Dr. Ashok Kumar Sinha vs The State Of Bihar
2023 Latest Caselaw 4137 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.8087 of 2023
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Dr. Ashok Kumar Sinha S/o Late Rajendra Prasad Singh Resident of Moh- Niti Bag House No.-05, Lohiya Path- Jagdeo Path, Bailey Road near Shayama Apartment, Patna- 800014.

... ... Petitioner/s Versus

1. The State of Bihar through Additional Chief Secretary, Health Department, Government of Bihar, Patna

2. The Joint Secretary, Health Department, Govt. of Bihar, Patna.

3. The Superintendent, PMCH, Patna

4. The Civil Surgeon Cum C.M.O, Patna

5. The Civil Surgeon Cum C.M.O, Saran

6. The Accountant General, Bihar Patna.

7. The Officer in Charge, Finance (PCFC) Department, Bihar, Patna.

8. The General Provident Fund Officer, Patna.

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

For the Petitioner/s : Mr.Jitendra Kumar, Advocate. For the Respondent/s : Mr.Mujtabaul Haque, GP-12.

Mr. Pranoy Kumar, AC to GP-12.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 29-08-2023 Heard Mr. Jitendra Kumar, learned counsel

appearing on behalf of the petitioner; Mr. Mujtabaul Haque,

learned GP-12 along with Mr. Pranoy Kumar, learned AC to

GP-12 for the State.

2. Learned counsel appearing on behalf of the State

informs this Court that the petitioner has deliberately not filed

the requisite forms for sanction of pension.

3. Considering the aforesaid fact, this Court finds it

proper that the petitioner may appear personally before the Patna High Court CWJC No.8087 of 2023 dt.29-08-2023

concerned authority to get all the requisites forms filled up by

him so that the authority concerned may expeditiously sanction

the pension papers in accordance with law and send it to the

Accountant General, Bihar.

4. At this stage, learned counsel appearing on

behalf of the petitioner seeks to file a detailed representation

along with all the relevant documents relating to the fixation of

pension and payment of other retiral dues to the petitioner in

accordance with law. The representation of the petitioner is

directed to be disposed of by the competent authority in

accordance with law within a period of six weeks from the date

of filing of the representation.

5. The writ petition stands disposed of.

(Purnendu Singh, J) mantreshwar/-

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