Gayatri Kumari vs The State Of Jharkhand
2024 Latest Caselaw 3438 Patna

Patna High Court

Gayatri Kumari vs The State Of Jharkhand on 1 May, 2024

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.6419 of 2024
     ======================================================
     Gayatri Kumari, aged about 64 years, female, Wife of Sri Vijay Kumar Sinha,
     resident of village- Purna Ichak @ Purna Dih, P.O. and P.S. Ichak, District-
     Hazaribagh at present residing at Vishnupuri Lane no.- 13, P.O. Hazaribagh,
     P.S. Sadam, District- Hazaribagh (Jharkhand).

                                                               ... ... Petitioner/s
                                   Versus
1.   The State of Jharkhand through the Chief Secretary, Government of
     Jharkhand, Ranchi.
2.   The Deputy Commissioner, Hazaribagh, Jharkhand.
3.   The Treasury Officer, Hazaribagh, Jharkhand.
4.   The Head of CPPC, SBI Centralized Pension Processing Centre, State Bank
     of India 4th Floor, Administrative Officer, Judges Court Road, Patna-
     800001, Bihar.
5.   The Branch Manager, State Bank of India Ramnagar Branch, Hazaribagh,
     Jharkhand.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Ram Hriday Prasad, Advocate
                                   Mr. Rahul Kumar, Advocate
     For the State          :      Mr. Sanjay Kumar Pandey, Advocate
     For the SBI            :      Mr. Rakesh Kumar Singh, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE NANI TAGIA
                         ORAL JUDGMENT
      Date : 01-05-2024

                       Heard the parties.

                       2. This writ petition has been filed for payment

      of statutory interest on the arrears of gratuity paid to the

      petitioner.

                       3. The petitioner is stated to have retired on

      31.01.2020

on attaining the age of superannuation while

working as Assistant Teacher in Middle School, Kurha, Patna High Court CWJC No.6419 of 2024 dt.01-05-2024

Hazaribagh in the State of Jharkhand.

4. Learned counsel for the petitioner submits

that she has been paid gratuity amount by the State Bank of

India, Ramnagar Branch, Hazaribagh on being authorized

by the Treasury Officer, Hazaribagh, Government of

Jharkhand.

5. Since, the petitioner was an employee of the

Government of Jharkhand and the gratuity to the petitioner

also having been paid by the State Bank of India, Ramnagar

Branch, Hazaribagh on being authorized by the Treasury

Officer, Hazaribagh, Government of Jharkhand, this writ

petition is hereby disposed of with liberty to the petitioner

to approach the Jharkhand High Court, if so advised.

(Nani Tagia, J) Nilmani/-

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Uploading Date          02.05.2024
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