Chnchun Kumar vs Mr. Amir Subhani, Ias, The State Of ...
2023 Latest Caselaw 4634 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Miscellaneous Jurisdiction Case No.1681 of 2023
                                           In
                     Civil Writ Jurisdiction Case No.18404 of 2022
     ======================================================

Chnchun Kumar, Gender-Male, Aged about-33 years, Son of Late Kapildeo Paswan Residing of Mohalla- Vikas Nagar, Ward No.-8, Barh, P.O./ P.S.- Barh, District- Patna (Bihar), PIN Code- 803213.

... ... Petitioner/s Versus

1. Mr. Amir Subhani, IAS, The State of Bihar through its the Chief Secretary, Bihar, Patna.

2. Mr. Chanchal Kumar, IAS, the Principal Secretary, Building Construction Department, Bihar, Patna.

3. Er. Subhash Kumar, the Chief Engineer, Building Construction Department, Bihar, Patna.

4. Er. Ramendra Kumar, the Electrical Superintending Engineer, Building Construction Department, Bihar, Electrical Works Circle, South Bihar, Patna.

5. Er. Anil Kumar, the Electrical Exective Engineer, Building Construction Department, Bihar, Electrical Works Division No. 1, Patna City, Gulzarbagh, Patna.

6. Mr. Praveen Kumar Singh, the Accountant General, Branch-8, Pension, Bihar, Patna.

7. Mr. Shashi Shankar Chaudhary, the Director, GPF., Pant Bhawan, Bailey Road, Patna-1.

8. Not Known, The Accountant Officer, D.M. Office, Patna and

9. Mr. Rakesh, the Treasury Officer, Vishveshwariya Bhawan, (Nirman Bhawan, Patna).

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Dr. Kislay, Advocate For the Opposite Party/s : Mr. Amit Prakash, GA-13 ====================================================== CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH ORAL JUDGMENT Date : 15-09-2023

Heard Dr. Kislay, learned counsel appearing on

behalf of the petitioner and Mr. Amit Prakash, learned GA-13

appearing on behalf of the State.

Patna High Court MJC No.1681 of 2023 dt.15-09-2023

2. Learned counsel appearing on behalf of the

petitioner submits that in counter affidavit, a statement has been

made that all the retiral dues as claimed for in the writ petition

has been paid to the petitioner, however, the petitioner has not

been paid due interest on account of delay in making of that

payment.

3. Considering the fact that the direction of this

Court has been complied, the present contempt proceeding is

consigned to record.

(Purnendu Singh, J) nilmani/-

AFR/NAFR                NAFR
CAV DATE                N/A
Uploading Date          19.09.2023
Transmission Date       N/A