Sunil Chand Chuni vs The State Of Bihar
2023 Latest Caselaw 3731 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.2939 of 2023
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Sunil Chand Chuni Son of Late Kuldip Chand Chuni, resident of Mohalla - C/19 Kankarbagh Housing Colony, P.S. Kankarbagh, District - Patna - 20.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Department of Art, Culture and Youth Govt. of Bihar, Patna.

2. The Principal Secretary Department of Art, Culture and Youth Govt. of Bihar, Patna.

3. The Deputy Secretary Department of Art, Culture and Youth Govt. of Bihar, Patna.

4. The Under Secretary Department of Art Culture and Youth Govt. of Bihar, Patna.

5. The Director, Museum, Bihar, Patna.

6. The Regional Deputy Director, Museum, Patna.

7. The Incharge Officer, Department of (Personal Claim determination Cell) Finance, Govt. of Bihar, Patna.

8. The Drawing and disbursing Officer, Jan Nayak Karpuri Thakur, Smriti, Museum, Patna.

9. The Treasury Officer, Vikash Bhawan, Patna.

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

For the Petitioner/s : Mr. Suresh Prasad Bhakta, Adv., Mr. Rajesh Kumar, Adv.

For the State : Mr. Sarvesh Kumar Singh ( Aag 13 ), Mrs. Sunita Kumari, AC to AAG-13 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 16-08-2023

Heard Mr. Suresh Prasad Bhakta and Mr. Rajesh Kumar,

learned counsels appearing on behalf of the petitioner and Mr.

Sarvesh Kumar Singh and Mrs. Sunita Kumari, learned counsels

appearing on behalf of the State.

Patna High Court CWJC No.2939 of 2023 dt.16-08-2023

2. Learned counsel appearing on behalf of the petitioner

informs that the authority has been issued by the Accountant

General, Bihar to the Treasury Officer, Patna. However, the same

has not been credited into the account of the petitioner.

3. Treasury Officer, Patna is directed to forthwith credit

the pension amount into the Bank account of the petitioner within

not beyond a period of two days from the date of communication

of this order.

4. In case of failure, the petitioner may take appropriate

legal action against the Treasury Officer, Patna.

5. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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