Dr. Sipra Kumari vs The State Of Bihar
2023 Latest Caselaw 3902 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4457 of 2023
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Dr. Sipra Kumari Wife of Dr. Harinandan Sharma, Resident of Mohalla-Lakhi Bagh, P.S.-Muffasil, Dist.-Gaya, at present residing at Global Kiran Cascade, Block-A, Flat No. 301, Vivek Vihar Colony, East Gola Road, P.S.-Rupaspur, Town and District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Department of Health, Govt. of Bihar, Patna.

2. The Additional Secretary, Department of Health, Govt. of Bihar, Patna.

3. The Deputy Secretary, Department of Health, Govt. of Bihar, Patna.

4. The Civil Surgeon cum Chief Medical Officer, Gaya.

5. The Treasury Officer, Gaya.

6. The District Provident Fund Officer, Gaya.

7. The Accountant General (A and E) Bihar, Patna.

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

For the Petitioner/s : Mr.Shiv Kumar, Advocate. For the Respondent/s : Mr.Mujtabaul Haque, GP-12 Mr. Manish Kumar, AC to GP-12.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 21-08-2023 Heard Mr. Shiv Kumar, learned counsel appearing

on behalf of the petitioner; Mr. Mujtabaul Haque, learned GP-12

along with Mr. Manish Kumar, learned AC to GP-12 for the

State.

2. Learned counsel appearing on behalf of the State

informs that all the formalities relating to sanction of due

pension to the petitioner in accordance with law has been taken

by the Civil Surgeon, Gaya vide Letter No. 2571 dated

04.08.2023.

3. The Additional Chief Secretary, Health Patna High Court CWJC No.4457 of 2023 dt.21-08-2023

Department, Bihar is directed to take immediate steps to direct

the sanctioning authority to sanction pension of the petitioner

for its fixation by the Accountant General, Bihar. The above

exercise may preferably be done within a period of three weeks.

4. In case, the petitioner is still aggrieved for non-

payment of any retiral dues on any head, in that case, the

petitioner is at liberty to file a detailed representation before the

appropriate authority. The concerned authority is directed to

dispose of the representation and ensure to make payment, if

any is required to be paid to the petitioner in accordance with

law within a period of six weeks. The District Provident Fund

Officer, Gaya is directed to collect the deduction statement from

all the places of posting of the petitioner within a period of six

weeks and ensure to make payment of remaining amount of

provident fund along with statutory interest. within the aforesaid

period

5. The writ petition, accordingly, stands disposed

of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          22.08.2023
Transmission Date       N.A.