Birendra Kumar Pandey vs The State Of Bihar
2023 Latest Caselaw 4558 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10889 of 2023
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Birendra Kumar Pandey son of Late Ram Chandra Pandey, resident of Village-Bahilwara, Police Station-Pupari, District-Sitamarhi.

... ... Petitioner/s Versus

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

2. The Director, Primary Education, Education Department, Government of Bihar, Patna.

3. The District Education Officer, Sitamarhi.

4. The District Programme Officer (Establishment), Sitamarhi.

5. The Drawing and Disbursing Officer Marwari Middle School Pupri, Sitamarhi.

6. The District Treasury Officer, Sitamarhi.

7. The Accountant General, Bihar, Patna.

8. The Senior Account Officer, Office of the Accountant General, Bihar, Patna.

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

For the Petitioner/s : Mr. Ram Sagar Singh, Advocate For the State : Mr. Subhash Chandra Mishra (SC-16) Mr. Pramod Kumar Singh, AC to SC-16 For the A.G. : Mr. Raj Nandan Prasad, Advocate Mr. Vishesh Kumar Singh, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 14-09-2023 Heard Mr. Ram Sagar Singh, learned counsel

appearing on behalf of the petitioner; Mr. Subhash Chandra

Mishra, learned SC-16 appearing on behalf of the State and Mr.

Raj Nandan Prasad, learned counsel for the Accountant General,

Bihar.

2. Learned counsel appearing on behalf of the

petitioner submitted that petitioner is aggrieved by the incorrect Patna High Court CWJC No.10889 of 2023 dt.14-09-2023

fixation of pension by the Accountant General, Bihar

(Annexure-1). He further submitted that the service records

relating to the petitioner is required to be verified by the District

Programme Officer (Establishment), Sitamarhi, for sanctioning

the correct pension payable to the petitioner on account of

financial upgradation, which was given to the petitioner from

time to time as a result of stagnation on the same post.

3. Learned counsel further submitted that the

Accountant General, Bihar has not considered the fact that any

financial upgradation on account of benefit received by the

petitioner on account of time bound promotion or as a result of

grant of A.C.P. and M.A.C.P. will not amount to regular

promotion. He further submitted that recently, the issue has

already been settled by the Apex Court in case of Amresh

Kumar Sinha & Ors. vs. the State of Bihar & Ors., SLP (C)

Nos. 8219-8226 of 2019. He further submitted that his case is

similar to that of Chandrakant & Ors. vs. the State of Bihar &

Ors, in which vide judgment dated 23.09.2022 passed in CWJC

No. 2783 of 2021 and other analogous cases, the co-ordinate

Bench of this Court has taken into consideration the law laid

down by the Apex Court in case of State of Punjab & Ors. vs.

Rafiq Masih (white washer) & Ors. reported in (2015) 4 SCC Patna High Court CWJC No.10889 of 2023 dt.14-09-2023

334 and Thomas Daniel vs. the State of Kerala & Ors. reported

in 2022 SCC Online SC 536 and has made following

observations and directions in paragraphs no. 31 and 32, which

is reproduced hereinunder:-

"31. In view of the above, the contention raised by the petitioners of having benefit of ACP Scheme or MACP Scheme fails and the order passed by the respondents, dated 10.11.2020 and consequential orders thereto are upheld holding that the petitioners would only be entitled to the benefits granted to them under Circular, dated 16.11.2000.

32. However, it is further held that the petitioners and other teachers who were wrongfully granted benefit of ACP/MACP would have to get their pay fixation revised and if they have retired, their pension would also be accordingly revised. But, no recovery shall be made for the extra amount which they have received."

4. In above backgrounds, petitioner seeks to file a

detailed representation before the District Programme Officer

(Establishment), Sitamarhi, who is directed to call for the

service records relating to the petitioner and take appropriate

steps to sanction in light of the law laid down by the Apex

Court, which has been relied by the petitioner and taken note of

in the above paragraph of this order and must ensure to sanction

for fixation of pension within a period of three weeks by

sending sanction letter to the Accountant General, Bihar within Patna High Court CWJC No.10889 of 2023 dt.14-09-2023

the aforesaid period.

5. The Accountant General, Bihar, is directed to

correct the mistake, which has been committed in case of the

petitioner after receiving the sanction letter from the District

Programme Officer (Establishment), Sitamarhi, within a further

period of three weeks, thereafter, he is directed to communicate

a copy of authority/P.P.O. to the Treasury Officer, Sitamarhi,

within the aforesaid period. The Treasury Officer, Sitamarhi,

must not fail to credit the entire amount into the account of the

petitioner forthwith.

6. In case, the order is not complied with, the

petitioner is at liberty to take legal action against the concerned

authority, who has deliberately delayed the matter of payment of

pension and other retiral benefits to which the petitioner is

entitled for in accordance with law.

7. With above observations and directions, the

present writ petition is disposed of.

                                                                    (Purnendu Singh, J)

Niraj/Nilmani
AFR/NAFR                N.A.F.R.
CAV DATE                N/A
Uploading Date          18.09.2023
Transmission Date       N/A