Arjun Prasad Singh vs The State Of Bihar
2023 Latest Caselaw 2036 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.18465 of 2021
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Arjun Prasad Singh S/o Late Kishun Prasad Singh Resident of Village- Bahadurpur, P.O.- Semariya, P.S.- Kajraili, District- Bhagalpur, Bihar.

... ... Petitioner/s Versus

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

2. The District Magistrate, Bhagalpur.

3. The District Panchayat Raj Officer, Bhagalpur.

4. The Block Development Officer, Jagdishpur, District- Bhagalpur.

5. Block Panchayat Raj Officer, Jagdishpur, District- Bhagalpur.

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

For the Petitioner/s : Mrs. Namrata Mishra, Advocate Ms. Archana Jha, Advocate Mr. Chhotelal Mishra, Advocate For the Respondent/s : Mr. Manish Kumar, AC to AAG-5 ((In-charge) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 01-05-2023

Heard Mrs. Namrata Mishra, learned counsel

appearing on behalf of petitioner and Mr. Manish Kumar,

learned AC to AAG-15 for the State.

2. Learned counsel appearing on behalf of

petitioner informs this Court that petitioner has started receiving

pension, but gratuity, leave encashment, insurance and G.P.F

have not been paid to him. It is further informed that petitioner

had retired from the service from the post of Panchayat Sachiv

of Jagdishpur, Bhagalpur on 31.08.2016.

3. Learned counsel appearing on behalf of Patna High Court CWJC No.18465 of 2021 dt.01-05-2023

respondent seeks time.

4. Considering the nature of relief sought in the

present writ petition, the petitioner, if so advised, may file a

detailed representation before the respondent no.3 the District

Panchayat Raj Officer, Bhagalpur, who will ensure the payment

of remaining retiral dues within a period of three weeks. The

District Provident Officer, Bhagalpur must ensure the payment

of provident fund due to the petitioner. In case of failure, in

making payment of remaining retiral dues to the petitioner

within the aforesaid period of three weeks, appropriate action

will be taken against all the concerned respondents. The

petitioner is at liberty to approach this Court for taking

appropriate action against the concerned officers, who violates

the order willfully.

5. With the above observations and directions, the

present writ petition stands disposed of.

(Purnendu Singh, J) manish/-

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Uploading Date          05.05.2023
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