Asha Devi vs The State Of Bihar
2023 Latest Caselaw 5471 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.13277 of 2023
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1. Asha Devi Wife of Late Awdhesh Kumar Roy, Resident of Doutbat, P.O.-

Sahzadpur, P.S.- Habibpur, District- Bhagalpur, PIN- 812005.

2. Vivekanand Roy Son of Awdhesh Kumar Roy, Resident of Doutbat, P.O.-

Sahzadpur, P.S.- Habibpur, District- Bhagalpur, PIN- 812005.

... ... Petitioner/s Versus

1. The State of Bihar.

2. The Principal Secretary, Department of Science and Technology, Government of Bihar, Patna- 800015.

3. The Director, Department of Science and Technology, Government of Bihar, Patna- 800015.

4. The Joint Director, Department of Science and Technology, Government of Bihar, Patna- 800015.

5. The Principal Secretary, Department of Finance, Government of Bihar, Patna.

6. The Principal, Bhagalpur Engineering College, P.O.- Sabour, P.S.- Sabour, District- Bhagalpur- 813201.

7. The Divisional Commissioner, Bhagalpur- 812001.

8. The Chief Manager, State Bank of India, Bhagalpur Branch, Bhawesh Bhawan (Pension Section), Bhagalpur- 812001.

9. Accountant General, Bihar, Patna.

10. The Treasury Officer, Bhagalpur, District- Bhagalpur.

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

For the Petitioner/s : Mr.Sushanta Kumar Das, Advocate.

Ms. Eesha, Advocate.

     For the State           :     Mr.Ajay, GA-5.
     For the Bank            :     Mr. Apurv Harsh, Advocate.
     For Accountant General :      Mr. Binod Kumar Labh, Advocate.

====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 31-10-2023 Heard Mr. Sushanta Kumar Das, learned counsel

along with Ms. Eesha, learned counsel appearing on behalf of

the petitioner; Mr. Ajay, learned GA-5 for the State; Mr. Apurv

Harsh, learned counsel appearing on behalf of the State Bank of

India and Mr. Binod Kumar Labh, learned counsel for the

Accountant General.

Patna High Court CWJC No.13277 of 2023 dt.31-10-2023

2. Learned counsel appearing on behalf of the State

informs this Court that he has received instruction that entire

payment as a result of enhancement of pension after giving

benefit of 6th and 7th Pay revision will be paid to the petitioner

within a period of two weeks.

3. The Treasury Officer, Bhagalpur as well as the

Accountant General must ensure to communicate the authority

slip to the concerned Bank forthwith.

4. In case of any non-compliance in redressing the

grievance of the petitioner within the period as has been

informed before this Court, petitioner is at liberty to take

appropriate legal action against the concerned respondents who

fails to make payment for the reason of any ignorance /

indolence on the part of the concerned respondents.

5. The Bank authority is directed to approach the

petitioner at her house for any paraphernalia required to be

fulfilled on behalf of the petitioner.

6. The writ petition stands disposed of.

(Purnendu Singh, J)

mantreshwar/-

AFR/NAFR                N.A.F.R.
CAV DATE                N.A.
Uploading Date          02.11.2023
Transmission Date       N.A.