Indu Kumari vs The State Of Bihar
2023 Latest Caselaw 3791 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.6483 of 2023
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Indu Kumari, Wife of Ram Babu Choudhary Resident of Village- L- 05 Ward No. 48, Housing Board Basati L- 05 Ward No. 48, Housing Board Basati L- 05, Laheriasarai, P.S.- Bahera, District- Darbhanga.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Education Department of Bihar, Patna.

2. The Accountant General, Bihar, Patna.

3. The District Programmer Officer, Darbhanga.

4. The Collector Cum District Magistrate, Darbhanga.

5. The District Education Officer, Darbhanga.

6. The Block Education Officer, Benipur, Darbhanga.

7. The Principal, Primary School Moujampur, Block Benipur, District-

Darbhanga.

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

For the Petitioner/s : Mr. Vinay Kumar Mishra, Advocate For the Respondent/s : Mr. Jitendra Kr. Roy 1, SC-13 For the A.G. Bihar : Mr. Ram Kinker Choubey, Advocate. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 17-08-2023 Heard Mr. Vinay Kumar Mishra, learned counsel

appearing on behalf of the petitioner; Mr. Jitendra Kumar Roy,

learned SC-13 appearing on behalf of the State and Mr. Ram

Kinker Choubey, learned counsel for the Accountant General.

2. Learned counsel appearing on behalf of the

petitioner informs that petitioner has been paid retiral dues as

well as pension has been fixed by the Office of the Accountant

General Bihar.

3. Learned counsel appearing on behalf of the

Accountant General has produced the Patna High Court CWJC No.6483 of 2023 dt.17-08-2023

Pension/Gratuity/Commutation Payment Order dated

16.06.2023 with respect to payment to pension and gratuity duly

communicated to the Treasury Officer, Darbhanga.

4. Learned counsel for the State submits that he has

received instruction that the Treasury Officer, Darbhanga has

already credited the entire amount of pension and gratuity into

the account of the petitioner.

5. Considering the aforesaid submission made by

the parties based on the information received from the

concerned respondent, the writ petition is disposed of with a

liberty to the petitioner to file a representation, in case the

petitioner is still aggrieved for non-payment of any retiral dues

or interest which is required to be paid in accordance with law.

The representation of the petitioner is directed to be disposed of

within a period of six weeks by the concerned respondent.

(Purnendu Singh, J)

minu/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          19.08.2023
Transmission Date       N.A.