Dharmshila Devi vs The State Of Bihar
2023 Latest Caselaw 5244 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.12805 of 2023
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Dharmshila Devi Wife of Late Ram Chandra Jha Resident of Village- Nazirpur, Chand Chaur, P.S.- Ujiyarpur, District- Samastipur, Bihar.

... ... Petitioner/s Versus

1. The State of Bihar through the Principal Secretary, General Administration Department, Government of Bihar, Patna.

2. The Additional Chief Secretary, Revenue and Land Reforms Dept. Govt. of Bihar, Old Secretariat, Bailey Road, Patna.

3. The District Magistrate, Begusarai.

4. The Deputy Collector, Establishment, District- Begusarai.

5. The Circle Officer, Bhagwanpur Circle, District- Begusarai.

6. The Director, GPF, Directorate of Provident Fund, Govt. of Bihar, Patna.

7. The District Provident Fund Officer, District- Begusarai.

8. The Accountant General, Bihar, Veer Chand Patel Path, Patna, 800001.

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

For the Petitioner/s : Mr. Shashank Chandra, Advocate For the State : Mr. Rishi Raj Sinha (SC-19) Mr. Birendra Prasad Singh, AC to SC-9 For the A.G. : Mr. Arun Kumar Arun, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 10-10-2023 Heard Mr. Shashank Chandra, learned counsel

appearing on behalf of the petitioner; Mr. Rishi Raj Sinha,

learned SC-19 appearing on behalf of the State and Mr. Arun

Kumar Arun, learned counsel for the Accountant General, Bihar.

2. Learned counsel appearing on behalf of the State

and learned counsel appearing on behalf of the Accountant

General, Bihar, have jointly stated that the relief(s) as prayed for

in the present writ petition has been redressed. The P.P.O. has Patna High Court CWJC No.12805 of 2023 dt.10-10-2023

been issued and the amount has been credited into the

pensionary bank account of the petitioner.

3. Considering the aforesaid submission, the

petitioner, if so advised, may file a detailed representation

before the competent authority in case any retiral benefit has not

been paid or the interest has not been paid to the petitioner. The

representation filed on behalf of the petitioner, if any, 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          12.10.2023
Transmission Date       N/A