Patna High Court - Orders
Dr. Sheo Nandan Prasad vs The State Of Bihar & Ors on 4 May, 2018
Author: Ahsanuddin Amanullah
Bench: Ahsanuddin Amanullah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No. 19500 of 2014
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Dr. Sheo Nandan Prasad, S/o Late Permeshwar Prasad, Resident of Village
- Ahiachak, P.O. - Jamsari, P.S. - Bind, District - Nalanda at presently
residing at Supodera, P.O. - Farjamola, via - Tatanagar, Jamshedpur,
Singhbhum East (Jharkhand).
.... .... Petitioner/s
Versus
1. The State of Bihar through its Secretary, Animal Husbandry and
Fisheries Department, Government of Bihar.
2. The Accountant General, Bihar, Patna.
3. The District Animal Husbandry Officer, Jamshedpur, Singhbhum East
(Jharkhand).
4. The Treasury Officer, Jamshedpur, East Singhbhum (Jharkhand).
5. The Secretary, Department of Animal Husbandry, Government of
Jharkhand, Ranchi.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Dharmendra Kumar Sinha,
Advocate
For the State : Mr. Rakesh Kumar Shrivastava, A.C.
to G.P. 15
For the State of Jharkhand : Mr. Nishi Nath Ojha, Advocate
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CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN
AMANULLAH
ORAL ORDER
3 04-05-2018Learned counsel for the petitioner; State of Bihar and State of Jharkhand have assisted the Court.
2. Though, the petitioner has been convicted and sentenced to imprisonment in fodder scam cases but with regard to the admissible dues, which are still required to be paid to him, including G.P.F., the stand of the authorities is that since the petitioner was posted at various places in the undivided State of Bihar, which now falls in Jharkhand, the records not being Patna High Court CWJC No.19500 of 2014 (3) dt.04-05-2018 2/2 available with the authorities of Bihar, request has been made to send the same from the authorities at Jharkhand, and, thus, four weeks adjournment is sought.
3. In view of the aforesaid, as prayed for by learned counsel for the State of Bihar, by way of last indulgence, the matter be listed on 28th June, 2018, to enable him to file affidavit showing payment of at least the admitted dues of the petitioner. If the same is not done, the Court may take a strict view in the matter and also impose cost and direct for the appearance of the officer(s) concerned.
(Ahsanuddin Amanullah, J.) P. Kumar U