Patna High Court
Ram Suresh Paswan vs The State Of Bihar on 28 July, 2025
Author: Anshuman
Bench: Anshuman
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11180 of 2025
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Ram Suresh Paswan Son of Late Chaturi Paswan, Resident of village- Adari,
P.O.- Kataiya, P.S. - Deo, Anchal- Deo, District- Aurangabad.
... ... Petitioner/s
Versus
1. The State of Bihar through the Additional Chief Secretary, Home
Department, Old Secretariat, Patna, Bihar.
2. The Principal Secretary, Home Department, Old Secretariat, Patna, Bihar.
3. The Secretary, Home Department, Old Secretariat, Patna, Bihar.
4. The Commissioner, Magadh Pramandal, Gaya, Bihar.
5. The District Magistrate, Aurangabad, Bihar.
6. The Superintendent of Police Aurangabad, Bihar.
7. The Sub-Divisional Magistrate, Aurangabad, Bihar.
8. The Circle Officer, Deo, Aurangabad.
9. The Officer Incharge, Deo, Aurangabad (Bihar).
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Kedar Yadav, Advocate
For the Respondent/s : Mr. Vikash Kumar, SC-11
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CORAM: HONOURABLE MR. JUSTICE DR. ANSHUMAN
ORAL JUDGMENT
Date : 28-07-2025
Heard learned counsel for the petitioner and learned
counsel for the State.
2. The present writ petition has been filed for a
direction to make payment of monthly salary due.
3. Learned counsel for the petitioner submits that the
petitioner has filed a representation dated 24.04.2025 before
respondent no. 5, namely the District Magistrate, Aurangabad
(Annexure P/1), seeking payment of arrears. It is submitted that
due to an inadvertent error, the petitioner wrongly mentioned the
Patna High Court CWJC No.11180 of 2025 dt.28-07-2025
claim as being for monthly payment, whereas in fact, the
grievance pertains to non-payment for the work which has been
taken by the State.
4. Learned counsel for the State submits that a
direction may be issued to the petitioner to file a fresh
representation for the redressal of his grievances.
5. In the aforesaid background, the petitioner is
directed to file a fresh representation before respondent No. 5,
namely, District Magistrate, Aurangabad, along with a copy of
this order, within 30 days from today indicating the details of
the work which he has done about which payment has not been
made. Upon receipt of the representation, the District
Magistrate, Aurangabad, is directed to take a decision on the
said representation within 90 days from the date of its filing,
with a reasoned and speaking order, in accordance with law
upon verifying the claim of the petitioiner.
6. With the aforesaid observation and direction, the
writ petition stands disposed off.
(Dr. Anshuman, J)
Ashwini/-
AFR/NAFR
CAV DATE NA
Uploading Date 30.07.2025
Transmission Date NA
