Kishori Sinha vs The State Of Bihar
2023 Latest Caselaw 3295 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.4261 of 2023
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Kishori Sinha Wife of Basuki Nath Sinha @ Basuki Nath, Resident of village- Marwa, P.S. and District- Jamui.

... ... Petitioner/s Versus

1. The State of Bihar through the Secretary General Administration Department Govt. of Bihar.

2. The District Magistrate, Lakhisarai, P.S. and District- Lakhisarai.

3. The Circle Officer, Saraiygraha, P.S.- Surajgraha, District- Lakhisarai.

4. Basuki Nath Sinha Son of Bindeshwari Prasad, Presently posted as Revenue Clerk, Suryagraha Block, P.S.- Suryagraha, District- Lakhisarai.

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

For the Petitioner/s : Mr. Dr. Anjani Prasad Singh, Adv.

For the State : Mr. P.K. Verma ( Aag 3 ) ======================================================

CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 26-07-2023

Heard Mr. Dr. Anjani Prasad Singh, learned counsel

appearing on behalf of the petitioner and Mr. P.K. Verma,

learned counsel appearing on behalf of the State.

2. Learned counsel appearing on behalf of the

petitioner seeks to withdraw the present writ petition with

liberty to file detail representation before the District

Magistrate, Lakhisarai, respondent no. 2.

3. The District Magistrate, Lakhisarai, respondent no.

2 is directed to consider the grievance of the petitioner, who is Patna High Court CWJC No.4261 of 2023 dt.26-07-2023

legally wedded wife of Mr. Basuki Nath Sinha, respondent no.

4, who was posted as Revenue Clerk in Suryagraha Block and

retired on 31.05.2023. The petitioner being the legally wedded

wife of respondent no. 4 also finds her name in his service

book. The petitioner has limited grievance, she must be at least

given some share from the pension amount for her

maintenance.

4. Considering the prayer made on behalf of the

petitioner, this Court would have not interfered with the relief

as prayed for in the present writ petition. However, taking into

consideration the pathetic financial situation faced by the

petitioner, after her husband has fallen into company of another

woman, she has been left to face destitute of severe magnitude.

5. The such being the condition of the petitioner, the

District Magistrate, Lakhisarai is required to play the role of

Mediator and find out way so that petitioner is financially

supported by her husband. The exercise must be undertaken by

him within a period of six weeks.

6. The petitioner may also avail appropriate remedy

before the competent Court and claim the relief as sought for in

the present writ petition.

Patna High Court CWJC No.4261 of 2023 dt.26-07-2023

7. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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