Shiv Kumar Sinha vs The State Of Bihar
2023 Latest Caselaw 4497 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.10339 of 2023
     ======================================================

Shiv Kumar Sinha Son of Late Ram Kishore Prasad Sinha, Resident of Mohalla-Ram Bhadar, P.s. Hajipur (Town), District-Vaishali. At present R/o Village-Daudbat, Near Middle School, P.S. Habibpur, Dist-Bhagalpur.

... ... Petitioner/s Versus

1. The State of Bihar through the Director General of Police, Bihar, Patna.

2. The Principal Secretary, Home Department (Police) Government of Bihar, Patna.

3. The Inspector General of Police, Patna Zone, Patna.

4. The Superintendent of Police, Nalanda at Biharsarif.

5. The Accountant General Bihar Patna, Birchand Patel Road, Patna.

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

For the Petitioner/s : Mr. Rana Pratap Singh, Advocate Mr. Dhramveer, Advocate For the State : Mr. Manish Kumar, GP-4 Mr. Manoj Kumar, AC to GP-4 For the A.G. : Mr. Arun Kumar Arun, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 11-09-2023 Heard Mr. Rana Pratap Singh, learned counsel

appearing on behalf of the petitioner, Mr. Manish Kumar,

learned GP-4 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

petitioner submitted that petitioner has already filed a detailed

representation before the Superintendent of Police, Nalanda at

Bihar Sharif for the relief(s) as sought for in the present writ

petition and seeks that the representation of the petitioner be

disposed of in accordance with law and payment be made to the Patna High Court CWJC No.10339 of 2023 dt.11-09-2023

petitioner forthwith.

3. Considering the specific submission made on

behalf of the petitioner, the Superintendent of Police, Nalanda,

Bihar Sharif is directed to call for the service records relating to

the petitioner from the places of posting of the petitioner and

forthwith make payment of all the retiral dues in accordance

with law within a period of four weeks from the date of

communication of this order.

4. With above observations and directions, the

present writ petition is disposed of.

                                                                    (Purnendu Singh, J)


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Uploading Date          12.09.2023
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