Sanjay Kumar Singh vs The State Of Bihar
2023 Latest Caselaw 5092 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10648 of 2023
     ======================================================

Sanjay Kumar Singh S/o Late Rajeshwar Prasad Singh, R/o Village -102 B, Prashray Apartment, Arrah Garden, P.S.- Rupaspur, District-Patna.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Principal Secretary, Rural Works Department, Goverment of Bihar.

3. The Additional Secretary, Rural Works Department, Government of Bihar.

4. The Officer on Special Duty Rural Works Department, Government of Bihar.

5. The Engineer-in-Chief, Rural Works Department, Government of Bihar, Patna.

6. The Chief Engineer No. 4 cum Controlling Officer. Rural Works Department, Government of Bihar, Patna.

7. The Accountant General, Bihar, Patna.

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

For the Petitioner/s : Mr. Ranjan Kumar Srivastava, Advocate For the Respondent/s : Mr. Kumar Alok ( SC- 7 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 05-10-2023 Heard Mr. Ranjan Kumar Srivastava, learned

counsel appearing on behalf of the petitioner and Mr. Kumar

Alok, learned SC-7 for the State.

2. Learned counsel appearing on behalf of the

petitioner informs this Court that during the pendency of the

present writ petition, the grievance of the petitioner has been

redressed, however, he has not verified from the petitioner as to

whether the Treasury Officer has sent the advise for crediting

the amount into the pensionary bank account of the petitioner in Patna High Court CWJC No.10648 of 2023 dt.05-10-2023

view of the authority dated 05.10.2020.

3. Considering the aforesaid submission and

information given on behalf of the petitioner, the Treasury

Officer, Patna, is required to verify as to whether he has sent

advise for crediting the amount as mentioned in the authority

into the pensionary bank account of the petitioner and also

ensure to make payment of interest on account of delay in

making payment of retiral dues, as well as, pension.

4. The petitioner, if so advised, may file a

representation before the competent authority for any relief,

which is still remains to be paid. The competent authority is

directed to 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.

5. With above observation and direction, the

present writ petition is disposed of.

(Purnendu Singh, J)

Niraj/-

AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          07.10.2023
Transmission Date       N/A