Surendra Prasad Singh vs The State Of Bihar
2025 Latest Caselaw 628 Patna

Patna High Court

Surendra Prasad Singh vs The State Of Bihar on 15 July, 2025

Author: Anshuman

Bench: Anshuman

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.10715 of 2025
     ======================================================
     Surendra Prasad Singh Son of Gabhira Singh Resident of Laxmi Niwas,
     Sonpur Paharichak, Police Station- Sonepur, District - Saran.

                                                                  ... ... Petitioner/s
                                        Versus

1.   The State of Bihar through the Chief Secretary, Govt. of Bihar, Patna.
2.   The Additional Chief Secretary, Water Resources Department, Govt. of
     Bihar, Patna.
3.   The Chief Engineer, Sinchai Srijan, Water Resources Department, Saharsa.
4.   The Rehabilitation Officer, Koshi Project, Supaul, District- Supaul.
5.   The Accountant General, Bihar, Birchand Patel Path, Patna.

                                               ... ... Respondent/s
     ======================================================
     Appearance :
     For the Petitioner/s   :      Mr. Santosh Kumar Verma, Advocate
     For the Respondent/s   :      None
     For the Accountant General:   Mrs. Ritika Rani, Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
     ORAL JUDGMENT

Date : 15-07-2025

Heard learned Counsel for the petitioner and

learned Counsel for the Accountant General. Learned Counsel

for the State is not present.

2. The present writ petition has been filed for

issuance of appropriate writ in the nature of mandamus directing

the respondents to grant him the benefits of A.C.P. and M.A.C.P.

Further prayer is of consequential revision of his pension and

other benefits to which petitioner is entitled under the Rules.

3. Learned Counsel for the petitioner relied on

the judgment passed by this Hon'ble Court in CWJC No.11200 Patna High Court CWJC No.10715 of 2025 dt.15-07-2025

of 2024.

4. It transpires to this Court that petitioner has

demanded writ of mandamus from the Court but representation

is lacking in the present case. As such, this Court only dispose

off the writ petition directing the petitioner to file the

representation along with a copy of this order before respondent

No.3, the Chief Engineer, Sinchai Srijan, Water Resources

Department, Saharsa, within 30 days from today and respondent

No.3, the Chief Engineer, Sinchai Srijan, Water Resources

Department, Saharsa, is directed to pass a reasoned and

speaking order on the representation of the petitioner within 90

days thereafter.

(Dr. Anshuman, J) Mkr./-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          17.07.2025
Transmission Date