Patna High Court
Nripendra Nath Sahay vs The State Of Bihar on 25 January, 2024
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17353 of 2022
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Nripendra Nath Sahay Son of Late Bishwanath Sahay Resident of flat no.-
4/C- Sundari Ganga Villa, Near Krishna Niketan, Jakariapur, New By-pass
Road, P.O.- P.S.- District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Rural Works Department,
Bihar, Patna.
2. The Secretary, Rural Works Department, Bihar, Patna.
3. The Director, Finance (P.C.F.C.) department, Bihar, Patna.
4. The Director, Provident Fund, Bihar, Patna.
5. The District Treasury Officer, Patna.
6. The Accountant General, Bihar, Birchand Patel Path, R-Block, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Subodh Kumar Jha with
Mr. Pranav Kr Jha, Advocates
For the State : Mr. Satya Vrat, AC to GP 10
For the A.G., Bihar : Mrs. Nivedita Nirvikar, Sr. Adv. with
Mr. Lalan Kumar, Adv.
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 25-01-2024
Heard Mr. Subodh Kumar Jha, learned counsel
appearing on behalf of the petitioner; Mr. Satya Vrat, learned
counsel for the State and Mr. Lalan Kumar, learned counsel for
the Accountant General, Bihar.
Patna High Court CWJC No.17353 of 2022 dt.25-01-2024
2/3
2. At the outset, learned counsel for the State, by
referring to the averments made in the supplementary counter
affidavit filed on behalf of the respondent-Executive Engineer
LAEO, Works Division-I, Bhagalpur, submitted that in
compliance of the order of this Court, the petitioner has been
paid all his admissible due amount, including, gratuity and
pension. It is further submitted that the petitioner has also been
paid the amount of unutilized salary as well as GPF and Group
Insurance. Further submission has been made that due salary for
the period 22.09.2007 to 17.06.2009 and 06.02.2013 to
12.03.2013
has also been sanctioned and credited in the bank
account of the petitioner. He lastly drew the attention of this
Court to a letter written by the petitioner on 13.01.2024 that all
the admissible retiral/other dues have been received by him.
3. At this juncture, learned counsel for the petitioner
submitted that though a letter has been given by the petitioner
but it cannot be said that he was not in a bargaining position and
the fact is that till date the petitioner has still certain grievance
with regard to revision of pension and its arrears on account of
7th Pay Revision as well as certain amount under the head of
GPF for certain period and interest over the delayed period.
4. Considering the submissions advanced on behalf of
Patna High Court CWJC No.17353 of 2022 dt.25-01-2024
the parties, the present writ petition stands disposed of.
5. Needless to observe that if the petitioner has still
any grievance, he has remedy to approach before the concerned
respondent(s) by filing an appropriate representation. In case
such representation is filed, the same shall be considered and
disposed of, in accordance with law.
(Harish Kumar, J)
Anjani/-
AFR/NAFR
CAV DATE
Uploading Date 29 .01.2024
Transmission Date
