Manoj Kumar vs The State Of Bihar
2023 Latest Caselaw 3908 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.2640 of 2023
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Manoj Kumar S/o Late Basudeo Prasad, Resident of behind Indralok, Gossain Tola Market, P.S.-Patliputra, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Human Resource Department (Higher Education), Government of Bihar, Patna.

2. Patliputra University, Patna through its Registrar.

3. The Vice-Chancellor, Patliputra University, Kankarbagh, Patna.

4. The Registrar, Patliputra University, Kankarbagh, Patna.

5. The Principal, A.N. College, Boring Road, Patna.

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

For the Petitioner/s : Mr. Ajay Kumar Prasad, Adv., Mr. Binod Kumar Sinha, Adv.

For the State : Mr. Subhash Chandra Mishra ( Sc 16 ) For Patliputra Univ. : Mr. Rana Vikram Singh, Adv.

Mrs. Rasika, Adv.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 21-08-2023

Heard Mr. Ajay Kumar Prasad and Mr. Binod Kumar

Sinha, learned counsel appearing on behalf of the petitioner, Mr.

Subhash Chandra Mishra, learned counsel appearing on behalf of

the State and Mr. Rana Vikram Singh and Mrs. Rasika, learned

counsel appearing on behalf of the Patliputra University, Patna.

2. Learned counsel appearing on behalf of the petitioner

submits that due amount on account of leave encashment, G.P.F.

and group insurance has not been paid to the petitioner. The Patna High Court CWJC No.2640 of 2023 dt.21-08-2023

petitioner seeks to file detail representation before the Registrar,

Patliputa University, Patna.

3. The Registrar, Patliputra University is directed to call

for the service records relating to the petitioner, who is suffering

from Kidney problem, which is going to be transplant and as per

submission of the learned counsel for the petitioner, he is presently

admitted in Ruban Hospital, Patna.

4. Considering the serious health condition of the

petitioner, the Registrar, Patliputra University, Patna must

forthwith take steps to make payment of dues amount of retiral

dues on account of leave encashment, G.P.F. and group insurance

within a period of four weeks without any delay.

5. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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