Ram Prawesh Prasad vs The State Of Bihar
2023 Latest Caselaw 4030 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.7923 of 2020
     ======================================================

Ram Prawesh Prasad S/o Murat Prasad, R/o- 303 Gayatri Complex, Friends Colony Road No. 6, Ashiana Nagar, P.O. and P.S. - Shastri Nagar, District - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Panchayati Raj Department, Government of Bihar, Bihar at Patna.

2. The Principal Secretary, Panchayati Raj Department, Government of Bihar, Bihar at Patna.

3. The Secretary, Panchayati Raj Department, Govt. of Bihar, Patna.

4. The Deputy Secretary, Panchayati Raj Department, Government of Bihar, Bihar at Patna.

5. The Director, Panchayati Raj Department, Govt. of Bihar, Patna.

6. The Divisional Deputy Director, Panchayati Raj Department, Saran Division, Chapra.

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

For the Petitioner/s : Mr. Sourav Suman, Advocate For the Respondent/s : Mr. Krishna Chandra, AC to GA-5 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 24-08-2023 Heard Mr. Sourav Suman, learned counsel

appearing on behalf of the petitioner and Mr. Krishna Chandra,

learned AC to GA-5 for the State.

2. Learned counsel appearing on behalf of the State

seeks to file second supplementary counter affidavit. The same

is accepted and directed to be kept on record.

3. Learned counsel for the State submitted that all

the retiral dues admissible to the petitioner has already been

paid and a statement to that effect has been made in paragraphs Patna High Court CWJC No.7923 of 2020 dt.24-08-2023

no. 3, 4 and 5. He further submitted that specific statement has

been made in paragraph no. 6 of the supplementary counter

affidavit that the petitioner is not entitled for pension, which has

been confiscated after providing him due opportunity of hearing

in a disciplinary proceeding initiated against him in accordance

with Rule 43 (a) and 43 (b) of the Bihar Pension Rules, 1950.

4. Considering the aforesaid fact, the petitioner, if

so advised, may challenge the legality and propriety of the order

passed by the disciplinary authority before appropriate forum.

5. Accordingly, the present writ petition is disposed

of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          24.08.2023
Transmission Date       N/A