Abdul Rahman @ Md. Abdul Rahman vs The State Of Bihar
2023 Latest Caselaw 3893 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.4768 of 2023
     ======================================================

Abdul Rahman @ Md. Abdul Rahman S/o Abdul Aziz Ansari, R/O D/R 43, Ratan Apartment, Near Ambedkar Chowk, Chitkohra, P.S. - Phulwari, District

- Patna.

... ... Petitioner/s Versus

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

2. Accountant General, Bihar, Patna.

3. The Vice Chancellor, Magadh University, Bodh Gaya, Gaya.

4. The Finance Officer, Magadh University, Bodh Gaya, Gaya.

5. The Principal, Anugrah Narayan Singh College, Barh, Patna Pin - 803212.

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

For the Petitioner/s : Mr.Vishal Saurabh, Advocate For the University : Mr. Pankaj Kumar Singh, Advocate For the Respondent/s : Mr. Madhukar Mishra, AC to SC16 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023

Heard Mr. Vishal Saurabh, learned counsel

appearing on behalf of the petitioner; Mr. Pankaj Kumar Singh,

learned counsel appearing on behalf of Magadh University,

Bodh Gaya and Mr. Madhukar Mishra, learned AC to SC-16 for

the State.

2. In the present writ petition the petitioner has

prayed for following reliefs:

"1. That this is an application for issuance of writ or writs in the nature of mandamus commanding/directing the official respondents to pay Gratuity amount, as the petitioner retired from the post of Assistant in Zoology Department, Barh, Anugrah Narayan Singh College (A.N.S. College), Magadh University on 30.11.2017 and further a command Patna High Court CWJC No.4768 of 2023 dt.21-08-2023

be issued directing the official Respondents to pay the Gratuity amount with interest @ 18% per annum."

3. Learned counsel appearing on behalf of the

petitioner informs this Court that 75% of the gratuity has

already been paid to the petitioner and only 25% has not been

paid.

4. Learned counsel appearing on behalf of the

university submits that the delay is due to non uploading of

required online form on the portal for pay verification by the

Pay Verification Cell of the Education Department.

5. At this stage, the petitioner seeks to file

representation before the Registrar of the University after

fulfilling the requisite requirement for pay verification before

State Government portal.

6. The Registrar of the Magadh University, Bodh

Gaya is directed to dispose of the representation of the petitioner

within six weeks from the date of filing of the representation.

7. With the above observations and directions, the

present writ petition stands disposed of.

(Purnendu Singh, J) manish/-

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Uploading Date          23.08.2023
Transmission Date