Purushottam Singh vs The State Of Bihar
2023 Latest Caselaw 3747 Patna

           IN THE HIGH COURT OF JUDICATURE AT PATNA
                      Civil Writ Jurisdiction Case No.6419 of 2023
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Purushottam Singh Son of Late Baikunth Singh Resident of 196 behind Bank of India, Cantt. Road, Khagaul, Dinapur-cum-Khagaul, P.S.- Khagaul District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar Through the Principal Secretary, Forest and Environment Department, Government of Bihar, Patna.

2. The Principal Secretary, Forest and Environment Department, Government of Bihar, Patna.

3. The Chief Conservator of Forest, Forest and Environment Department, Government of Bihar, Patna.

4. The Conservator of Forest, Forest Division, Motihari.

5. The Divisional Forest Officer, Forest Division, Motihari.

6. The District Forest Officer, Motihari.

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

For the Petitioner/s : Mr.Ravindra Nath Dubey, Advocate For the Respondent/s : Mr.Sarvesh Kr. Singh (AAG 13) Mrs.Sunita Kumri, AC to AAG 13 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 16-08-2023

Heard Mr. Ravindra Nath Dubey, learned counsel

appearing on behalf of the petitioner and Mr. Sarvesh Kumar

Singh, learned AAG 13 for the State.

2. Learned counsel appearing on behalf of the petitioner

submits that the petitioner has filed a detail representation before

the Divisional Forest Officer, Forest Division, Motihari

(respondent no.5) for making payment of all the retiral dues under

different heads.

Patna High Court CWJC No.6419 of 2023 dt.16-08-2023

3. Considering the nature of relief(s) as sought for in the

present case, the Divisional Forest Officer, Forest Division,

Motihari (respondent no.5) is directed to consider the

representation of the petitioner in accordance with law and ensure

to make payment of all the admissible retiral dues to the petitioner

including the sanction of pension etc. within a period of six weeks

from the date of passing of this order.

4. In case of any delay in making payment of the retiral

dues to the petitioner, the Divisional Forest Officer, Forest

Division, Motihari (respondent no.5) must also ensure to grant

statutory interest till the date of making payment of retiral dues to

the petitioner.

7. With the above observation/directions, the present

writ petition is disposed of.

(Purnendu Singh, J) chn/-

AFR/NAFR
CAV DATE
Uploading Date          16.08.2023
Transmission Date