Shiwani Soni vs The State Of Bihar
2024 Latest Caselaw 3436 Patna

Patna High Court

Shiwani Soni vs The State Of Bihar on 1 May, 2024

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.17137 of 2021
     ======================================================
     Shiwani Soni Wife of Late Amresh Kumar, resident of Village and Post -
     Konch Bazar Main Chauk, Police Station- Konch, District - Gaya.

                                                           ... ... Petitioner/s
                                    Versus
1.   The State of Bihar through Principal Secretary, Education Department,
     Government of Bihar, Patna.
2.   The Director, Secondary Education, Department, Govt. of Bihar, Patna.
3.   The Regional Deputy Director, Magadh Division, Gaya.
4.   The District Magistrate, Gaya.
5.   The District Provident Fund Officer, Gaya.
6.   The Treasury Officer, Gaya.
7.   The District Education Officer, Gaya.
8.   The Accountant General Bihar Birchand Patel Path, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Gautam Kumar Yadav, Advocate
                                   Mr. Ranjit Kumar, Advocate
     For the Respondent/s   :      Smt. Binita Singh (Sc28)
     For the A.G, Bihar     :      Mr. Raj Nandan Prasad, Advocate
                                   Mr. Vishesh Kumar Singh, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
                         ORAL JUDGMENT

Date : 01-05-2024

Heard Mr. Gautam Kumar Yadav, learned counsel

appearing on behalf of the petitioner; Smt. Binita Singh, learned

SC-28 appearing on behalf of the State and Mr. Raj Nandan

Prasad, learned counsel appearing on behalf of the Accountant

General, Bihar.

2. Learned counsel for the petitioner submits that

the relief(s) sought for by the petitioner in the instant writ

petition has been granted by the respondent authorities, Patna High Court CWJC No.17137 of 2021 dt.01-05-2024

however, interest has not been paid on the said amount.

3. Learned counsel for the petitioner, therefore,

submits that this writ petition may be disposed of with a liberty

to the petitioner to submit a representation to the respondent

authorities in so far as the payment of interest part is concerned.

4. The writ petition is disposed of with the liberty

as prayed for.

(Nani Tagia, J) Nilmani/-

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Uploading Date          01.05.2024
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