Patna High Court
Most. Meena Verma vs The State Of Bihar on 29 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.6115 of 2023
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Most. Meena Verma wife of Late Mahesh Chandra Prasad Permanent resident
of Village- Runui, P.S- Runnisaidpur, P.O- Bhanaspatti, District- Sitamarhi,
whereas at present residing at Shree Alok Chandra C/o Shree Anjani Kumar,
near Dr. Anil Kumar, Ram Lakhan Path, Ashok Nagar, Road No. 8,
Kankarbagh, Patna-800020.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Panchayati Raj
Department, Govt. of Bihar, Patna.
2. The Commissioner-cum-Secretary, Rural Development, Bihar, Patna.
3. The Director, Panchayati Raj Department, Bihar, Patna.
4. The Director, E.P.F. Commissioner/Directorate, Bihar, Patna.
5. The District Magistrate, Sitamarhi
6. The Deputy Development Commissioner-cum-Chief Executive Officer,
District Board (Zila Parishad), Sitamarhi.
7. The Chairman, District Board, Sitamarhi.
8. The District Engineer, District Board, Sitamarhi.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Jiwan Prakash Sinha, Adv.
For Zila Parishad : Mr. Ranjeet Kumar Pandey, Adv.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 29-08-2023
Heard Mr. Jiwan Prakash Sinha, learned counsel
appearing on behalf of the petitioner and Mr. Ranjeet Kumar
Pandey, learned counsel appearing on behalf of the Zila Parishad.
2. Counter affidavit filed on behalf of respondent nos. 6,
7 and 8 is directed to be kept on record.
Patna High Court CWJC No.6115 of 2023 dt.29-08-2023
3. Learned counsel appearing on behalf of the petitioner
informs this Court that substantial amount of retiral benefit has
been paid to the petitioner. However, he is aggrieved for non-
payment of interest and other dues and seeks to file detail
representation before the Deputy Development Commissioner-
Cum-Chief Executive Officer, District Board (Zila Parishad),
Sitamarhi, respondent no. 6.
4. Considering the limited prayer made on behalf of the
petitioner, under circumstances that the substantial amount of
retiral dues has already been paid to the petitioner, if petitioner so
advise, may file a detail representation before the Deputy
Development Commissioner-cum-Chief Executive Officer, District
Board (Zila Parishad), Sitamarhi.
5. The Deputy Development Commissioner-Cum-Chief
Executive Officer, District Board (Zila Parishad), Sitamarhi, is
directed to ensure payment of remaining retiral dues amount to the
petitioner and dispose of the representation filed by him within a
period of six weeks from the date of filing of the detail
representation in accordance with law.
6. In case of failure, the petitioner is at liberty to take
appropriate legal action against the concerned respondent.
Patna High Court CWJC No.6115 of 2023 dt.29-08-2023
7. With the above observation and direction the writ
petition stands disposed of.
(Purnendu Singh, J)
pravinkumar/-
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