Patna High Court
Narendra Narayan Prasad vs The State Of Bihar on 18 July, 2023
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17484 of 2022
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Narendra Narayan Prasad Son of Late Dr. Umesh Prasad Verma, Resident of
Mohalla- Rajendranagar, Madhubani, Police Station- Khajanchi Hat, P.O.-
Purnea, District- Purnea, Pin- 854301.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Education
Department, Government of Bihar, New Secretariat, Patna.
2. Director, Higher Education Department, Government of Bihar, Patna.
3. Kameshwar Singh Darbhanga Sanskrit University, Darbhanga through its
Registrar, Kameshwarnagar, Darbhanga.
4. Vice- Chancellor, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwarnagar, Darbhanga.
5. Registrar, Kameshwar Singh Darbhanga Sanskrit University,
Kameshwarnagar, Darbhanga.
6. Governing Body, Hathuwaraj Gyanodaya Sanskrit Mahavidyalaya, Mandiri,
Patna- 800001 through its Secretary.
7. Principal, Hathuwaraj Gyanodaya Sanskrit Mahavidyalaya, Mandiri, Patna-
800001.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Gyanand Roy, Adv.
For the State : Smt. Binita Singh (Sc28)
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 18-07-2023
Heard Mr. Gyanand Roy, learned counsel appearing on
behalf of the petitioner and Smt. Binita Singh, learned counsel
appearing on behalf of the State.
2. Learned counsel appearing on behalf of the petitioner
informs this Court that the petitioner has retired from the post of
Lecturer (M.A.) on 30.09.2013 vide letter no. 51 of 2013, dated
30.09.2013, from Hathwa Raj Gyanodaya Sanskrit College,
Patna High Court CWJC No.17484 of 2022 dt.18-07-2023
Mandiri, Patna and has not been paid retiral benefits. He seeks to
get his case to be considered in light of the order dated 08.05.2023,
passed by this Court in C.W.J.C. No. 1484 of 2023 and other
analogous cases, Bighnesh Jha Vrs. The State of Bihar & Ors.
3. Considering the submissions made on behalf of the
petitioner, he may file detail representation before the respondent
no. 5 (The Registrar, Kameshwar Singh Darbhanga Sanskrit
University, Darbhanga), which is required to be dispose it of
within a period of four weeks. He must ensure to decide the claim
in light of Judgment passed in case of Bignesh Jha (supra). If he
finds the claim / case of the petitioner is identical, then he must
take steps for making payment in terms of the order passed in
C.W.J.C. No. 1484 of 2023. In case of failure, the concerned
respondents will be held liable.
4. With the above observation and direction the writ
petition stands disposed of.
(Purnendu Singh, J)
pravinkumar/-
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