Amrendra Kumar Aman vs The State Of Bihar
2023 Latest Caselaw 5126 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.4420 of 2023
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Amrendra Kumar Aman S/o Late Daroga Choudhary, Resident of behind Abha Kunj near St. Karens High School, Gola Road, Danapur, P.S.-Rupaspur, District and Town-Patna.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Government of Bihar, Old Secretariat, Patna.

2. The Secretary, Water Resources Department, Government of Bihar, Sinchai Bhawan, Patna.

3. The Joint Secretary, Water Resources Department, Government of Bihar, Sinchai Bhawan, Patna.

4. The Deputy Secretary, Water Resources Department, Government of Bihar, Sinchai Bhawan, Patna.

5. The Chief Engineer, Flood Control and Drainage, Water Resources Department, Birpur.

6. The Director, Provident Fund, Pant Bhawan, Bailey Road, Patna.

7. The District Provident Officer, Saharsa.

8. The Accountant General Bihar, Patna.

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

For the Petitioner/s : Mr. Surendra Mishra, Advocate For the Respondent/s : Mr. Vikash Kumar ( SC- 11 ) For the A.G. : Mr. Chaitanya Swaroop, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 06-10-2023 Heard Mr. Surendra Mishra, learned counsel

appearing on behalf of the petitioner; Mr. Vikash Kumar,

learned SC-11 appearing on behalf of the State and Mr.

Chaitanya Swaroop, learned counsel for the Accountant

General, Bihar.

2. Learned counsel appearing on behalf of the

petitioner informs this Court that substantial grievance of the Patna High Court CWJC No.4420 of 2023 dt.06-10-2023

petitioner has been redressed. He further submitted that

petitioner seeks to file detailed representation for claiming

remaining dues under different heads before the Secretary,

Water Resources Department, Government of Bihar.

3. The representation of the petitioner is directed to

be disposed of within a period of six weeks from the date of

filing of the representation.

4. Accordingly, 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