Arshad Zaman vs The State Of Bihar
2023 Latest Caselaw 3688 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.6211 of 2023
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Arshad Zaman S/o Late M B Zaman, R/o 504, Nandan Apartment, P.S. - S.K. Puri, District - Patna. At present residing at 180E, Patliputra Colony, P.S. - Patliputra, District - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principle Secretary, Deptt. of Home, Govt. of Bihar, Old Secretariat, Patna - 800015.

2. The Principle Secretary, Deptt. of Home, Govt. of Bihar, Old Secretariat, Patna - 800015.

3. The Principle Accountant General (A and E), Bihar, Patna.

4. The Additional Director, General of Police, (Vigilance Investigation Bureau), Government of Bihar, Patna.

5. The Additional DGP of Police, (Budget, Appeal and Welfare), Police Head Quarter, DGP Head Quarter, Bihar, Patna.

6. The D.I.G. Police, (Vigilance Investigation Bureau), Government of Bihar, Patna.

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

For the Petitioner/s : Mr. Gyanendra Kumar Shukla, Advocate For the State : Mr. Saroj Kumar Sharma, AC to AAG-3 For the A.G. : Mr. Ram Yash Singh, Advocate For the Respondent Nos. 4 & 6: Mr. Amit Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-08-2023 Heard Mr. Gyanendra Kumar Shukla, learned

counsel appearing on behalf of the petitioner, Mr. Saroj Kumar

Sharma, learned AC to AAG-3 appearing on behalf of the State,

Mr. Ram Yash Singh, learned counsel appearing on behalf of the

Accountant General, Bihar and Mr. Amit Singh, learned counsel

for the respondent nos. 4 and 6.

2. Learned counsel appearing on behalf of the

petitioner submitted that in spite of the petitioner having filed Patna High Court CWJC No.6211 of 2023 dt.10-08-2023

detailed representation before the Additional Director General

of Police (Budget, Appeal and Welfare), Police Head Quarter,

DGP Head Quarter, Bihar, Patna, he has not taken any action for

making payment of retiral benefits on different heads.

3. A query has also been made on behalf of the

Accountant General, Bihar vide letter no. GEN No : 1900/2022-

2023, still no reply to the query has been sent to the Accountant

General, Bihar, by the Deputy Inspector General of Police

(Vigilance Investigation Bureau), Government of Bihar, Patna.

4. Considering the aforesaid submission made on

behalf of the petitioner, the petitioner, if so advised, may file a

comprehensive representation with respect to the relief as

claimed for in the present writ petition before the Deputy

Inspector General of Police, (Vigilance Investigation Bureau),

Government of Bihar, Patna.

5. The Deputy Inspector General of Police,

(Vigilance Investigation Bureau), Government of Bihar, Patna,

is directed to consider the representation of the petitioner in

light of 'Annexure-1' series, the communication made by the

office of the Accountant General, Bihar, with regard to

payments of retiral benefits.

6. The representation of the petitioner is required to Patna High Court CWJC No.6211 of 2023 dt.10-08-2023

be disposed of after verifying the service record and all other

evidences so as to give satisfactory reply to the querry made on

behalf of the Accountant General, Bihar, for expeditiously

disposal of grievance of the petitioner within a period of six

weeks from the date of filing of the representation in accordance

with law taking into account that the petitioner had

superannuated on 31.07.2021 from the post of Deputy

Superintendent of Police.

7. 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