Arbind Kumar Singh vs The State Of Bihar
2023 Latest Caselaw 4097 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Civil Writ Jurisdiction Case No.8058 of 2023
     ======================================================

Arbind Kumar Singh Son of Ram Udgar Singh, Resident of Karyanand Nagar, Badi Dargah, Ward No.8, Purani Bazar, Post and P.S. and District- Lakhisarai, at present Nirmala Sadan, Sharda Nagar, Salona Chak, Behind Mamta Emergency Hospital, Post and P.S. and District- Lakhisarai.

... ... Petitioner/s Versus

1. The State of Bihar through Principal Secretary, Education Department, Government of Bihar, Patna.

2. The Director, Higher Education, Education Department, Government of Bihar, Patna.

3. The Vice Chancellor, Tilka Manjhi University, Bhagalpur.

4. The Registrar, Tilka Manhji University, Bhagalpur.

5. The Finance Officer, Tilka Manhji, Bhagalpur University, Bhagalpur.

6. The Accountant General, Bihar, Patna.

... ... Respondent/s ======================================================

Appearance :

For the Petitioner/s : Mr. Rakesh Kumar Shrivastava, Advocate For the State : Mr. Shankar Kumar Thakur, AC to GP-27 For the University : Mr. Ashar Mustafa, Advocate For the AG : Mrs. Nivedita Nirvikar, Sr. Advocate Mr. Somesh Kumar, Advocate ======================================================

CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 28-08-2023 Heard Mr. Rakesh Kumar Shrivastava, learned

counsel appearing on behalf of the petitioner; Mr. Shankar

Kumar Thakur, learned AC to GP-27 appearing on behalf of the

State; Mr. Ashar Mustafa, learned counsel appearing on behalf Patna High Court CWJC No.8058 of 2023 dt.28-08-2023

of the University and Mrs. Nivedita Nirvikar, learned senior

counsel along with Mr. Somesh Kumar, learned counsel

appearing on behalf of the Accountant General.

2. Learned counsel appearing on behalf of the

petitioner informs this Court that the petitioner is aggrieved by

the illegal action of the Registrar of the University, who has not

taken any steps for making payment of pension from January,

2017 till December 2018 in spite of the fact that it is admitted

that the petitioner had retired on 31.12.2016.

3. Considering the limited relief sought for by the

petitioner, the Registrar of the University is directed to call for

the records relating to the petitioner and make payment of

pension from January 2017 to December 2018 along with the

interest accrued on the amount which is required to be paid to

the petitioner. For other reliefs, the petitioner, if so advised, may

file a detailed representation before the Registrar of the

University.

4. The Registrar of the University is directed to

ensure to make payment of pension for the period as claimed for

in the present writ petition and payment of other admitted retiral

dues is also required to be paid by disposing of the

representation of the petitioner within a period of six weeks.

Patna High Court CWJC No.8058 of 2023 dt.28-08-2023

5. With the above observation and direction, the

present writ petition stands disposed of.

(Purnendu Singh, J)

Mantreshwar/-

Minu/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          30.08.2023
Transmission Date       N.A.