Kameshwar Choudhari vs The State Of Bihar
2023 Latest Caselaw 5098 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4273 of 2023
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Kameshwar Choudhari son of Late Ambika Choudhari, resident of Village- Maharajganj, P.S.- Chapra Mufassil, District- Saran.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, Minor Water Resources Department, Bihar, Patna.

2. Principal Secretary, Minor Water Resources Department, Bihar, Patna.

3. Deputy Secretary, Minor Water Resources Department, Bihar, Patna.

4. Superintending Engineer (Headquarter), Flying Squad, Minor Water Resources Department, Patna.

5. Principal Accountant General (A and E), Bihar, Patna.

6. Principal Accountant General (A and E), Jharkhand, Ranchi.

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

For the Petitioner/s : Mr.Harshvardhan Shivsundaram, Advocate. For the Respondent/s : Mr.Sita Ram Yadav, GP-16. For A.G. Bihar : Arun Kumar Arun, Advocate. ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 05-10-2023 Heard Mr. Harshvardhan Shivsundaram, learned

counsel appearing on behalf of the petitioner; Mr. Sita Ram

Yadav, learned GP-16 for the State and Mr. Arun Kumar Arun,

learned counsel for the Accountant General, Bihar.

2. Learned counsel appearing on behalf of the

petitioner submits that for fixation of correct pension, petitioner

seeks to avail alternative remedy by filing a detailed

representation before the Additional Chief Secretary, Minor

Water Resources Department, Bihar.

3. Considering the aforesaid submission made on Patna High Court CWJC No.4273 of 2023 dt.05-10-2023

behalf of the petitioner, the petitioner may avail remedy before

the Additional Chief Secretary, Water Resources Department,

Bihar who is directed to examine the correctness of the order

dated 25.06.2019 in accordance with law and take steps, in case

the petitioner is entitled for fixation of pension as claimed for in

the present writ petition, within a period of six weeks from the

date of communication of this order.

4. The writ petition, accordingly, stands disposed

of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          06.10.2023
Transmission Date       N.A.