Tej Narain Lal vs The State Of Bihar
2024 Latest Caselaw 232 Patna

Patna High Court

Tej Narain Lal vs The State Of Bihar on 10 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                       Letters Patent Appeal No.114 of 2020
                                         In
                   Civil Writ Jurisdiction Case No.21765 of 2019
     ======================================================
     Tej Narain Lal, Male aged about 53 years, Son of Late Harakh Lal, Resident
     of Village- Nain Chak, P.S.-Khagaul, District- Patna- 801105.


                                                                 ... ... Appellant/s
                                        Versus
1.   The State of Bihar represented through Chief Secretary, Government of
     Bihar, Old Secretariat Building, Patna.
2.   The Executive Engineer, Public Health Division, Hilsa, Nalanda.
3.   Superintending Engineer, Public Health Engineering Department, Patna
     Circle, Patna at Raj Banshi Nagar, Patna- 800023.


                                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Appellant/s    :      None
     For the Respondent/s   :      Mr. S.Raza Ahmad, AAG 5
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
             and
             HONOURABLE MR. JUSTICE RAMESH CHAND
     MALVIYA
     ORAL JUDGMENT
     (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

      Date : 10-01-2024

                  None appears for the appellant.

                 2. The appellant has assailed the order dated 16.01.2020

     passed in CWJC No. 21765 of 2019 to the extent that arrears of

     salary has not been paid for the period 01.10.1990 to 19.02.1991.

     During pendency of the present Letters Patent Appeal on

     08.02.2020

the concerned authority passed the following order:

Patna High Court L.P.A No.114 of 2020 dt.10-01-2024

"dk;Zikyd vfHk;ark dk dk;kZy;

yksd LokLF; izeaMy] fgylkA

dk;kZy; vkns"k la0& 20 fnukad & 8-2-2020 ekuuh; mPp U;k;ky;] iVuk }kjk lh0MCyq0ts0lh0 la0& 21765 o'kZ 2019 Jh rstukjk;.k yky cuke fcgkj ljdkj ,oa vU; esa fnukad& 16-01-2020 dks fn;s x;s U;k;kns"k ds vuqikyu esa Jh rstukjk;.k yky] uhyeqnzd] yksd LokLF; izeaMy] fgylk dks fnukad& 01-10-1990 ls fnukad& 19-02- 1991 rd dk cdk;k osru :0 & 6287-00 ¼N% gtkj nks lkS lrklh :0½ ek= Hkqxrku dh Lohd`fr iznku dh tkrh gSA mDr Hkqxrs; jkf"k esa vxj fdlh izdkj dh =qfV ik;h tkrh gS] rFkk ekuuh; mPp U;k;ky; }kjk mDr Hkqxrku ls lacaf/kr vxj fdlh Hkh izdkj dh foifjr vkns"k ikfjr fd;s tkus ij Jh yky ds osru ls vf/kd dh x;h Hkqxrku dh olwyh ,d eq"r esa dj yh tk;sxhA

g0@& fn0 8-2-20 dk;Zikyd vfHk;ark yksd LokLF; izeaMy] fgylkA

Kkikad& 116 fnukad& 8-2-2020 izfrfyfi&Jh rstukjk;.k yky] uhyeqnzd] yksd LokLF;

izeaMy] fgylk@foi= fyfid] yksd LokLF; izeaMy] fgylk ,oa dks'kkxkj inkf/kdkjh] fgylk dks lwpukFkZ ,oa vko";d dkjZokbZ gsrq izsf'krA

g0@& fn0 8-2-20 dk;Zikyd vfHk;ark yksd LokLF; izeaMy] fgylkA

3. The aforementioned order has been enclosed along

with the counter affidavit on behalf of the respondent. In view of Patna High Court L.P.A No.114 of 2020 dt.10-01-2024

these later development grievance of the appellant has been

redressed.

4. Accordingly, the present Letters Patent Appeal stands

disposed of.

(P. B. Bajanthri, J)

(Ramesh Chand Malviya, J)

Anand Kr.

AFR/NAFR
CAV DATE
Uploading Date              11.01.2024
Transmission Date