Rajesh Kumar vs The State Of Bihar
2023 Latest Caselaw 3887 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.7710 of 2023
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Rajesh Kumar Son of Late Sadan Prasad Resident of Maya Sadan, Rajendra Nagar, Road No. 13/C, Police Station- Bahadurpur, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Bihar, Patna.

2. The Secretary, Water Resources Department, Bihar, Patna.

3. The Engineer-in-Chief, Sinchai Srijan, Water Resources Department, Bihar, Patna.

4. The Chief Engineer, Sinchai Srijan, Water Resources Department, Nalanda at Biharsharif.

5. The Office of Accountant General, Bihar, Patna.

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

For the Petitioner/s : Mr. Sanjeev Kumar, Advocate For the Respondent/s : Mr. Anjani Kumar, AAG-4 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023 Heard Mr. Sanjeev Kumar, learned counsel

appearing on behalf of the petitioner and Mr. Anjani Kumar,

learned AAG-4 appearing on behalf of the respondent.

2. The petitioner has sought for following reliefs in

the present writ petition:

"(i) To issue a Writ in nature of Mandamus commanding the respondents to pay the pensionary benefits admissible to the petitioner along with interest and to pay other admissible monetary benefits to which the petitioner is entitled to.

(ii) To any other relief or reliefs to which the petitioner is entitled in the facts and circumstances of the case."

Patna High Court CWJC No.7710 of 2023 dt.21-08-2023

3. Learned counsel appearing on behalf of the

petitioner informs that petitioner has not been paid the entire

amount of retiral benefits on different heads, the said fact is

apparent from the counter affidavit filed on behalf of the

respondent nos. 1 to 4 in which specific statement has been

made that petitioner is still required to be paid 50% of GIS for a

amount of Rs. 10,93,914/- the authority has been issued and the

same is required to be credited into the account of the petitioner.

4. The concerned authorities in spite of the specific

statement made by the respondent nos. 1 to 4 have not credited

the amount into the bank account of the petitioner. The

petitioner is further aggrieved for non payment of medical leave

for 138 days and only half payment under the head of GIS has

been paid to the petitioner.

5. The petitioner, if so desires, may file a detailed

representation before the respondent no. 3 the Engineer-in-

Chief, Water Resources Department, Government of Bihar. The

respondent no. 3 is directed to call for the service records

relating to the petitioner from the concerned Officer and ensure

to make payment of entire remaining dues in accordance with

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

representation along with the statutory interest.

Patna High Court CWJC No.7710 of 2023 dt.21-08-2023

6. With the above observations and directions, the

present writ petition stands disposed of.

(Purnendu Singh, J)

Manish/-

Minu/-

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Uploading Date          24.08.2023
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