Patna High Court
Nirmal Chandra Tiwary vs The State Of Bihar on 21 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2261 of 2023
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Nirmal Chandra Tiwary Son of Late Umesh Chandra Tiwary, resident of
Mohalla - Nakhash, P.O. and P.S. Hajipur Town, District - Vaishali.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Finance Department,
Bihar, Patna.
2. The Director Secondary School, Bihar, Patna.
3. The District Magistrate, Vaishali at Hajipur.
4. The District Education Officer, Vaishali at Hajipur.
5. The District Programme Officer (Establishment), Vaishali at Hajipur.
6. The Treasury Officer, Vaishali at Hajipur.
7. The Accountant General, Bihar, Patna.
8. The Principal G.A. Inter School, Hajipur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ranjit Kumar Thakur, Adv.
For the State : Mr. Anil Kumar Singh ( Gp 26 )
For Accountant General : Mr. Chaitanya Swaroop, Adv.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 21-08-2023
Heard Mr. Ranjit Kumar Thakur, learned counsel
appearing on behalf of the petitioner, Mr. Anil Kumar Singh,
learned counsel appearing on behalf of the State and Mr.
Chaitanya Swaroop, learned counsel appearing on behalf of the
Accountant General.
Patna High Court CWJC No.2261 of 2023 dt.21-08-2023
2. Learned counsel appearing on behalf of the petitioner
seeks to file detail representation before the District Programme
Officer (Establishment), Vaishali at Hajipur, respondent no. 5.
3. The District Programme Officer (Establishment),
Vaishali at Hajipur, respondent no. 5, is directed to call for the
service records relating to the petitioner's father, who have retired
from the post of Assistant Teacher.
4. The District Programme Officer (Establishment),
Vaishali at Hajipur, respondent no. 5, is directed to make payment
of arrears of pension due to the deceased employee, who is father
of the petitioner, on account of financial upgradation in terms of
notification of the Finance Department contained in Annexure-1.
The respondent no. 5 is further directed to ensure to send revised
sanction letter to the Accountant General, Bihar, who will revise
the pension of the father of the petitioner namely Late Umesh
Chandra Tiwary, in accordance with law.
5. The above exercise is directed to be taken by the
District Programme Officer (Establishment), Vaishali at Hajipur,
respondent no. 5, within a period of four weeks and thereafter he
must communicate to the Accountant General, Bihar, who will
ensure to send authority letter to the Treasury Officer, Vaishali at
Hajipur within further two weeks.
Patna High Court CWJC No.2261 of 2023 dt.21-08-2023
6. The Treasury Officer, Vaishali at Hajipur is directed
to forthwith release the entire amount of the dues which will be
credited into the account to the petitioner without any further
delay.
7. With the above observation and direction the writ
petition stands disposed of.
(Purnendu Singh, J)
pravinkumar/-
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