Ram Sharnagat Singh vs The State Of Bihar
2023 Latest Caselaw 5024 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.13299 of 2023
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Ram Sharnagat Singh Son of Late Parsuram Singh Retired Sub-Inspector of Police, Resident of Village-Katra, Post-Katra, P.S. District-Muzaffarpur

... ... Petitioner/s Versus

1. The State of Bihar through Special Secretary (Home) Government of Bihar, Patna.

2. The Director General of Police, Bihar, Patna.

3. The Superintendent of Police, Nawada, Bihar,

4. The Accountant General (A and E) Bihar, Birchand Patel Path, Patna.

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

For the Petitioner/s : Mr. Awadhesh Kumar Singh, Advocate For the Respondent/s : Mr. Md. Nadim Seraj ( GP- 5 ) Ms. Shalini, AC to GP-5 For the A.G. : Mr. Vivekanand Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 03-10-2023 Heard Mr. Awadhesh Kumar Singh, learned

counsel appearing on behalf of the petitioner; Mr. Md. Nadim

Seraj, learned GP-5 appearing on behalf of the State and Mr.

Vivekanand Kumar, learned counsel for the Accountant General,

Bihar.

2. Learned counsel appearing on behalf of the

petitioner seeks to file detailed representation before the

Superintendent of Police, Nawada, as well as the District

Provident Fund Officer, Nawada, for the relief as prayed for in

the present writ petition.

3. Considering the aforesaid submission made on Patna High Court CWJC No.13299 of 2023 dt.03-10-2023

behalf of the petitioner, the District Provident Fund Officer,

Nawada, is directed to call for the deduction statement from all

the places of postings of the petitioner and must ensure to

redress the grievance of the petitioner by making payment of the

provident fund amount with respect to financial year for which

the petitioner has prayed for in the present writ petition and

dispose of the representation filed on behalf of the petitioner

within a period of six weeks from the date of filing of the

representation in accordance with law.

4. With above observations and directions, the

present writ petition is disposed of.

(Purnendu Singh, J)

Niraj/-

AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          05.10.2023
Transmission Date       N/A