Shiv Nandan Das vs The State Of Bihar
2023 Latest Caselaw 2254 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Civil Writ Jurisdiction Case No.39 of 2020
     ======================================================

1.1. Phoolwati Devi W/o Late Shiv Nandan Das R/o Village- Nima Garh (Rajpur), P.S.- Belhar, District- Banka. 1.2. Aparna Bharti D/o Late Shiv Nandan Das R/o Village- Nima Garh (Rajpur), P.S.- Belhar, District- Banka.

1.3. Trideep Kumar S/o Late Shiv Nandan Das R/o Village- Nima Garh (Rajpur), P.S.- Belhar, District- Banka.

1.4. Sidharth Kumar S/o Late Shiv Nandan Das R/o Village- Nima Garh (Rajpur), P.S.- Belhar, District- Banka.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Food and Civil Supply, Govt. of Bihar, Patna.

2. The Principal Secretary, Panchayat Raj Department, Govt. of Bihar, Patna.

3. The Managing Director, Bihar State Food and Civil Supply Corporation Ltd.

Bihar Khand Bhawan, Daroga Rai Path, R. Block No. 2, Patna.

4. The District Manager, Food and Civil Supply Corporation Ltd. Bhagalpur.

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

For the Petitioner/s : Mr.Md. Harun Quareshi, Advocate. For the State : Mr.S. Raza Ahmad, AAG-5.

Mr. Vishwambhar Prasad, AC to AAG-5.

For B.S.F.C. : Mr. Nirmal Kumar, Advocate. For the Accountant General: Dr. Anand Kumar, Advocate.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-05-2023 Mr. Md. Harun Quareshi, learned counsel

appearing on behalf of the petitioner; Mr. S. Raza Ahmad,

learned AAG-5 assisted by Mr. Vishwambhar Prasad, learned

AC to AAG-5; Mr. Nirmal Kumar, learned counsel for the Bihar

State Food Corporation and Dr. Anand Kumar, learned counsel

for the Accountant General.

2. Learned counsel for the State submits that in Patna High Court CWJC No.39 of 2020 dt.10-05-2023

compliance of the order dated 09.05.2023, steps have been taken

to credit the entire amount of G.P.F. in the account of the

petitioner.

3. It appears that all the grievance of the petitioner

as claimed in the writ petition have been redressed.

4. Accordingly, the writ petition stands disposed of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          13.05.2023
Transmission Date       N.A.