Jiauddin Ansari vs The State Of Bihar & Ors on 17 September, 2014

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Patna High Court - Orders

Jiauddin Ansari vs The State Of Bihar & Ors on 17 September, 2014

Bench: Ajay Kumar Tripathi

      Patna High Court CWJC No.1790 of 2014 (2) dt.17-09-2014




                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.1790 of 2014
                  ======================================================
                  1. Jiauddin Ansari Son Of Late Mohamad Hasan Resident Of Village -
                  Batrauli Bazar, P.S. - Kuber Sttan, District - Kushi Nagar (U.P.), Retired
                  Teacher From Rajkiya Primary School Barwa Block Madhubani, District -
                  West Champaran (Bettiah)

                                                                         .... .... Petitioner/s
                                                     Versus
                  1. The State Of Bihar Through The Principal Secretary, Human Resources
                  Development Department, Government Of Bihar Patna
                  2. The District Magistrate, West Champaran, Bettiah
                  3. The District Education Officer, District - West Champaran , Bettiah
                  4. The District Superintendent Of Education, District - West Champaran,
                  Bettiah
                  5. The District Programme Officer, Establishment, West Champaran,
                  Bettiah
                  6. The Block Education Officer, Block - Madhubani, District - West
                  Champaran
                  7. The Block Education Extension Officer-Cum-Drawing And Disbursing
                  Officer, Block Madhubani, District - West Champaran
                  8. The Head Master, Rajkiya Primary School, Barwa, Block Madhubani,
                  District - West Champaran, Bettiah

                                                                  .... .... Respondent/s
                  ======================================================
                  Appearance :
                  For the Petitioner/s :   Mr. Ranjan Kumar Srivastava, Adv.
                  For the Respondent/s   : Mr. Amar Nath Deo, SC 26
                  ======================================================
                  CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR
                  TRIPATHI
                  ORAL ORDER

2   17-09-2014

From the counter affidavit filed on behalf of the respondent nos. 3 to 7 a sum of Rs. 14421/- which according to the respondents stands unaccounted for is coming in the way of final settlement of pension of the petitioner.

Petitioner has some explanation to offer before this Court. But he is addressing the wrong forum because verification with regard to the authenticity of the explanation or the accounts Patna High Court CWJC No.1790 of 2014 (2) dt.17-09-2014 can only be verified by the concerned competent authority.

The authority however, is directed to ensure that on the petitioner rendering proper accounts and explanation he shall take steps for sanctioning the post retrial dues, which is basically now confined to pension and gratuity, other payments have already been made.

On the petitioner offering his explanation and accounts, the above exercise must be completed within a period of three months thereof.

Writ is disposed of with the above direction.

(Ajay Kumar Tripathi, J) Prakash/-

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Patna High Court - Orders