Akshayabar Ram vs The State Of Bihar
2023 Latest Caselaw 3906 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.3357 of 2023
     ======================================================

Akshayabar Ram Son of Late Ram Kisun Ram Resident of Mohalla-Indra Narayan Colony, Road No.01, Near Pardih Chowk, P.O.-Pardih, P.S.- Azadnagar, District-East Singhbhum (Jharkhand).

... ... Petitioner/s Versus

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

2. The Additional Chief Secretary, Rural Works Departmnet, Government of Bihar, Patna.

3. The Special Secreary, to the Government, Rural Works Departmnet, Government of Bihar, Patna.

4. The Principal Secrertary, Planning and Development, Government of Bihar, Patna.

5. The Chief Engineer, Planning and Development, Local Area Engineering Organization (L.A.E.O.), Government of Bihar, Patna.

6. The Superintending Engineer, Local Area Engineering Organization (L.A.E.O.), Works Circle, Saharsa.

7. The Executive Engineer, Local Area Engineering Organization (Work Division), Madhepura.

8. The Accountant General, (Bihar), Bir Chand Patel Path, Patna.

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

For the Petitioner/s : Mr. Pramod Mishra, Adv.

For the State : Mr. Kumar Alok (Sc7) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 21-08-2023

Heard Mr. Pramod Mishra, learned counsel appearing

on behalf of the petitioner and Mr. Kumar Alok, learned counsel

appearing on behalf of the State.

2. Learned counsel appearing on behalf of the petitioner

seeks to file detail representation before the Executive Engineer, Patna High Court CWJC No.3357 of 2023 dt.21-08-2023

Local Area Engineering Organization (Work Division), Madheura

for making payment of retiral dues, which they have admittedly

not paid to the petitioner in accordance with law.

3. Considering the specific submission made on behalf

of the petitioner that the petitioner is ready to file detail

representation with respect to the remaining amount of retiral dues

to which the petitioner is entitled before the Executive Engineer,

Local Area Engineering Organization (Work Division), Madheura,

respondent no. 7.

4. The Executive Engineer, Local Area Engineering

Organization (Work Division), Madheura, respondent no. 7 is

directed to take steps for making payment of remaining amount of

retiral dues on different heads within a period of six weeks from

the date of filing of representation along with statutory interest in

accordance with law.

5. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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