Ram Chandra Choudhary-Ii vs Union Of India & Ors on 4 January, 2016

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Patna High Court - Orders

Ram Chandra Choudhary-Ii vs Union Of India & Ors on 4 January, 2016

Bench: Rakesh Kumar

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.4137 of 2011
                 ======================================================
                 Ram Chandra Choudhary-II, S/o Late Bimal Choudhary resident of
                 Village- Tadhwa Nandpur Kanhi Tola Banrwa, P.O.- Tadhwa, P.S.- Bairiya,
                 District .- West Champaran

                                                                    .... ....   Petitioner/s
                                                 Versus
                 1. Union Of India
                 2. The Under Secretary To The Govt. Of India Ministry Of Shipping And
                 Transport, Inland Water Transport Directorate, Parliament Street, New
                 Delhi
                 3. The Executive Officer Regional Office Of The Inland Water Transport,
                 Vishwa Bhawan, Zamal Road, Patna
                 4. The Director, Inland Water Wages Authority Of India Ministry Of
                 Shipping, 5th Floor, Biscomaun Bhawan, West Gandhi Maidan, Patna

                                                                 .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s :   Mr. Bipin Bihari Singh
                 For the Respondent/s   : Dr. Anshuman
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
                 ORAL ORDER

6   04-01-2016

Sri Bipin Bihari Singh, learned counsel for the petitioner, after some argument, in presence of Dr. Anshuman, learned counsel, who appears on behalf of the respondent no. 4/ Director, Inland Waterways Authority of India, in view of the statement made in paragraph no. 5 and 6 of the supplementary counter affidavit, makes a prayer for disposal of the writ petition with an observation for taking final decision regarding granting benefit which has been accrued on grant of benefit of MACP due to him. It has been stated in paragraph no. 6 of the supplementary counter affidavit that all the benefits are likely to be given very Patna High Court CWJC No.4137 of 2011 (6) dt.04-01-2016 2/2 soon.

In view of the facts and circumstances the writ petition stands disposed of with an observation that the respondent no. 3 and 4 may grant benefits in view of the statement made in paragraph no. 5 and 6 of the supplementary counter affidavit preferably within a period of three months from the date of receipt / production of a copy of this order.

(Rakesh Kumar, J) Praful/-

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Patna High Court - Orders