Vijay Chandra Choudhary vs The State Of Bihar & Ors on 26 October, 2009

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Patna High Court - Orders

Vijay Chandra Choudhary vs The State Of Bihar & Ors on 26 October, 2009

Bench: Shailesh Kumar Sinha

                   IN THE HIGH COURT OF JUDICATURE AT PATNA
                            CWJC No.13819 of 2009

              VIJAY CHANDRA CHOUDHARY, SON OF LATE BHAUCHAN CHOUDHARY
              RESIDENT OF VILLAGE GAUSH NAGAR, P.O. NAGWAS VIA ARER HATT,
              P.S. BASOPATTI, DISTRICT - MADHUBANI
                                                   Versus

              1.     THE STATE OF BIHAR THROUGH         PRINCIPAL SECRETARY
              DEPARTMENT OF WATER RESOURCES, SINCHAI BHAWAN, GOVERNMENT OF
              BIHAR, PATNA.
              2.     THE CHIEF ENGINEER, MECHANICAL DEPARTMENT OF WATER
              RESOURCES OLD SECRETARIAT BARRACK, PATNA.
              3.     THE SUPERINTEDING ENGINEER, MECHANICAL CIRCLE, BIRPUR,
              DISTRICT SUPAUL.
              4.     THE EXECUTIVE ENGINEER, IRRIGATION MECHANICAL DIVISION,
              BIRPUR, DISTRICT SUPAUL.
              5.     THE DIRECTOR, DIRECTORATE OF PROVIDENT FUND, PANT
              BHAWAN, PATNA.
              6.     THE DISTRICT PROVIDENT FUND OFFICER, SAHARSA.
                               -----------

02.   26.10.2009

Heard learned counsel for the petitioner and the State..

The grievance of the petitioner is that although the retiral dues of the petitioner has been paid. However, remaining amount of G.P.F. still remains to be paid as indicated in Annexure-1 to the writ application.

Learned counsel for the State submits that petitioner has approached this court after long delay. However, in case petitioner files a representation stating the details of his claims, the same would be considered without delay as per law.

In the above circumstances, learned counsel for the petitioner submits that for expeditious disposal of his pending claims, petitioner proposes to file a representation before the respondent no. 4 enclosing the copy of the relevant documents if any, in support of such claim along with certified copy of the present order within a period of six weeks from today.

In case such representation is filed, the respondent no. 4 shall consider the grievance of the petitioner as raised in his representation in accordance with law expeditiously, preferably within a period of four months on receipt of such representation so that the pending claims of the petitioner could be settled without delay.

The writ application is disposed of with the above observations/directions.

( Shailesh Kumar Sinha,J.) Jagdish/-

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Patna High Court - Orders