Puspa Sinha vs The State Of Bihar
2023 Latest Caselaw 4095 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.8830 of 2020
     ======================================================

Puspa Sinha W/o Late Arun Kumar Sinha Resident of Slum Quarter No. 85, Kankarbagh, Police Station Kankarbagh, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Old Secretariat, Patna.

2. The Principal Secretary, Health Department, Government of Bihar, New Secretariat Building, Bailey Road, Patna-800001.

3. The Director-in-Chief, Health Services, Health Department, Government of Bihar, New Secretariat Building, Bailey Road, Patna-800001.

4. The Additional Secretary, Health Department, Government of Bihar, New Secretariat Building, Bailey Road, Patna-800001.

5. The Under Secretary to the Government, Health Department, Government of Bihar, New Secretariat Building, Bailey Road, Patna-800001.

6. The Accountant General, Bihar, Patna.

7. The Treasury Officer, Patna Secretariat Treasury, Patna.

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

For the Petitioner/s : Mr. Sanjay Kumar Verma, Advocate For the Respondent/s : Mr. Sudhir Kumar Singh, AC to SC-23 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 28-08-2023 Heard Mr. Sanjay Kumar Verma, learned counsel

appearing on behalf of the petitioner and Mr. Sudhir Kumar Singh,

learned AC to SC-23 appearing on behalf of the respondent.

2. Learned counsel appearing on behalf of the

petitioner submits that he has received instruction from the petitioner

that he seeks to file a detailed representation for the relief, as claimed

for in the present writ petition, and the admitted facts arising out of

the present writ petition as well as the counter affidavit filed on

behalf of the respondents and in these backgrounds, he further

submits that order contained in Annexure-16 is required to be Patna High Court CWJC No.8830 of 2020 dt.28-08-2023

modified by the concerned authority.

3. Considering the specific submission made on behalf

of the petitioner, the petitioner, if so advised, may avail appropriate

remedy for redressal of his grievance as claimed for in the present

writ petition. The deceased employee had died on 16.02.2020 and he

was superannuated from the post of Senior Statistical Assistant and

the widow of the deceased employee is aggrieved for non-payment of

retiral dues.

4. The authority concerned is directed to take a final

decision with respect to the entitlement of the petitioner and ensure

the payment of dues to the petitioner in accordance with law within a

period of six weeks from the date of filing of the representation.

5. With the above observations and directions, the

present writ petition stands disposed of.

(Purnendu Singh, J) Manish/-

Minu/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.08.2023
Transmission Date       NA