Shiv Pujan Singh vs The B.R.A. Bihar University, ...
2023 Latest Caselaw 4090 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.7022 of 2023
     ======================================================

Shiv Pujan Singh Son of Late Ram Ishwar Singh Resident of Village- Ismailpur, Police Station-Bidupur, District- Vaishali

... ... Petitioner/s Versus

1. The B.R.A. Bihar University, Muzaffarpur Through the Registrar, B.R.A.

Bihar University, Muzaffarpur

2. The Registrar, B.R.A. Bihar University, Muzaffarpur

3. The Principal B.M.D. College, Dayalpur, District- Vaishali

4. The Incharge Officer, Pay Verification Cell, Education Department, Bihar State Text Book Publishing Corporation Ltd. Budh Marg, Patna-1

5. The State of Bihar through Principal Secretary, Education Department, Govt.

of Bihar, Patna.

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

For the Petitioner/s : Mr. Jitendra Prasad Singh, Advocate Mr. Rajeev Kumar, Advocate Mr. Abhishek, Advocate For the University : Mr. Indrajesh Kumar, Advocate For the Respondent/s : Mr. Anukriti Jaipuriyar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 28-08-2023 Heard Mr. Jitendra Prasad Singh, learned counsel

appearing on behalf of the petitioner, Mr. Indrajesh Kumar,

learned counsel appearing on behalf of the B.R.A. Bihar

University, Muzaffarpur and Mr. Anukriti Jaipuriyar, learned

counsel for the respondent/s.

2. Learned counsel appearing on behalf of the

petitioner submitted that taking into consideration the present

scenario of B.R.A Bihar University and the Education

Department, he has been instructed by the petitioner that he Patna High Court CWJC No.7022 of 2023 dt.28-08-2023

seeks to file a detailed representation before the Additional

Chief Secretary, Education Department, Government of Bihar,

for getting his grievance redressed.

3. Considering the submission made on behalf of

the petitioner, the petitioner, if so advised, may file a detailed

representation for payment of admissible dues along with the

pension and interest before the Additional Chief Secretary,

Education Department, Government of Bihar.

4. The Additional Chief Secretary, Education

Department, Government of Bihar, is directed to call for service

records relating to the petitioner and ensure to make payment of

admissible retiral dues within a period of three weeks from the

date of filing of the representation in accordance with law.

5. With above observation and direction, the

present writ petition is disposed of.

                                                 (Purnendu Singh, J)
Niraj/Nilmani
AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          29.08.2023
Transmission Date       N/A