Payel Adhikary vs The Union Of India
2024 Latest Caselaw 291 Patna

Patna High Court

Payel Adhikary vs The Union Of India on 11 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.19874 of 2019
     ======================================================
     Payel Adhikary Daughter of Late Sukhdev Adhikary, residing in the house of
     Sri Ramendra Kumar Singh, East Side of Gokul Path, Opp-Gyan Ganga
     Bhawan, Patel Nagar, P.S.-Post-Shastri Nagar, District-Patna, Permanent R/o
     108/A, Patua Para Lane, Serampore, P.S.-Hoogly, West Bengal.

                                                            ... ... Petitioner/s
                                     Versus
1.   The Union of India through the Comptroller and auditor General of India,
     New Delhi
2.   The Chief Accountant General, Govt. of India, New Delhi.
3.   The Principal Accountant General, (A and E) Govt. of India, Near R Block,
     Bihar, Patna.
4.   The Sr. Deputy Accountant General, (A and E) Govt. of India, Near R Block,
     Patna.

                                                            ... ... Respondent/s
     ======================================================
                                        with
                  Civil Writ Jurisdiction Case No. 21097 of 2019
     ======================================================
     Payel Adhikary Daughter of Late Sukhdev Adhikary Residing in the house of
     Sri Ramendra Kumar Singh, East Side of Gokul Path, Opp- Gyan Ganga
     Bhawan, Patel Nagar, P.S. and Post- Shastri Nagar, District- Patna, permanent
     R/o 108/A, Patua Para Lane, Serampore, P.S.- Hoogly, Hoogly, West Bengal.

                                                                  ... ... Petitioner/s
                                     Versus
1.   The Principal Accountant General (A and E) Govt. of India, Near Block,
     Bihar, Patna.
2.   Kishan Raj Son of Sri Raj Kishore Yadav Permanent resident of Mohalla-
     Purandarpur, Annie Besant Road, P.S.- Pirbahore, District- Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     (In Civil Writ Jurisdiction Case No. 19874 of 2019)
     For the Petitioner/s    :        Mr. Sanjiv Sharan
     For the Respondent/s    :        Mr. S. D. Sanjay ( Adsg )
 Patna High Court CWJC No.19874 of 2019 dt.11-01-2024
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       For Accountant General :          Mr. Prashant Ranjan, Advocate
                                         Mr. Chandan Kumar, Advocate
       (In Civil Writ Jurisdiction Case No. 21097 of 2019)
       For the Petitioner/s     :        Mr.Sanjiv Sharan
       For the Respondent/s     :        Mr.S. D. Sanjay ( Adsg )
       ======================================================
       CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
               and
               HONOURABLE MR. JUSTICE RAMESH CHAND MALVIYA
       ORAL JUDGMENT
       (Per: HONOURABLE MR. JUSTICE P. B. BAJANTHRI)

         Date : 11-01-2024
                                     C.W.J.C. NO.19874 of 2019

                                    The matter was heard from time to time and

         certain directions were issued to official respondents for re-

         consideration of grievance of the petitioner.

                      2.            It is learnt that on 21.08.2023, a detailed

         order has been passed, as to how the petitioner's grievance

         cannot be redressed.

                      3.            In the light of the aforementioned decision,

         the petitioner has fresh cause of action, if he is aggrieved, he has

         to invoke remedy under Section 19 of the Administrative

         Tribunal Act, 1985, in filing original application before the

         jurisdiction of Central Administrative Tribunal.

                      4.            Accordingly,       the   present     writ   petition

         bearing C.W.J.C. No.19874 of 2019 stands disposed of.

         Reserving liberty to the petitioner to assail the order dated

         21.08.2023

in accordance with law.

Patna High Court CWJC No.19874 of 2019 dt.11-01-2024

C.W.J.C. NO.21097 of 2019

5. In light of the above order, the present writ

petition bearing C.W.J.C. No.21097 of 2019 stands disposed of.

(P. B. Bajanthri, J)

( Ramesh Chand Malviya, J) S.Katyayan/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          18.01.2024
Transmission Date       NA