Patna High Court
Chandrika Das And Ors vs The State Of Bihar And Ors on 16 January, 2024
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.4887 of 2018
======================================================
1. Chandrika Das Son of Late Harihar Das, Kanhaiya Nagar, Phulwarisarif,
Patna.
2. Srimati Basanti Mahabir Wife of Akku Ram, Safai Mazddor, Ward no.5,
Nutan Rajdhani Anchal, at Present NCC (OMC), Patna.
3. Srimnati Sushila Devi Wife of Bhagwan, NCC Health, NCC Ward No. 27,
Patna.
4. Srimati Dewanti Faughter of Yogeshwar, Resident of Mohalla Anishabad,
P.S. Gardanibagh, Dist. Patna.
5. Srimati Urmila Wife of Dasrath, Kaushal Nagar, Vetanary College, Patna.
6. Hardayal, S/o Laxman, Sheikhpura, P.O. Sheikhpura, P.S. Shastri Nagar,
Dist. Patna.
7. Suresh Ram Son of Sri Ram Prasad Supervisor, Ward no. 65, Patna City
Anchal, Patna Municipal Corporation, Dist.
8. Karu Son of Late Ram Yatan Mohalla- Anisabad, P.S. Gardanibagh, District-
Patna.
9. Ram Chandra Yadav, S/o Ram Briksh Prasad, Resident of Village P.O. Arhit
Daulatpur, District-Patna.
10. Baijnath Sahu, Tax Collector, Nutan Rajdhani Anchal, Patna Municipal
Corporation.
11. Yugeshwar Jha, S/o Late Jiwachh Jha, Resident of Village P.O. Bikrampur,
P.S. Cheria Bariarpur, Dist. Begusarai.
... ... Petitioner/s
Versus
1. The State Of Bihar
2. The Commissioner, Patna Municipal Corporation, Patna.
3. The Director, Municipal Administration -Cum-Addl. Secretary, Urban
Development and Housing Department
4. The Executive Officer, New Capital Circle, Patna.
5. The Executive Officer, Patna City Circle, PMC, Patna.
... ... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr.Manoj Kumar Singh, Advocate
For the State : Mr.S.P.Singh -GA3
For the PMC : Mr. Bindhyachal Singh, Sr. Advocate
======================================================
CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 16-01-2024
Heard learned counsel for the petitioners, learned
Patna High Court CWJC No.4887 of 2018 dt.16-01-2024
counsel for the State, and learned counsel for the Patna
Municipal Corporation.
2. Learned counsel for the petitioners submits that as
per the statement made in the counter affidavit to the effect that
the petitioners started getting pensions, the major grievances of
the petitioners have been settled, but the payment of pension has
been started during the pendency of this litigation and,
therefore, there are arrears of pensions have arisen.
3. Learned counsel for the Patna Municipal
Corporation submits that the decision for payment of pension
has been made with the specific condition that the petitioners
shall not demand any arrears of pension.
4. In this view of the matter, this writ petition is
disposed off.
(Dr. Anshuman, J)
Ashwini/-
AFR/NAFR
CAV DATE NA
Uploading Date 18/01/2024
Transmission Date NA
