Bharat Yadav vs The State Of Bihar
2024 Latest Caselaw 433 Patna

Patna High Court

Bharat Yadav vs The State Of Bihar on 16 January, 2024

Author: Harish Kumar

Bench: Harish Kumar

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17635 of 2022
     ======================================================
     Bharat Yadav son of Ayodhi Yadav, Resident of Village and Srikhandi Bhittha,
     P.S. Sursand Distt. Sitamarhi.

                                                              ... ... Petitioner/s
                                       Versus
1.   The State of Bihar through the Secretary Panchayati Raj Department Bihar,
     Patna.
2.   The Auditor General -cum- Accountant Bihar, Patna.
3.   The Distt. Magistrate, Sitamarhi.
4.   The Distt. Programme Officer, Sheohar.
5.   The Panchayat Raj Officer, Sitamarhi.
6.   The Block Development Officer, Majorganj.
7.   The Block Development Officer, Pupri.
8.   The Block Development Officer, Bathnaha
9.   The Block Development Officer, Sonbarsa
10. The Block Development Officer, Parihar.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s         :       Mr. Devendra Kumar, Advocate
     For the Respondent/s         :       Mr. Satya Vrat, AC to GP-10
     For the Accountant General   :       Mr. Dr. Anand Kumar, Advocate
                                          Mr. Rajan Prakash, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT

Date : 16-01-2024 Heard Mr. Devendra Kumar, learned counsel

appearing on behalf of the petitioner and Mr. Satya Vrat, learned

AC to GP-10.

2. At the outset, learned counsel for the petitioner

submits at the bar that the grievance of the petitioner has been

redressed and in this respect, he has received the counter

affidavit filed on behalf of the respondent nos. 3 to 10.

3. Mr. Satya Vrat, learned counsel for the State Patna High Court CWJC No.17635 of 2022 dt.16-01-2024

referring to the statements made in paragraph no. 5 to the

counter affidavit submits that all the retiral/admissible dues of

the petitioner have been paid to him and no claim of the

petitioner has been left for payment.

4. In view of the averments made in the counter

affidavit, as noted hereinabove, the present writ petition stands

disposed of.

5. Learned counsel for the Accountant General, Bihar

is present.

(Harish Kumar, J) shivank/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          16.01.2024.
Transmission Date       NA