Patna High Court
Suman Kumar Deva vs The State Of Bihar on 4 January, 2024
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17243 of 2022
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Suman Kumar Deva, S/O Ramashray Prasad, Resident of Mohalla-
Sribhawan, A-25, Ashokpuri, Khajpura, P.O.- B.V. College, Patna- 800014,
District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The Vice Chancellor, Magadh University, Bodh Gaya.
3. The Vice Chancellor Patliputra University, Patna- 800020.
4. The Principal Secretary, Higher Education Dept. Govt. of Bihar, Patna.
5. The Registrar, Magadh University, Bodh Gaya.
6. The Registrar, Patliputra University, Patna- 800020.
7. The Finance Officer, Patliputra University, Patna- 800020.
8. The Finance Officer, Magadh University, Bodh Gaya.
9. The Accountant General (A and E), Bihar, Patna.
10. The Principal S.D.S. College, Kaler, Arwal- 824127.
11. The Principal, B.S. College, Danapur, Patna- 800012.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Mahendra Prasad Verma, Advocate
For the Respondent/s : Mr. Madhukar Mishra, AC to SC-16
For the Magadh University : Mr. Sunit Kumar, Advocate
For the Patliputra University : Mr. Rana Vikram Singh, Advocate
Ms. Rasika, Advocate
For the Accountant General : Mr. Bindhyachal Rai, Advocate
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 04-01-2024
Heard Mr. Mahendra Prasad Verma, learned
counsel appearing on behalf of the petitioner; Mr. Sunit Kumar,
learned counsel for the Magadh University; Ms. Rasika, learned
counsel for the Patliputra University; Mr. Bindhyachal Rai,
learned counsel for the Accountant General, Bihar and Mr.
Madhukar Mishra, learned AC to SC-16 for the State.
Patna High Court CWJC No.17243 of 2022 dt.04-01-2024
2. The petitioner, who superannuated from the post
of Associate Professor, B. S. College, Danapur on 31.07.2020,
has filed the present writ petition seeking a direction upon the
respondents to grant all the retirement benefits, including the
GIC, arrears of salary and other dues.
3. In compliance of the order of this Court, a
counter affidavit has been filed on behalf of respondent nos. 2, 5
and 8.
4. A categorical assertion has been made that
admissible group insurance to the tune of Rs.61,243/- has
already been paid to the petitioner through Cheque no. 080945
dated 12.08.2023. Further the claim of the petitioner with
respect to arrears of salary were examined and admissible
amount to the tune of Rs.3,94,948/- has been credited to the B.S.
College, Danapur through cheque dated 06.12.2023 vide letter
no. 141 dated 07.12.2023 and instruction has also been given to
the Principal of B.S. College, Danapur to disburse Rs.3,94,948/-
to the petitioner.
5. At this juncture, it is submitted on behalf of the
petitioner that the amount has not been credited in the account
of the petitioner.
6. Considering the materials available on record
Patna High Court CWJC No.17243 of 2022 dt.04-01-2024
and the submissions advanced on behalf of the parties, the
present writ petition stands disposed of with a direction to the
Principal, B.S. College, Danapur to ensure payment of the
aforenoted amount to the tune of Rs.3,94,948/- preferably
within a period of one week from the date of receipt/production
of a copy of this order, failing which cost of Rs.25000/- shall be
realized from his pocket.
7. If the petitioner has still any grievance, he can
make proper representation before the concerned authority, who
shall consider the claim of the petitioner and dispose of the
same by a reasoned and speaking order.
(Harish Kumar, J)
uday/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 08.01.2024
Transmission Date NA
