Patna High Court - Orders
Sandeep Kumar Sinha & Ors vs The State Of Bihar & Ors on 20 March, 2012
Author: V.N. Sinha
Bench: V.N. Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.11617 of 2008
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1. SANDEEP KUMAR SINHA, SON OF LATE BRAJ NANDAN
PRASAD
2. MANISH KUMAR SON OF SHRI RAVINDRA PRASAD
3. ALOK RANJAN PANDEY SON OF SHRI RADHEY SHYAM
PANDEY ALL RESIDENT OF MOHALLA SHRI KRISHNA
NAGAR AHARI, P.S. AND DIST. AURANGABAD
4. BINOD KUMAR SON OF RAGHUPAT RAM, RESIDENT OF
MOHALLA BARATPUR GARH, P.S. AND DIST. AURANGABAD.
.... .... Petitioner/s
Versus
1. THE STATE OF BIHAR
2. THE DISTRICT MAGISTRATE, AURANGABAD.
3. THE TREASURY OFFICER, AURANGABAD
4. FINANCE COMMISSIONER, BIHAR, PATNA.
5. JOINT COMMISSIONER, ACCOUNTS AND ADMINISTRATION
OFFICE OF THE DIRECTOR PROVIDENT FUND FINANCE
DEPARTMENT, BIHAR, PATNA.
6. DIRECTOR PROVIDENT FUND, BIHAR, PATNA.
7. DEPUTY DIRECTOR, PROVIDENT FUND BIHAR, PATNA.
8. DISTRICT PROVIDENT FUND OFFICER, AURANABAD
9. MANAGING DIRECTOR, BIHAR STATE ELECTRONIC
DEVELOPMENT CORPORATION LIMITED BELTRON
BHAWAN, PATNA.
10. STATE INFORMATIC OFFICER, NATIONAL INFORMATIC
CENTRE, BIHAR STATE UNIT TECHNOLOGY BHAWAN,
BIHAR, PATNA.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Nand Kishore Pd. Sinha, Advocate
For the Respondent/s : Mr. Ashutosh Singh, AC to GP-8
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CORAM: HONOURABLE MR. JUSTICE V.N. SINHA
ORAL ORDER
4 20-03-2012Heard learned counsel for the petitioners and the State.
2. Petitioners are serving as Computer Operator/Data Entry Operator in the treasury at Aurangabad or Daudnagar. They have filed this writ petition for payment of arrears of salary with effect from 1.12.2008 in the light of absentee statement contained Patna High Court CWJC No.11617 of 2008 (4) dt.20-03-2012 2/2 in Memo No.161 dated 23.6.2009, 229 dated 21.8.2009, 285 dated 6.10.2009, 15 dated 12.1.2010, 172 dated 5.5.2010, issued in connection with petitioner nos.1 and 2, which was forwarded to the Government by the Treasury Officer, Aurangabad under letter no.19 dated 14.1.2010, Annexure-A series to the I.A. No.121 of 2011.
3. It is submitted on behalf of the petitioners that in spite of rendering service to the satisfaction of all concerned they are not being paid arrears of salary including current salary on account of procedural wrangling between the N.I.C. who has deputed the petitioners to Aurangabad and Daudnagar treasuries. Treasury is headed by the District Magistrate, Aurangabad. In the circumstances, I direct the petitioners to represent before the District Magistrate, Aurangabad annexing a copy of this order, whereafter District Magistrate shall ensure payment of rightful dues including arrears to the petitioner as early as possible, in any case within two months from the date of receipt of representation of the petitioner along with a copy of this order by the District Magistrate, Aurangabad.
4. The writ application is, accordingly, disposed of.
(V.N. Sinha, J) Rajesh/-