Ashok Kumar vs The State Of Bihar
2023 Latest Caselaw 4035 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.8035 of 2023
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Ashok Kumar(Male), aged about 61 years, Son of Late Bal Govind Prasad, Resident of Village - Jalalpur, P.O. and P.S.- Noorsarai, District - Nalanda.

... ... Petitioner/s Versus

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

2. The District Magistrate, Nalanda at Biharsharif.

3. The District Panchayati Raj Officer, Nalanda at Biharsharif.

4. The Block Development Officer, Nagar Nausa, Nalanda at Biharsharif.

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

For the Petitioner/s : Mr. Ashok Kumar Singh, Advocate For the Respondent/s : Ms. Archana Meenakshee, GP-6 For the A.G. : Mr. Binod Kumar Labh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 24-08-2023

Heard Mr. Ashok Kumar Singh, learned counsel

appearing on behalf of the petitioner; Ms. Archana

Meenakshee, learned GP-6 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 informs that all steps have been taken by the

Sanctioning Authority and sanction letter contained in

Memo No. 917 of 13.06.2023 has already been issued to the

Accountant General, Bihar. He further submits that other Patna High Court CWJC No.8035 of 2023 dt.24-08-2023

retiral dues has already been paid to the petitioner on

13.06.2023.

3. Mr. Binod Kumar Labh, learned counsel

appearing on behalf of the Accountant General, Bihar, has

submitted that he will communicate to the Accountant General,

Bihar for taking immediate steps to fix the pension of the

petitioner and send a copy of authority slip to the Treasury

Officer, Nalanda forthwith so that the petitioner may not suffer

further in getting his due amount of pension and gratuity.

4. Considering the aforesaid submission made

on behalf of the rival parties as well as the counter affidavit

filed on behalf of the State, the Accountant General, Bihar

is directed to take immediate steps by directing the

concerned officer under his jurisdiction to fix the pension of

the petitioner and other dues payable to the petitioner in

accordance with law within a period of three weeks and

communicate the same by sending the authority letter to the

Treasury Officer, Nalanda within the aforesaid period.

5. The Treasury Officer, Nalanda, is directed to

forthwith credit the entire amount into the pensionary

account of the petitioner lying in the concerned bank.

Patna High Court CWJC No.8035 of 2023 dt.24-08-2023

6. In case the petitioner finds that further delay

is caused by any of the authority, he may take appropriate

legal action against the concerned authority.

7. With the above observation and direction, the

present writ petition stands disposed of.

(Purnendu Singh, J) Niraj/-

Nilmani/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          24.08.2023
Transmission Date       N/A