Ganesh Kumar vs The State Of Bihar
2023 Latest Caselaw 2151 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.1052 of 2023
     ======================================================

Ganesh Kumar Son of Late Ram Barat Mochi, Resident of Mohalla- Dalelganj (Sagar), P.S.- Sasaram, District- Rohtas.

... ... Petitioner Versus

1. The State of Bihar through its Principal Secretary, Education Department, Government of Bihar, Patna.

2. The Director (Secondary Education Department), Government of Bihar, Patna.

3. The District Magistrate, Rohtas.

4. The District Education Officer, Rohtas at Sasaram.

5. The District Programme Officer, Rohtas at Sasaram.

6. The Treasury Officer, Rohtas at Sasaram.

7. The Accountant General, Bihar, Patna.

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

For the Petitioner/s : Mr.Jay Prakash Singh, Advocate For the A.G. : Mr. Binod Kumar Labh, Advocate For the Respondent/s : Mr. Jitendra Kr. Roy 1, Sc-13 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 05-05-2023

Heard Mr. Jay Prakash Singh, learned counsel

appearing on behalf of the petitioner, Mr. Binod Kumar Labh,

learned counsel appearing on behalf of Accountant General and

Mr. Jitendra Kumar Roy, learned SC-13 for the State.

2. Hard copy of the counter affidavit filed on behalf

of respondent No.6 and respondent No.9 are directed to be kept

on record.

3. Learned counsel appearing on behalf of

petitioner informs this Court that during the pendency of the Patna High Court CWJC No.1052 of 2023 dt.05-05-2023

present writ petition, all the admissible retiral dues has been

paid to the petitioner and family pension of the petitioner has

been fixed and the same has been sent to the bank for payment.

4. Considering the counter affidavit filed on behalf

of the Respondent State to the effect that the pension has been

fixed and to that effect the Accountant General, Bihar has issued

authority for payment of pension.

5. The present writ petition is consigned.

(Purnendu Singh, J)

manish/-

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Uploading Date          06.05.2023
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