 dt.10-08-2023

petitioner.

3. The District Treasury Officer, Aurangabad, is

directed to forthwith release the entire amount into the account

of the petitioner.

4. In case the amount is not credited into the

account of the petitioner and the same is reported by the

petitioner then this Court will take appropriate action against the

Treasury Officer, Aurangabad.

5. With aforesaid 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