Patna High Court
Raj Kumar Singh vs The State Of Bihar on 26 March, 2025
Author: Harish Kumar
Bench: Harish Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.8740 of 2024
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Raj Kumar Singh, S/o- Late Vishwananth Singh, R/o- Mohalla- Belabagon,
P.O.- Dabargram, P.S.- Deoghar, District- Deoghar, State- Jharkhand.
... ... Petitioner/s
Versus
1. The State of Bihar.
2. The Additional Chief Secretary, Rural Works Department, Bihar, Patna.
3. The Chief Engineer, Rural Work Department, Manhar, District- Vaishali at
Hajipur.
4. The Executive Engineer, Rural Work Department, Manhar, District- Vaishali
at Hajipur.
5. The Accountant General (A & E), Bihar, Patna.
6. The Principal Accountant General (A & E), Ranchi, Jharkhand.
7. The Treasury Officer, Deoghar, Jharkhand.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Rajeev Kumar Singh, Advocate
Mr. Prabhajit singh, Advocate
Ms. Rushali, Advocate
For the Respondent/s : Mr. Vivek Prasad, GP-7
Mr. Aman Priyadarshi, AC to GP- 7
For the State of Jharkhand : Mr. Maruth Nath Roy, Advocates
For the AG, Bihar : Mr. Arun Kumar Arun, Advocate
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CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR
ORAL JUDGMENT
Date : 26-03-2025
Heard the parties.
2. The petitioner superannuated from the post of
Peon, while working in the Rural Works Department, Work
Division, Mahnar, Vaishali, long back on 31.10.2004.
Notwithstanding his superannuation in the year 2004, when the
petitioner has not been accorded his arrears of pension with
Dearness Allowances, Medical Allowances as well as other
Patna High Court CWJC No.8740 of 2024 dt.26-03-2025
allowances along with consequential benefits in view of 5 th and
6th Pay Revision, the petitioner has preferred the present writ
petition.
3. Mr. Rajeev Kumar Singh, learned Advocate for
the petitioner taking this Court through the counter affidavit and
the letter of the Accountant General, Bihar dated 25.10.2023 has
contended that admittedly the pension of the petitioner was duly
revised pursuant to the letter no. 1228 dated 17.08.2023,
however, till date the other admissible amount on account of
revision of pension has not been accorded to him.
4. Mr. Aman Priyadarshi, learned Advocate for the
State referring to the counter affidavit submits that the grievance
of the petitioner to the extent of revision of pension has already
been redressed. Moreover, if there is still any grievance, the
same is required to be considered by the authority concerned.
5. Considering the nature of the grievance and the
fact that the petitioner has superannuated long back in the year
2004 itself, this Court deems it apt and proper to dispose of the
writ petition with a direction to respondent no.4 to consider the
claim of the petitioner, as prayed for in para.1 of the writ
petition, in view of the submission of the petitioner that despite
the revision of pension, the other admissible amount, including
Patna High Court CWJC No.8740 of 2024 dt.26-03-2025
the consequential benefits as per 5th and 6th pay revision, has not
been accorded till date.
6. It is expected that the entire exercise must be
completed preferably within a period of twelve weeks from the
date of receipt/production of a copy of this order.
7. Suffice it to observe that in case the claim of the
petitioner finds favour, necessary consequential monetary
benefits shall be accorded to him within the period aforenoted.
8. With the aforesaid observation, the present writ
petition stands disposed of.
(Harish Kumar, J)
uday/-
AFR/NAFR NAFR
CAV DATE NA
Uploading Date 27.03.2025
Transmission Date NA
