Neeta Kumari vs Sri Deepak Singh, The State Of Bihar
2025 Latest Caselaw 2948 Patna

Patna High Court

Neeta Kumari vs Sri Deepak Singh, The State Of Bihar on 27 June, 2025

Author: Harish Kumar

Bench: Harish Kumar

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.704 of 2023
                                           In
                  Civil Writ Jurisdiction Case No.12126 of 2021
     ======================================================
     Neeta Kumari, W/o Late Binod Kumar Verma, R/o Flat No. 102, Apurva
     Apartment, Shivaji Path, P.S. - Gardanibagh, District - Patna.

                                                                  ... ... Petitioner/s
                                      Versus
1.   Sri Deepak Singh, the State of Bihar through the Principal Secretary
     Education Department, Govt. of Bihar, Patna.
2.   Sri Sanjay Kumar, the Director Secondary Education, Education
     Department, Government of Bihar, Patna.
3.   Srimati Sunaina Kumari, the Regional Deputy Director of Education, Patna
     Division, Patna.
4.   Sri Amit Kumar, the District, Education Officer, Patna.
5.   Sri Arun Kumar Mishra, the District Programme Officer, Patna.
6.   Shri Praveen Kumar Singh, the Accountant General, Bihar, Patna.

                                            ... ... Opposite Party/s
     ======================================================
     Appearance :
     For the Petitioner/s     :    Mr. Rajeev Kumar Singh, Advocate
                                   Ms. Rushali, Advocate
     For the Opposite Party/s :    Mr. Venkatesh Kirit, AC to GA- 2
     For Respondent No.6 :         Mrs. Nivedita Nirvikar, Sr. Advocate
     ======================================================
     CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
     ORAL JUDGMENT
      Date : 27-06-2025

                       Heard the parties.

                       2. The present application came to be filed for

      initiating a contempt proceeding against the opposite parties for

      their willful and deliberate disobedience of order dated

      24.11.2022

, passed in C.W.J.C. No. 12126 of 2021, whereby

this Court allowed the writ petition with a direction to the

respondent authorities to ensure payment of rest of the retiral

benefits of the petitioner within a period of eight weeks.

Patna High Court MJC No.704 of 2023 dt.27-06-2025

3. A supplementary show-cause affidavit has been

filed on behalf of opposite party no.5. It is categorically averred

that in compliance of order of this Court, vide Memo No. 1685

dated 13.02.2025, the department has sanctioned Rs.1,91,939/-

for payment of due salary of the petitioner.

4. Mr. Venkatesh Kirti, learned Advocate for the

State submits at the Bar that all the retiral benefits, as also the

amount, as has been disclosed in para.5 of the supplementary

show-cause affidavit, has been credited in the account of the

petitioner.

5. Considering the averments made in the

supplementary show-cause affidavit and the submissions

advanced by the learned Advocate for the State, the present

contempt application stands dismissed.

(Harish Kumar, J) uday/-

AFR/NAFR                NAFR
CAV DATE                NA
Uploading Date          30.06.2025
Transmission Date       NA