Lakshmeshwar Tiwary vs The State Of Bihar
2023 Latest Caselaw 3855 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.7107 of 2023
     ======================================================

Lakshmeshwar Tiwary, Son of Late Bhola Tiwary, Resident of Village- Bhedhary, P.O. and P.S. Saharsa, District - Saharsa, at present residing at House No. 237/9, New Colony, Ward No. 9, P.O. and P.S. Saharsa, District- Saharsa.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, General Administration Department, Bihar, Patna.

2. The Collector, Saharsa.

3. The Deputy Collector (Establishment), Saharsa.

4. The Sub Divisional Magistrate, Saharsa.

5. The Block Development Officer, Mahishi, District-Saharsa.

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

For the Petitioner/s : Mr.Ashok Kumar Garg, Advocate. For the Respondent/s : Ms. Babita Kumari, AC to SC-1. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 18-08-2023 Heard Mr. Ashok Kumar Garg, learned counsel

appearing on behalf of the petitioner and Ms. Babita Kumari,

learned AC to SC-1 for the State.

2. Learned counsel appearing on behalf of the

petitioner seeks to file a detailed representation before the

District Magistrate, Saharsa - respondent no.2 with respect to

grant of relief as claimed in the present writ petition.

3. The District Magistrate, Saharsa is directed to

take appropriate steps to redress the grievance of the petitioner

and direct the Sanctioning Authority to revise the pension of the Patna High Court CWJC No.7107 of 2023 dt.18-08-2023

petitioner after granting financial upgradation on account of

time bound promotion/ACP/MACP from the date the same is

applicable to the petitioner. The representation of the petitioner

is directed to be disposed of within a period of six weeks from

the date of filing of the representation. All the retiral dues which

is payable to the petitioner in accordance with law must be paid

within a period of six weeks from the date of filing of the

representation.

4. The writ petition stands disposed of.

(Purnendu Singh, J)

mantreshwar/-

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