Ranjan Yadav vs The State Of Bihar
2023 Latest Caselaw 4088 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.13580 of 2019
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Ranjan Yadav Son of Late Singheshwar Yadav Resident of Mohalla Khojabazar, P.S.- Munger, District- Munger (Bihar).

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Principal Secretary Cum Commissioner Urban Development Department, Government of Bihar, Patna.

3. The Deputy Secretary Urban Development Department, Government of Bihar, Patna.

4. The Collector- Cum- District Magistrate Munger.

5. The Chairman Munger Nagar Nigam, Munger.

6. The Municipal Commissioner Munger Nagar Nigam, Munger.

7. The Executive Officer Munger Nagar Nigam, Munger.

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

For the Petitioner/s : Mr. Rakesh Kumar Sinha, Advocate Mr. Ajay Kumar, Advocate For the State : Mr. Nirmal Kumar Sinha, A.C to AAG-7 For the Respondent : Mr. Amit Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 28-08-2023

Heard Mr. Rakesh Kumar Sinha, learned counsel

appearing on behalf of the petitioner; Mr. Nirmal Kumar Sinha,

learned AC to AAG-7 appearing on behalf of the State and Mr.

Mr. Amit Kumar, learned counsel appearing on behalf of the

Respondent.

2. Learned counsel appearing on behalf of the

petitioner submitted that petitioner has been paid retiral benefits

on different heads, however, the petitioner is also entitled for Patna High Court CWJC No.13580 of 2019 dt.28-08-2023

pension. He further submitted that he has already represented

before the Municipal Commissioner, Munger on 03.08.2018.

3. Considering the specific submission made on

behalf of the petitioner, the Municipal Commissioner, Munger,

is directed to take appropriate steps for calling for the service

records relating to the petitioner as well as the circular

applicable with respect to the entitlement of the petitioner for

grant of pension. In case, petitioner is entitled for pension, the

same be granted to the petitioner within a period of six weeks

from the date of filing of the fresh representation in accordance

with law.

4. Accordingly, the present writ petition stands

disposed of.

(Purnendu Singh, J) Niraj/-

Nilmani/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          29.08.2023
Transmission Date       N/A