Kumud Kishore Pandey vs The State Of Bihar
2023 Latest Caselaw 3380 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14465 of 2022
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Kumud Kishore Pandey Son of Late Ram Pravesh Pandey, Resident of Dilawarpur, Post and Police Station- Bihta, District - Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Additional Chief Secretary, Education Department, Government of Bihar, Patna.

2. The Additional Chief Secretary, Education Department, Government of Bihar, Patna.

3. The Director (Administration) Department of Education, Government of Bihar, Patna.

4. The Director Secondary Education, Government of Bihar, Patna.

5. The District Education Officer, Rohtas at Sasaram.

6. The District Programme Officer (Establishment), Rohtas at Sasaram.

7. The Accountant General (A and E), Bihar, Patna.

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

For the Petitioner/s : Mr.Manoj Kumar, Advocate. For the Respondent/s : Mr. Madhukar Mishra, AC to SC-16. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 31-07-2023 Heard Mr. Manoj Kumar, learned counsel

appearing on behalf of the petitioner and Mr. Madhukar Mishra,

learned AC to SC-16 for the State.

2. Learned counsel appearing on behalf of the

petitioner informs this Court that all the retiral dues on different

heads payable to the petitioner has been paid. He further

submits that in case any dues is still required to be paid, in that

case, the petitioner may be given liberty to file a representation

before the concerned authority.

Patna High Court CWJC No.14465 of 2022 dt.31-07-2023

3. Considering the aforesaid information as well as

desire of the petitioner, the petitioner, if so advised, may file a

detailed representation before the concerned authority who must

dispose of the representation of the petitioner ensuring that any

legal dues which are still required to be paid to the petitioner,

the same be paid to the petitioner within a period of six weeks

from the date of filing of representation along with the

applicable rate of interest till the date of payment.

4. With the aforesaid observation and direction, the

writ petition stands disposed of.

(Purnendu Singh, J)

mantreshwar/-

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Uploading Date          01.08.2023
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