Patna High Court
Raj Kumar Singh vs The State Of Bihar on 17 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7821 of 2021
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1. Raj Kumar Singh Son of Late Nand Kishore Singh, resident of Village-
Barbatta, P.O.-Sonpur, Police Station-Sonpur, District-Saran.
2.1. Anita Devi Wife of Late Rajesh Singh @ Rajesh Kumar Singh resident of
Village- Barbatta, P.O.-Sonpur, Police Station- Sonpur, District-Saran.
2.2. Nitin Kumar Singh (Minor) Son of Late Rajesh Singh @ Rajesh Kumar
Singh Under the guardianship of his mother namely Anita Devi, resident of
Village-Barbatta, P.O.- Sonpur, Police Station-Sonpur, District-Saran.
3. Santosh Kumar Singh, Son of Late Nand Kishore Singh, resident of Village-
Barbatta, P.O.-Sonpur, Police Station-Sonpur, District-Saran.
... ... Petitioner/s
Versus
1. The State of Bihar
2. The Principal Secretary Animal Husbandry Department, Govt. of Bihar,
Patna.
3. The Director, Department of Animal Husbandry, Govt. of Bihar, Patna.
4. The Accountant General (A and E) Bihar, Birchand Patel Path, Patna.
5. The District Animal Husbandry Officer, Chapra, Saran.
6. The Branch Manager, Punjab National Bank, Sonpur Branch, Sonpur, Saran.
7. The Superintendent of Police, Saran, Chapra.
8. The Station House Officer (SHO) P.S.- Sonpur, Saran, Chapra.
9. The Treasury Officer, Saran, Chapra.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Satish Narain Singh, Advocate
For the AG : Mr.Arun Kumar Arun, Advocate
For the PNB : Mr.Mritunjay Kumar, Advocate
Mr.Vibhuti Kumar, Advocate
For the Respondent/s : Mr.Dhurjatee Pd.Sinha, learned GP 14
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 17-08-2023
Heard Mr. Satish Narain Singh, leaned counsel
appearing on behalf of the petitioners; Mr. Arun Kumar Arun,
learned counsel for the Accountant General (Bihar), Mr. Mritunjay
Patna High Court CWJC No.7821 of 2021 dt.17-08-2023
Kumar, learned counsel for the Punjab National Bank and Mr.
Dhurjatee Prasad Sinha, learned GP 14 appearing for the State.
2. Learned counsel appearing on behalf of the State files
hard copy of the counter affidavit in the Court today itself. Let it
be kept on record.
3. Learned counsel appearing on behalf of the petitioners
seeks permission to file fresh indemnity bond executed in favour
of the State of Bihar, which will be handed over to the sanctioning
authority (District Animnal Husbandry Officer, Chapra, Saran)
(respondent no.5) to expedite the payment of arrear of family
pension due to the mother of the petitioners, who was the wife of
an employee, namely, Nand Kishore Singh, who is traceless till
date.
4. Considering the information and submissions made
on behalf of the petitioner, respondent no.5 (District Animal
Husbandry Officer, Chapra, Saran) is directed to facilitate all the
formalities with respect to preparation of indemnity bond taking
into consideration that the petitioner no.1 is not having good health
and has also attained the age of 58 years. After execution of the
indemnity bond by the petitioners and the biological
sons/daughters of the employee, who is traceless, the respondent
Patna High Court CWJC No.7821 of 2021 dt.17-08-2023
no.5 will forthwith send the same by a special messenger to the
office of the Accountant General (Bihar) for the needful.
5. The entire exercise of preparation of indemnity bond
and payment of arrear of family pension due to the mother of the
petitioners must be done expeditiously not beyond the period of
three weeks from the date of this order.
6. With the above observation/direction, the present writ
petition is disposed of.
(Purnendu Singh, J)
chn/-
AFR/NAFR
CAV DATE
Uploading Date 21.08.2023
Transmission Date
