Chakrapani Dutta Dwivedi vs The State Of Bihar
2023 Latest Caselaw 2260 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.12189 of 2022
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Chakrapani Dutta Dwivedi Son of Gokul Dutta Dwivedi, Resident of Village- Hakam, P.O.- Hakam District- Siwan.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Education Department, Govt. of Bihar, Patna.

2. The Principal Secretary, Education Department, Govt. of Bihar, Vikash Bhawan, Patna.

3. Jai Prakash University, Chapra, through its Registrar.

4. The Vice Chancellor, Jai Prakash University, Chapra.

5. The Registrar, Jai Prakash University, Chapra.

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

For the Petitioner/s : Mr. Shubh Narain Singh, Advocate For the Respondent/s : Mr. Kameshwar Kumar ( Gp 17 ) For the University : Mr. Ritesh Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-05-2023

Heard Mr. Shubh Narain Singh, learned counsel

appearing on behalf of the petitioner, Mr. Kameshwar Kumar,

learned GP-17 appearing on behalf of the State and Mr. Ritesh

Kumar, learned counsel for the University.

2. The petitioner, who had retired from the post of

reader on 31.12.2015 has filed the present writ petition for

following relief(s):

"1. That this is an application for issuance of appropriate writ(s), direction(s), to the respondents for the following reliefs:-

(i) For command and directing the respondents for payment of retirement benefits and other Patna High Court CWJC No.12189 of 2022 dt.10-05-2023

consequential benefits attached to the post like (i) Group Insurance with 121/2% compound interest amounting to Rs. 2,72,624/-."

3. Learned counsel appearing on behalf of the

petitioner submitted that all the retiral dues has already been

paid to the petitioner. Only Group Insurance has not been paid.

4. Considering the submission made by learned

counsel appearing on behalf of the petitioner, the Registrar, Jai

Prakash University, Chapra is directed to look into the

grievance of the petitioner within a period of three weeks and

make payment of all the admitted retiral dues i.e. Group

Insurance with applicable rate of interest.

5. Registrar must take note of the fact that all the

dues which have not been paid to the petitioner are admitted

dues and therefore he must not take any technical plea to delay

the payment, not beyond a period of four weeks.

6. The petitioner, if so advised, may file a detailed

representation within the aforesaid period.

7. Registrar is directed to communicate to the

petitioner at his own level that all the due amount payable to the

petitioner have been paid in his account.

8. Office shall permit learned counsel for the

petitioner to remove the defect(s) as pointed out by the stamp Patna High Court CWJC No.12189 of 2022 dt.10-05-2023

reporter forthwith if the petitioner produces this order.

9. The order will be communicated subject to the

removal of the defect(s).

10. With the above observation and direction, the

writ petition stands disposed of.

(Purnendu Singh, J) Niraj/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          12.05.2023
Transmission Date       N/A