Devnandan Sharma vs The State Of Bihar
2023 Latest Caselaw 2065 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.14817 of 2022
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Devnandan Sharma S/o Late Ram Lakhan Sharma, R/o Flat No. C-401, Vrindavan Apartments, Phase-2, Malahi Pakari, Kankarbagh, P.S.-Patrakar Nagar, Patna.

... ... Petitioner/s Versus

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

2. The Principal Secretary, General Administration Department, Government of Bihar.

3. The Bihar Public Service Commission Patna through its Secretary.

4. The Chairman, Bihar Public Service Commission, Patna.

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

For the Petitioner/s : Mr. Kameshwar Singh, Advocate For BPSC : Mr. Sanjay Pandey, Advocate For the State : Mr. Mankeshwar Tiwari, AC to AAG-3 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 02-05-2023

Heard Mr. Kameshwar Singh, learned counsel

appearing on behalf of petitioner, Mr. Sanjay Pandey, learned

counsel appearing on behalf of BPSC and Mr. Mankeshwar

Tiwari, learned AC to AAG-3 for the State.

2. Learned counsel appearing on behalf of

petitioner submits that he has already filed representation as

contained in Annexure-4 to the writ petition. He further submits

that the representation may be disposed of considering the Apex

Court decision held in case of Civil Appeal No. 6770 of 2013

State of Jharkhand & Ors. vs. Jitendra Kumar Srivastava &

Anr. reported in (2013) 12 SCC 210.

Patna High Court CWJC No.14817 of 2022 dt.02-05-2023

3. Considering the specific submission made on

behalf of petitioner present writ petition is disposed of with a

direction to Principal Secretary, General Administration

Department, Government of Bihar to dispose of the

representation of the petitioner, if any, filed within a period of

six weeks. In case, he finds that the petitioner is entitled for

pension the same is required to be paid within a period of

further six weeks.

4. With the above observation and direction, the

present writ petition stands disposed of.

(Purnendu Singh, J)

manish/-

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Uploading Date          06.05.2023
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