Patna High Court - Orders
Ram Bahadur Mochi vs The State Of Bihar &Amp; Ors on 28 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.5410 of 2011
RAM BAHADUR MOCHI, S/O LATE RAM DAHIN MOCHI, RESIDENT
OF VILLAGE VEAISHA, P.O. GATH DUMARI, P.S. PUNPUN,
DISTRICT PATNA.
... ... PETITIONER.
Versus
1. THE STATE OF BIHAR
2. THE SECRETARY, REVENUE DEPARTMENT, STATE GOVERNMENT OF
BIHAR.
3. THE COLLECTOR OF PATNA.
4. DISTRICT ACCOUNT OFFICER, PATNA.
5. CIRCLE OFFICER OF DHANARUA, DISTRICT PATNA.
... ... RESPONDENTS.
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2. 28.3.2011. Heard Shri Rakesh Kumar, learned counsel for the petitioner and Smt. Parinita Raj, learned A.C. to G.P.7.
The petitioner, who retired with effect from 30.11.2010 as Revenue Halka Karamchari from Circle Office Dhanarua, Patna, has prayed for directing the respondents to clear his retiral dues. The petitioner has also filed representation before respondent no.5 for clearing the dues. However, till date, no decision has been taken.
The writ petition is being disposed of granting liberty to the petitioner to file a fresh representation before respondent nos.3 and 5 within a period of six weeks from today. If such representation is filed, both the 2 respondents are required to examine the same and pass appropriate order in accordance with law redressing the grievances of the petitioner within a period of three months from the date of filing of such representation. Both the respondents are further directed to clear all the admitted retiral dues of the petitioner within aforesaid time. In case of refusal, both the respondents are directed to pass a speaking order within three months from the date of filing of such representation.
With aforesaid observation and direction, the petition stands disposed of.
N.H./ ( Rakesh Kumar,J.)