Patna High Court
Smt. Sumirakh Devi vs The State Of Bihar on 24 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11634 of 2023
======================================================
Smt. Sumirakh Devi Wife of Ram Bilas Prasad Singh @ Vilas Prasad
Resident of Village- Ataramchak, P.O.- Ekangar Dih, P.S.- Ekangar Sarai,
District- Nalanda.
... ... Petitioner/s
Versus
1. The State of Bihar through the Director-in-chief, Health Department, Govt.
of Bihar.
2. Director-in-chief, Health Department, Govt. of Bihar.
3. District Magistrate, Nalanda at Biharsharif.
4. Civil Surgeon-cum- Chief Medical Officer, Nalanda at Biharsharif.
5. In-charge Medical Officer, Ekangarsarai, Nalanda.
6. District Provident Fund Officer, Nalanda at Biharsharif.
7. Accountant General, Bihar, Patna.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Binoy Kumar, Adv.
For the State : Mr. Ranvijay Singh, AC to SC-23
For Accountant General : Mr. Binod Kumar Labh, SC (I.A. & A.D.)
======================================================
CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 24-08-2023
Heard Mr. Binoy Kumar, learned counsel appearing
on behalf of the petitioner, Mr. Ranvijay Singh, learned
counsel appearing on behalf of the State and Mr. Binod
Kumar Labh, learned counsel appearing on behalf of the
Accountant General.
2. Learned counsel appearing on behalf of the
petitioner submits that petitioner seeks to file detail
Patna High Court CWJC No.11634 of 2023 dt.24-08-2023
representation for the relief, as prayed for in the present writ
petition, before the District Provident Fund Officer, Nalanda
and for grant of A.C.P. before the In-charge Medical Officer,
Ekangarsarai, Nalanda.
3. Considering the limited prayer made on behalf of
the petitioner, the District Provident Fund Officer, Nalanda is
directed to call for deduction statement from the respective
places of posting of the petitioner and ensure to make payment
of provident fund amount to the petitioner within a period of
six weeks from the date of filing of the representation.
4. The concerned sanctioning authority the Civil
Surgeon-cum-Medical Officer, Nalanda, Biharsharif is
directed to grant benefit of financial upgradation on account
of 3rd A.C.P. and earned leave due which was granted on
29.08.2014 as claimed for by the petitioner for the specific
period within a period of six weeks from the date of filing of
the representation.
5. In case, the order is not complied within the
aforesaid period, the petitioner is at liberty to take appropriate
legal action against the concerned authority.
Patna High Court CWJC No.11634 of 2023 dt.24-08-2023
6. With the above observation and direction the writ
petition stands disposed of.
(Purnendu Singh, J)
pravinkumar/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date
Transmission Date NA
