Rajiva Ranjan Singh vs The State Of Bihar
2023 Latest Caselaw 3728 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2663 of 2023
     ======================================================

Rajiva Ranjan Singh Son of Late Shailendra Narain Singh Resident of Village- Bibhutipur, P.S.- Bibhutipur, District- Samastipur.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Revenue and Land Reforms Department, Government of Bihar.

2. The Additional Chief Secretary, Revenue and Land Reforms Department, Government of Bihar.

3. The Additional Chief Secretary, Finance Department, Government of Bihar, Patna.

4. The Principal Secretary, Personnel and Administrative Reforms Department, Government of Bihar, Patna.

5. The Secretary, Revenue and Land Reforms Department, Government of Bihar, Patna.

6. The Director, Land Acquisition, Revenue and Land Reforms Department, Government of Bihar, Patna.

7. The Principal Accountant General, Bihar, Patna.

8. The Divisional Commissioner, Bhagalpur Division, Bhagalpur.

9. The District Magistrate, Bhagalpur.

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

For the Petitioner/s : Mr. Shivam, Adv. For the State : Mr. Sajid Salim Khan (Sc25), Mr. Arif Daula Siddiqui, Adv.

For Accountant General : Mr. Arun Kumar Arun, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 16-08-2023

Heard Mr. Shivam, learned counsel appearing on

behalf of the petitioner, Mr. Sajid Salim Khan and Mr. Arif

Daula Siddiqui, learned counsels appearing on behalf of the Patna High Court CWJC No.2663 of 2023 dt.16-08-2023

State and Mr. Arun Kumar Arun, learned counsel appearing on

behalf of the Accountant General.

2. Learned counsel appearing on behalf of the

petitioner submits that he has received instruction that the

petitioner will file detail representation before the Divisional

Commissioner, Bhagalpur Division, Bhagalpur with respect to

the claim prayed for in the present writ petition. However, it is

found that the disciplinary proceeding is pending against the

petitioner. The same is required to be disposed of

expeditiously.

3. Considering the specific submission of the learned

counsel for the petitioner that petitioner seeks to file detail

representation before the Divisional Commissioner, Bhagalpur

Division, Bhagalpur with respect to the relief sought for in the

present writ petition, the Divisional Commissioner, Bhagalpur

Division, Bhagalpur is directed to dispose of the

representation of the petitioner within a period of six weeks

from the date of its filing in accordance with law and ensure

payment of pensionary benefit to which the petitioner is

entitle within the aforesaid period with statutory interest till

date of payment.

Patna High Court CWJC No.2663 of 2023 dt.16-08-2023

4. 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