Patna High Court - Orders
Neeta Kumari vs The State Of Bihar Through Mr. R. K. ... on 7 February, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Miscellaneous Jurisdiction Case No.1980 of 2018
In
Civil Writ Jurisdiction Case No.17283 of 2017
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Neeta Kumari, wife of Ajay Kumar Singh, resident of village-Koiladeva,P.S.-
Fulwariya, District-Gopalganj.
... ... Petitioner/s
Versus
The State Of Bihar Through Mr. R. K. Mahajan, The Principal Secretary,
Department Of Education Pri
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Umesh Kumar Mishra
For the Opposite Party/s : Mr.Ashutosh Ranjan Pandey - Aag 15
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
6 07-02-2019In view of the statement made in para-5 of the show cause which is quoted below for ready reference, the court is not inclined to proceed any further. If the petitioner is aggrieved with regard to calculation of the entitlement, liberty shall be available to the petitioner to approach the appropriate forum in accordance with law.
"5. That the Block Development Officer, Phulwaria submitted the absentee report, thereafter the District Programme Officer(Establishment), calculated the due salary of petitioner from June, 2017 to May, 2018 amounting of Rs. 2,28,143/- (Two lac twenty eight thousand one hundred forty three only) and send same to the Branch Manager, North Bihar Gramin Bank, Gopalganj through Patna High Court MJC No.1980 of 2018(6) dt.07-02-2019 2/2 cheque no.196913 dated 15.12.2018 including the payment of one Naz Parveen amounting of Rs. 4,59,444/- (four lac fifty nine thousand four hundred forty four only)."
With the aforesaid, the present application stands disposed of.
(Anil Kumar Upadhyay, J) Ravi/-
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