Kapil Kumar Singh vs The State Of Bihar
2023 Latest Caselaw 2977 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.600 of 2023
                                         In
                  Civil Writ Jurisdiction Case No.8556 of 2021
     ======================================================

Kapil Kumar Singh Son of Mundrika Singh, Resident of Village Baijnath Bigha, Ward No. 31, P.S. Aurangabad, District Aurangabad.

... ... Petitioner/s Versus

1. The State of Bihar through Sri Dipak Kumar Singh, Principal Secretary, Human Resource Development Department, Govt. of Bihar, Patna.

2. Sri Dipak Kumar Singh, Principal Secretary, Human Resource Development Department, Govt. of Bihar, Patna.

3. Sri Ravi Prakash, Director, Primary Education, Bihar, Patna.

4. Sri Sangram Singh, District Education Officer, Aurangabad.

5. Sri Daya Shankar Singh, District Programme Officer, Establishment, Aurangabad.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. Sanjeev Kumar Singh, Adv. For the Opposite Party/s : Mr. S.K. Ranjan, Adv. ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 12-07-2023

Heard the parties.

A supplementary show-cause has been filed on behalf

of the O.P. No.5, District Programme Officer, Establishment,

Aurangabad, before the Court and the same is taken on record.

Mr. Sanjeev Kumar Singh, learned counsel for the

petitioner fairly submits that the grievance of the petitioner has

been redressed, barring a minor discrepancies in the calculation

with regard to arrears of pension and for that purpose he seeks

liberty to file an appropriate representation before the O.P. No.5.

Patna High Court MJC No.600 of 2023 dt.12-07-2023

Learned counsel for the State vehemently submits that

the order dated 21.11.2022 passed by this Court has been fully

complied with and the grievance of the petitioner has been

redressed. Hence, granting liberty to the petitioner would add

further litigation.

Regard being had to the submissions made on behalf

of the parties, the present contempt application stands disposed

of with liberty to the petitioner to approach before the

appropriate forum, if aggrieved with the calculation as made by

the opposite parties.

(Harish Kumar, J) rohit/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          12-07-2023
Transmission Date