Ajay Kumar Singh vs The State Of Bihar
2023 Latest Caselaw 2968 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.2347 of 2023
     ======================================================

Ajay Kumar Singh, Son of Late Indrajeet Singh Resident of Mohalla- Anandpuri, Post Office- Khagaul, Police Station- Khagaul, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Department of Labour Resources, Government of India, Patna.

2. The Labour Commissioner, Bihar, Patna.

3. The Deputy Labour Commissioner, Patna Division, Patna.

4. The Director, Provident Fund, Bihar, Patna.

5. The District Provident Fund Officer, Patna.

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

For the Petitioner/s : Mr.Arun Kumar, Advocate. For the Respondent/s : Mr. Nawal Kishore Singh, AC to GP-26. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 12-07-2023 Heard Mr. Arun Kumar, learned counsel appearing

on behalf of the petitioner and Mr. Nawal Kishore Singh,

learned AC to GP-26 for the State.

2. As informed by learned counsel appearing on

behalf of the petitioner, it appears that the grievance of the

petitioner has been redressed.

3. The record reveals that the petitioner was

coerced and harassed by different authorities even after realizing

the fact that they recovered the amount which was held to be

incorrectly financed to some other person was already recovered

from the said person and the petitioner has been penalized by Patna High Court CWJC No.2347 of 2023 dt.12-07-2023

recovering from his account. The payments have been made to

the petitioner after a long delay while the recovery was made in

the year 2019. Petitioner is entitled to be compensated

proportionately along with applicable rate of interest accrued on

total amount of Rs. 4,73,411/- till the date of payment.

4. Petitioner, if so advised, may file a

representation before the concerned authority or avail

appropriate remedy for seeking compensation on account of

mental, physical and financial harassment.

5. The writ application, accordingly, stands

disposed of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR               N.A.F.R.
CAV DATE               N.A.
Uploading Date         13.07.2023
Transmission Date      N.A.