Madan Mohan Thakur vs The State Of Bihar
2023 Latest Caselaw 3897 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7332 of 2023
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Madan Mohan Thakur Son of Ugr Nath Thakur, Resident of Mohalla- Hanumanganj, Mishra Tola, Post Office-Lalbagh, Police Station-Town, District-Darbhanga, Pin Code-846004.

... ... Petitioner/s Versus

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

2. The Director, Higher Education, Education Department, Government of Bihar, Patna.

3. The Kameshwar Singh Darbhanga Sanskrit University Kameshwarnagar, Darbhanga through its Registrar.

4. The Registrar, Kameshwar Singh Darbhanga Sanskrit University, Kameshwarnagar, Darbhanga.

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

For the Petitioner/s : Mr. Kaushalesh Choudhary, Advocate For the State : Mr. Shankar Kumar Thakur, AC to GP-27 For the University : Mr. Deepak Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023 Heard Mr. Kaushalesh Choudhary, learned counsel

appearing on behalf of the petitioner; Mr. Shankar Kumar

Thakur, learned AC to learned GP-27 appearing on behalf of the

State and Mr. Deepak Kumar, learned counsel for the

Kameshwar Singh Darbhanga Sanskrit University

Kameshwarnagar, Darbhanga.

2. Learned counsel appearing on behalf of the

petitioner seeks to file detail representation before the Registrar

of the Kameshwar Singh Darbhanga Sanskrit University,

Darbhanga for payment of all the retiral dues, which has not Patna High Court CWJC No.7332 of 2023 dt.21-08-2023

been paid to the petitioner till date. The petitioner has retired on

30.06.2021. The petitioner in support of his claim has relied

upon order dated 18.01.2016, passed by a Coordinate Bench of

this Court in C.W.J.C. No. 8119 of 2015.

3. The Registrar of the Kameshwar Singh

Darbhanga Sanskrit University, Darbhanga is directed to ensure

payment of all the admissible retiral dues payable to the

petitioner in accordance with law and ensure that similarly

situated employee has been paid all the retiral dues, in light of

the order dated 18.01.2016 passed by a Coordinate Bench of this

Court in C.W.J.C. No. 8119 of 2015.

4. The payment with up to date statutory interest till

the date of payment must be paid to the petitioner within a

period of six weeks.

5. With the above observation and direction the

writ petition stands disposed of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          22.08.2023
Transmission Date       N/A