Sanjay Kumar Suman vs The State Of Bihar
2023 Latest Caselaw 4175 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.3918 of 2023
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Sanjay Kumar Suman Son of Late Rajendra Sharma, Resident of Ghurdaur Chauk, Rajeev Nagar, Phulwari, District- Patna, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Home Secretary (Police), Bihar, Patna.

2. The Special Secretary, Home Department (Special Branch), Bihar, Patna.

3. The Director General of Police, Bihar, Patna.

4. The Addl. Director General of Police, Special Branch, Bihar, Patna.

5. The Superintendent of Police (A), Special Branch, Bihar, Patna.

6. The Superintendent of Police, Begusarai, District- Begusarai.

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

For the Petitioner/s : Mr. Siyaram Shahi, Advocate Mr. Binod Kumar, Advocate For the State : Mr. Dhurendra Kumar, AC to GP- 5 ====================================================== CORAM: HONOURABLE MR. JUSTICE MADHURESH PRASAD

ORAL JUDGMENT

Date : 31-08-2023

Heard learned counsel for the petitioner and learned

counsel for the State.

2. Mr. Shahi, learned counsel appearing on behalf of

the petitioner submits that petitioner's entitlement in terms of

letter dated 30-06-2015, bearing Memo No. 4475 issued by the

Home (Police) Department is pending.

3. Copy of the letter has been handed over to the Patna High Court CWJC No.3918 of 2023 dt.31-08-2023

Court and is being retained in the records. From bare perusal of

the same, it is obvious that having regard to the nature of duties

being discharged by the members of the police force, even on

holidays, honorarium equivalent to 1 month salary is being paid

on completion of 1 year of service. It is this claim, which the

petitioner has been deprived of, as per submission of the

petitioner's counsel.

4. Learned counsel for the State has submitted that he

is under instructions by the Superintendent of Police (A) that the

petitioner's claim is in process, in which, he has been instructed

to take 20 days adjournment. The letter is dated 22-08-2023.

5. Since the claim is under process and no

adjudication is called for at the moment, the parties agree that

the matter need not be kept pending. For processing the said

claim and other claims, which have been raised by way of the

instant writ proceedings, the Superintendent of Police (A),

Special Branch, Bihar, Patna (respondent No. 5) is directed to

conclude the process within four weeks from the date of

receipt/production of a copy of this order and pass a reasoned

and speaking order, in respect of the petitioner's claim/s. The

amounts found due and admissible are also required to be paid

within four weeks, thereafter.

Patna High Court CWJC No.3918 of 2023 dt.31-08-2023

6. Writ petition is accordingly disposed of.

(Madhuresh Prasad, J)

Raj kishore/-

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Uploading Date          04-09-2023
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