Patna High Court
Surendra Singh vs The State Of Bihar on 7 August, 2023
Author: Purnendu Singh
Bench: Purnendu Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.5600 of 2023
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Surendra Singh S/o Late Mukteshwar Singh, R/o Nai Bazar, Ward No-6, P.O.-
Buxar, District-Buxar.
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary, Revenue and Land
Reforms, Govt. of Bihar.
2. The Director, Provident Fund, Bihar.
3. The District Magistrate, Buxar.
4. The Sub-Divisional Officer, Buxar Sadar, Buxar.
5. The District Provident Fund Officer, Buxar.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Gyan Shankar, Advocate.
For the Respondent/s : Mr.Raj Kishore Roy, GP-18.
Ms. Prerna Anand, AC to GP-18.
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CORAM: HONOURABLE MR. JUSTICE PURNENDU SINGH
ORAL JUDGMENT
Date : 07-08-2023 Heard Mr. Gyan Shankar, learned counsel appearing on behalf of the petitioner and Ms. Prerna Anand, learned AC to GP-18 for the State.
2. Learned counsel appearing on behalf of the petitioner submits that substantial amount of pensionary benefit along with pension has been paid to the petitioner and the petitioner is now aggrieved for having not given the benefit of financial upgradation on account of ACP/MACP. Petitioner seeks to file a detailed representation before the District Magistrate, Buxar for redressal of his grievance.
3. The District Magistrate, Buxar is directed to take Patna High Court CWJC No.5600 of 2023 dt.07-08-2023 2/2 final decision with respect to the entitlement of the petitioner as claimed in the present writ petition. In case the petitioner is found to be entitled for benefit of financial upgradation on account of benefit of ACP/MACP, he must direct the Sanctioning Authority to issue revised sanction letter for revision of pension, as a result of financial upgradation on account of ACP/MACP.
4. The Accountant General, Bihar is accordingly directed to issue fresh P.P.O. after revising the pension and gratuity of the petitioner in terms of the revised sanction order.
5. The above exercise is directed to be taken within a period of six weeks by the concerned authorities.
6. With the aforesaid observation and direction, the writ application stands disposed of.
(Purnendu Singh, J) mantreshwar/-
AFR/NAFR N.A.F.R. CAV DATE N.A. Uploading Date 09.08.2023 Transmission Date N.A.