Pawan Kumar @ Pawan Kumar Singh vs The State Of Bihar
2024 Latest Caselaw 822 Patna

Patna High Court

Pawan Kumar @ Pawan Kumar Singh vs The State Of Bihar on 2 February, 2024

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                    Civil Writ Jurisdiction Case No.14568 of 2023
     ======================================================
     Pawan Kumar @ Pawan Kumar Singh S/o Late Mahendra Singh, Resident of
     Village - Karnpur South, P.O. - Bochaha, P.S. - Bochaha, District -
     Muzaffarpur.                                               ... ... Petitioner/s
                                         Versus
1.    The State of Bihar Principal Secretary Health Department Patna.
2.   The Civil Surgeon-cum-Chief Medical Officer, Muzaffarpur.
3.   The Accountant General, Bihar, Patna.
4.    The In-charge Medical Officer, Primary Health Centre, Bochaha,
      Muzaffarpur.
                                                    ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s          :        Mr. Prem Prakash Poddar, Advocate
     For the Respondent/s          :        Mr. Nagendra Pd. Yadav, SC-23
     For the Accountant General    :        Mr. Ram Yash Singh, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

Date : 02-02-2024 Heard the parties.

2. The petitioner, claiming to be husband of Late

Khusboo Kumari, who died in harness on 10.10.2014, while

working in the Primary Health Center, Bochaha, Muzaffarpur,

has filed the present writ petition for payment of her terminal

benefits.

3. A supplementary counter affidavit has been filed on

behalf of the respondent no. 4. It is submitted that in compliance

with the order of this Court dated 22.11.2023, all the terminal

benefit of the deceased employee, who was working as Family

Planning Worker, Primary Health Center, Bochahan,

Muzaffarpur has been paid to the husband of the deceased, the

particulars of the payment has been duly noted in paragraph no.

5 of the supplementary counter affidavit. It is further submitted Patna High Court CWJC No.14568 of 2023 dt.02-02-2024

that the service book of the deceased employee has also been

sent to the office of the Accountant General (A & E) Bihar, vide

Letter No. 492 dated 21.12.2023, for approval of original

pension of the deceased employee.

4. In view of the averments made in the

supplementary counter affidavit, the present writ petition stands

disposed of, with a direction to the Accountant General (A & E)

Bihar, to issue necessary authority letter, in accordance with law,

preferably within a period of four weeks, from today.

5. The State respondents are also under obligation to

ensure that the admissible pension/family pension and arrears

thereof, must be paid to the petitioner.

6. In view thereof, the present writ petition stands

disposed of.

7. Needless to observe that if the petitioner has still

any grievance, he has remedy to approach before the competent

authority, in accordance with law.

(Harish Kumar, J) shivank/-

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Uploading Date          05.02.2024
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