Patna High Court
Nupendra Kumar Dubey vs The State Of Bihar on 12 December, 2023
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.10789 of 2023
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Nupendra Kumar Dubey S/o Late Bodh Narayan Dubey Resident of Mohalla-
Ramjaipal Road, Arpana Bank Colony, Road No. 12-A, Phase-2, Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through Additional Chief Secretary, Human Resource
Department Govt. of Bihar.
2. The, Additional Chief Secretary, Human Resource Department Govt. of
Bihar.
3. The, Director, Secondary Education, Govt. of Bihar, Patna.
4. The, Regional Deputy Director, Secondary Education, Patna Division.
5. The, District Education Officer, Arrah, District-Bhojpur.
6. The, Head Master Gandhi Rashtriya Praveshika Vidyalaya, Bhatauli,
Sandesh, District-Bhojpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Ranjan Kumar Dubey with
Mr. Nawnit Kumar Tiwary,
Mr. Shashank Kashyap,
Mr. Kumar Gaurav,
Mr. Bambam Kumar and
Mr. Ashish Anand, Advocates
For the State : Mr. Hitesh Suman, AC to SC 13
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 12-12-2023
Heard Mr. Ranjan Kumar Dubey, learned counsel
appearing on behalf of the petitioner and Mr. Hitesh Suman,
learned counsel for the State.
2. The petitioner, who superannuated on 31.10.2021
from the post of Clerk of Gandhi Rashtriya Praveshika
Vidyalaya, has filed the present writ petition seeking a direction
upon the respondent authorities for payment of all his retiral
dues as well as arrears of salary due from 2018 to 31.10.2021.
Patna High Court CWJC No.10789 of 2023 dt.12-12-2023
3. A supplementary counter affidavit has been filed on
behalf of the respondent no. 5.
4. Submission has been made that during the pendency
of the writ petition, all the admissible retiral/other dues have
been paid, except arrears of salary for the period, the petitioner
has prayed for.
5. Considering the submissions advanced on behalf of
the parties and taking note of the averments made in the
supplementary counter affidavit, the present writ petition stands
disposed of with a liberty to the petitioner that if he has still any
grievance with regard to non-payment of any due amount under
any head, he may file a representation before the concerned
authority/respondent No. 5, who shall consider the same and
pass a reasoned and speaking order expeditiously, preferably
within a period of eight weeks.
6. In case, any amount is found due, the same shall also
be paid to the petitioner within the period prescribed.
(Harish Kumar, J)
Anjani/-
AFR/NAFR
CAV DATE
Uploading Date 13.12.2023
Transmission Date
