Md. Imran Ali vs The State Of Bihar
2023 Latest Caselaw 4459 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.99 of 2023
     ======================================================

Md. Imran Ali Son of Late Dr. Md. Afzal, resident of RC- 31, Kahkashan, Rahmat Compound Opposite- Women s I.T.I. Digha Ghat, Danapur cum Khagaul, Patna- 800011.

... ... Petitioner/s Versus

1. The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.

2. The Principal Secretary, Department of Health, Government of Bihar, Patna.

3. The Joint Secretary, Health Deptt., Govt. of Bihar, Patna.

4. The Secretary, Expenditure, Finance Deptt. Govt. of Bihar, Patna.

5. The Principal Accountant General (A and E) Bihar, Near R- Block, Bir Chand Patel Path, Patna.

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

For the Petitioner/s : Mr. Dhananjay Kumar Tiwary, Adv. For the Respondent/s : Mr. Rajeshwar Singh ( Ga 10 ) ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH

ORAL JUDGMENT

Date : 08-09-2023

Heard Mr. Dhananjay Kumar Tiwary, learned counsel

appearing on behalf of the petitioner and Mr. Rajeshwar Singh,

learned counsel appearing on behalf of the State.

2. Counter affidavit filed on behalf of the Accountant

General, Bihar, respondent no. 5 is directed to be kept on record.

3. Learned counsel appearing on behalf of the petitioner

submits that petitioner is entitled for enhanced amount as per

Resolution No. 754/755, dated 20.10.2017 and seeks to file detail

representation.

Patna High Court CWJC No.99 of 2023 dt.08-09-2023

4. Considering the specific submission made on behalf

of the petitioner, the representation is directed to be disposed of

with a direction to the sanctioning authority as well as the

Accountant General, Bihar to reconsider the case of the petitioner,

in light of the several Circulars of the State Government with

respect to entitlement of the petitioner to receive enhanced

gratuity, as has been paid to the other similarly situated employees.

5. If any representation is filed by the petitioner, the

same is directed to be disposed of within a period of six weeks

from the date of filing of the representation.

6. With the above observation and direction the writ

petition stands disposed of.

(Purnendu Singh, J) pravinkumar/-

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