Niraj Kumar Singh vs The State Of Bihar
2024 Latest Caselaw 336 Patna

Patna High Court

Niraj Kumar Singh vs The State Of Bihar on 12 January, 2024

Author: P. B. Bajanthri

Bench: P. B. Bajanthri

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.2079 of 2022
                                           In
                   Civil Writ Jurisdiction Case No.9542 of 2021
     ======================================================
     Niraj Kumar Singh, S/o Ramdeo Prasad Singh, R/o Mohalla - City Road,
     Gulabbagh, P.S. - Sadar Purnea, District - Purnea.
                                                               ... ... Petitioner
                                        Versus

1.   The State of Bihar.
2.   Ravi Prakash, Director Primary Education, Education Department,
     Government of Bihar, Patna.
3.   Md. Ashfaq Ansari, District Programming Officer, Estb. (DPO)
4.   Subhash Kumar Gupta, District Education Officer.
5.   Sarveshwar Ganesh, Panchayat Sachiv, Gram Panchayat Dubanochi,
     Prakahand - Pothiya, District - Kishanganj.
6.   Ashok Ram, Mukhiya, Gram Panchayat, Dubanochi, Prakahand - Pothiya,
     District - Kishanganj.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr.
     For the Opposite Party/s :    Mr. Madhaw Prasad Yadaw, GP-23
                                   Mr. Rajesh Kumar Sinha, AC to GP-23
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
     ORAL JUDGMENT

Date : 12-01-2024

None appears for the petitioner.

2. Learned counsel for the respondents is stated to

have filed supplementary show cause in respect of production of

calculation sheet.

3. I have perused copy of such supplementary show

cause from the State counsel and I am satisfied that there is a

compliance. Accordingly, the present MJC - Contempt Petition

stands dropped, reserving liberty to the petitioner to assail the Patna High Court MJC No.2079 of 2022 dt.12-01-2024

action of the respondents, if the petitioner is not satisfied.

4. In the morning session, the aforementioned

M.J.C. was dropped. Learned counsel for the petitioner is

disputing in respect of non-payment of certain amount after

February, 2021. In fact, in the morning session, I have perused

the relevant record from the State counsel to the extent that

petitioner's services have been terminated, therefore, certain

deductions have been made. That apart order of termination is

subject matter of litigation even to this day. In the event of

order of termination is set aside in that event petitioner shall

make necessary representation in claiming arrears of salary.

5. With the above observation, petition stands

disposed of.

(P. B. Bajanthri, J) manish/-

AFR/NAFR                NAFR
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Uploading Date          15.01.2024
Transmission Date       NA