Ledua @ Ledu Miya vs The State Of Bihar
2023 Latest Caselaw 4104 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4656 of 2023
     ======================================================

Ledua @ Ledu Miya Son of Higan Miya, Resident of Ward No. 69 Near Masjid Ke pass Danka Imli Sher Shah Road, P.S.-Alamganj, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Urban Development Department, Patna.

2. The Commissioner, Patna Municipal Corporation, Patna.

3. The Executive Officer, Patna City Circle, Patna Municipal Corporation, Patna.

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

For the Petitioner/s : Mr. Amaresh Kumar, Adv. For the State : Mr. Subhash Prasad Singh ( Ga 3 ) For the P.M.C. : Mr. Ranjeet Kumar Pandey, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 28-08-2023

Heard Mr. Amaresh Kumar, learned counsel appearing

on behalf of the petitioner, Mr. Subhash Prasad Singh, learned

counsel appearing on behalf of the State and Mr. Ranjeet Kumar

Pandey, learned counsel appearing on behalf of the Patna

Municipal Corportion.

2. Learned counsel appearing on behalf of the Patna

Municipal Corporation informs that total amount of Rs. 2,85,571/-

has been credited into the account of the petitioner on 23.08.2023

and submits that grievance of the petitioner, as claimed for in the

present writ petition is redressed.

Patna High Court CWJC No.4656 of 2023 dt.28-08-2023

3. Learned counsel appearing on behalf of the petitioner

submits that petitioner is still aggrieved for non-payment of other

retiral dues under different heads and seeks to file detail

representation before the Commissioner, Patna Municipal

Corporation, Patna.

4. Considering the aforesaid submission of the

petitioner, the petitioner if so advise, may file detail representation

before the Commissioner, Patna Municipal Corporation, within a

period of six weeks.

5. The Commissioner, Patna Municipal Corporation is

directed to ensure payment of all retiral dues to the petitioner and

dispose of the representation filed by the petitioner within a period

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

6. In case of failure, the petitioner is at liberty to take

appropriate legal action against the concerned authority.

7. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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