Patna High Court
Shivjee Prasad Sah vs The State Of Bihar on 31 August, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8789 of 2023
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Shivjee Prasad Sah(Male) aged about 70 years, Son of Late Bhagwan Sah,
Resident of Village-Thakurganj, Ward No.5, Ashrampura, Police Station-
Thakurganj, District-Kishanganj.
... ... Petitioner/s
Versus
1. The State of Bihar through the Secretary, General Administration
Department, Government of Bihar, Patna.
2. The Finance Commissioner, Government of Bihar, Patna.
3. The Registrar, Co-operative Society, Department of Co-operative,
Government of Bihar, Patna.
4. The Accountant General, Bihar Mahalekhakar Bhawan, Veerchand Patel
Path, Patna.
5. The District Magistrate, Katihar.
6. The Managing Director, Central Co-operative Bank, Katiahr.
7. The B.D.O. Dighal Bank, Block-Kishanganj, Police Station and District-
Kishanganj.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Dr. Anjani Pd. Singh, Advocate
For the Respondent/s : Mr. P.K. Verma, AAG-3
Mr. Sanjay Kumar Ghosarway, AC to AAG-3
For the A.G. : Mr. Arun Kumar Arun, Advocate
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 31-08-2023
Heard Mr. Anjani Pd. Singh, learned counsel
appearing on behalf of the petitioner; Mr. P.K. Verma, learned
AAG-3 appearing on behalf of the State and Mr. Arun Kumar
Arun, learned counsel appearing on behalf of the Accountant
General, Bihar.
2. Learned counsel appearing on behalf of the
petitioner seeks to file detailed representation before the
Patna High Court CWJC No.8789 of 2023 dt.31-08-2023
Respondent No.3- the Registrar, Co-operative Society,
Department of Co-operative, Government of Bihar, Patna.
3. The Registrar, Co-operative Society,
Department of Co-operative, Government of Bihar, Patna, is
directed to call for service records relating to the petitioner from
the Block Development Officer, Dighal Bank, Kishanganj as
well as from the Managing Director, Central Co-operative Bank,
Katihar. In case, he requires assistance of the petitioner he may
also summon the petitioner to produce all the relevant records
relating to the his service and his claim in the present writ
petition.
4. The Registrar, Co-operative Society,
Department of Co-operative, Government of Bihar, Patna, after
perusing the service records of the petitioner is directed to take a
final decision with respect to the redressal of the grievance of
the petitioner as made in the present writ petition in accordance
with law.
5. In case the Registrar, Co-operative Society,
Department of Co-operative, Government of Bihar, Patna finds
it proper to summon the Managing Director, Central Co-
operative Bank, Katihar and the Block Development Officer,
Dighal Bank, Kishanganj in person, he may do so in the interest
Patna High Court CWJC No.8789 of 2023 dt.31-08-2023
of just so that the petitioner may be given his due retiral benefits
taking into consideration that he may not deny his Fundamental
Rights enshrined under Article 300A of Constitution of India.
6. All the above exercise is directed to be
completed within a period of four weeks from the date of filing
of the representation.
7. In case, the Managing Director, Central Co-
operative Bank, Katihar and the Block Development Officer,
Dighal Bank, Kishanganj in any manner do not co-operate with
the Registrar, Co-operative Society, Department of Co-
operative, Government of Bihar, Patna in that case, appropriate
legal action will be taken against him.
8. With above observations and directions, the
present writ petition stands disposed of.
(Purnendu Singh, J)
Niraj/-
Nilmani/-
AFR/NAFR NAFR
CAV DATE N/A
Uploading Date 31.08.2023
Transmission Date N/A
