Laxmi Narayan Pandit vs The State Of Bihar
2023 Latest Caselaw 2154 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.1482 of 2023
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Laxmi Narayan Pandit Son of Late Ram Narayan Lal, Resident of Mohalla Gola Road, Bakarganj (Near Kali Mandir) P.S.- Gandhi Maidan, District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Urban Development Department, Government of Bihar, Patna.

2. The Patna Municipal Corporation, through the Commissioner Patna Municipal Corporation, Patna.

3. The Commissioner, Patna Municipal Corporation, Patna.

4. The Executive Officer, Patna City circle, Patna Municipal Corporation, Patna.

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

For the Petitioner/s : Mr. Rakesh Kumar Chandram, Advocate For the P.M.C. : Mr. Ranjeet Kumar Pandey, Advocate For the State : Mr. Rakesh Ambastha, AC to AAG-7 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT

Date : 05-05-2023

Heard Mr. Rakesh Kumar Chandram, learned

counsel appearing on behalf of petitioner, Mr. Ranjeet Kumar

Pandey, learned counsel appearing on behalf of Patna Municipal

Corporation and Mr. Rakesh Ambastha, learned AC to AAG-7

for the State.

2. Learned counsel appearing on behalf of

petitioner has claimed for following dues, which are required to Patna High Court CWJC No.1482 of 2023 dt.05-05-2023

be paid by the respondent No.3, the Commissioner, Patna

Municipal Corporation, Patna:-

(i) Due amount accrued on account of Vth revised

pay scale in the head of pay, D.A and medical

allowance is Rs. 021706=00.

(ii) Due amount accrued on account of grant of first

A.C.P. for the period 1-2-2003 to 31-03-2010 is

Rs. 0270116=00.

(iii) Due amount accrued on account of removal of

pay anomaly for the period 1-2-2007 to 31-03-2010

is Rs. 0249192=00.

(iv) Due amount accrued on account of revision of

VIth Pay scale for the period 1-4-2010 to 29-12-

2016 is Rs. 0194791=00.

(v) Due difference of pay accrued on account of

grant of 2nd A.C.P. for the period 1-2-2015 to 29-2-

2016 is Rs. 042472=00.

(vi) Due difference of D.A. for the period 1-7-2010

to 29-2-2016 is Rs. 0101875=00.

(vii) Due amount of difference of VIth revised

pension for the period 1-3-2016 to 31-3-2018 is

Rs. 062774=00.

Patna High Court CWJC No.1482 of 2023 dt.05-05-2023

(viii) Due difference of Dearness relief accrued on

account of VIth revised pension for the period 1-3-

2016 to 31-3-2018 is Rs. 018316=00.

(ix) Due difference of VIIth revised pension for the

period 1-4-2018 to 31-5-2019 is Rs. 041057=00.

3. Learned counsel appearing on behalf of

petitioner further submitted that in spite of repeated

representation, the Commissioner, Patna Municipal Corporation,

Patna has not given heed to the grievance of the petitioner.

Learned counsel alleges that due to callous behaviour of the

Commissioner, Patna Municipal Corporation, Patna, the dues

amount which was required to be paid to the petitioner just one

month before the due date of retirement i.e. on 29.02.2016, the

same has not been paid till date.

4. Considering the aforesaid grievance of the

petitioner, the respondent No. 3 the Commissioner, Patna

Municipal Corporation, Patna is directed to dispose of the

representation filed by the petitioner and make payment of all

the admissible retiral dues payable to the petitioner as stated in

paragraph No.6 of the writ petition within a period of three

weeks.

5. With the above observation and direction, the Patna High Court CWJC No.1482 of 2023 dt.05-05-2023

present writ petition stands disposed of.

(Purnendu Singh, J) manish/-

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Uploading Date          09.05.2023
Transmission Date