Patna High Court
Pramila Devi vs The State Of Bihar on 21 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5243 of 2023
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Pramila Devi Wife of Late Kedar Thakur Resident of Village and Post-
Raghauli, P.S.- Bisafi, Distt.- Madhubani.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary Panchayati Raj Department, Bihar,
Patna.
2. The Accountant General of Bihar, Patna.
3. The Distt. Magistrate, Sitamarhi.
4. The Distt. Programme Officer, Sitamarhi.
5. The Dist. Panchayat Raj Officer, Sitamarhi.
6. The Distt. Magistrate, Darbhanga.
7. The Distt. Panchayat Raj Officer, Darbhanga.
8. The Distt. Programme Officer, Darbhanga.
9. The Block Development Officer, Riga, Distt.- Sitamarhi.
10. The Block Development Officer, Nanpur, Distt.- Sitamarhi.
11. The Block Development Officer, Darbhanga, Distt.- Darbhanga.
12. The Block Development Officer, Darbhanga Sadar (Laheriyasarai).
13. The Block Development Officer, Bahadurpur, Distt.- Darbhanga.
14. The Block Development Officer, Singhwara, Distt.- Darbhanga.
15. The Block Development Officer, Ghanshyampur, Darbhanga.
16. The Block Development Officer, Kiratpur, Distt.- Darbhanga.
17. The Circle Officer, Riga, Distt.- Sitamarhi.
18. The Circle Officer, Nanpur, Distt.- Sitamarhi.
19. The Circle Officer, Darbhanga, Distt.- Sitamarhi.
20. The Circle Officer, Darbhanga Sadar (Laheriyasarai).
21. The Circle Officer, Bahadurpur, Distt.- Darbhanga.
22. The Circle Officer, Singhwara, Distt.- Darbhanga.
23. The Circle Officer, Ghanshyampur, Darbhanga.
24. The Circle Officer, Kiratpur, Distt.- Darbhanga.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Devendra Kumar, Advocate
Patna High Court CWJC No.5243 of 2023 dt.21-08-2023
For the Respondent/s : Mr. Kameshwar Pd. Gupta, GP-10
For the State : Mr. Virendra Kumar, AC to GP-10
Mr. K.P. Gupta, GP-10
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 21-08-2023
Heard Mr. Devendra Kumar, learned counsel
appearing on behalf of the petitioner; Mr. Kameshwar Prasad
Gupta, learned GP-10 appearing on behalf of the respondent and
Mr. Virendra Kumar, learned AC to GP-10 appearing on behalf of
the State.
2. Learned counsel appearing on behalf of the
petitioner informs that substantial amount of retiral dues has been
paid to the petitioner, however, the concerned respondent has not
given the benefit of revised pay scale to the petitioner and as such
reduced pension has been fixed by the Accountant General.
3. Considering the aforesaid fact and information
given on behalf of the petitioner, the petitioner if so advised, may
file a detailed representation before the District Magistrate,
Darbhanga for redressal of his grievance with respect to the
payment of any other dues retiral dues which has still not been
paid to the petitioner along with statutory interest.
4. The representation of the petitioner is directed to
be disposed of within a period of six weeks from the date of
passing of this order.
5. With the above observations and directions, the
Patna High Court CWJC No.5243 of 2023 dt.21-08-2023
present writ petition stands disposed of.
(Purnendu Singh, J)
Manish/-
Minu/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 24.08.2023
Transmission Date NA
