Shiv Shankar Prasad Verma vs The Bihar State Power Holding ...
2023 Latest Caselaw 5032 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.7728 of 2023
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Shiv Shankar Prasad Verma, aged about 70 years, Gender- Male, Son of Late Ramsevak Prasad Verma, Resident of Mohalla-Kot Bazar Near-Pani Tanki, Post Office and Police Station- District-Sitamarhi.

... ... Petitioner/s Versus

1. The Bihar State Power Holding Company Limited through its Chairman, Vidyut Bhawan, Bailey Road, Patna.

2. The Secretary /Joint Secretary, the Bihar State Power Holding Company Limited, Vidyut Bhawan, Bailey Road, Patna.

3. The Additional Secretary, the Bihar State Power Holding Company Limited Department of Central Administration, Vidyut Bhawan, Bailey Road, Patna.

4. The Senior General Manager, Finance and Accounts, North Bihar Power Holding Company Limited, Vidyut Bhawan, Bailey Road, Bihar, Patna.

5. The General Manager-Cum-Chief Engineer, the Bihar State Power Holding Company Limited, Tirhut Area, Muzaffarpur.

6. The Financial Controller, the Bihar State Power Holding Company Limited through its Chairman, Vidyut Bhawan, Bailey Road, Patna.

7. The Deputy Director of Accounts, Power Holding Company Private Limited, Tirhut Electric Supply area, Muzaffarpur.

8. The Superintending Engineer, the Electrical Circle, Muzaffarpur.

9. The Executive Engineer, the Electric Supply Division, Sitamarhi.

10. The Accounts Officer, Muzaffarpur Electric Supply Division, Muzaffarpur.

11. The Assistant Electrical Engineer, the Electrical Supply Division, Sitamarhi.

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

For the Petitioner/s : Mr.Jiwan Prakash Sinha, Advocate For the Respondent/s : Mr. Kunal Tiwary, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 03-10-2023 Mr. Kunal Tiwary, learned counsel appearing on

behalf of the Bihar State Power Holding Company Limited

refers to the statement made in paragraph no.10 of the counter

affidavit to inform that the pension of the petitioner has been

revised as per the recommendation of 7th Pay Commission and, Patna High Court CWJC No.7728 of 2023 dt.03-10-2023

as such, the grievance of the petitioner has been redressed.

Considering the aforesaid submission and perusal of

statements made in the counter affidavit particularly paragraph

no.10 thereof, the writ petition is disposed of with a liberty to

the petitioner to file a representation, in case, the petitioner is

still aggrieved for payment of retiral dues on any other head.

(Purnendu Singh, J)

Sanjay/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          04.10.2023
Transmission Date       NA