Patna High Court - Orders
Rudra Narayan Prasad Singh vs The State Of Bihar & Ors on 21 July, 2017
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.3113 of 2017
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Rudra Narayan Prasad Singh
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Bidhanesh Misra
For the Respondent/s : Mr. Chittranjan Sinha -Paag2
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR
UPADHYAY
ORAL ORDER
3 21-07-2017Counsel for the State prays for further four weeks' time to file counter affidavit.
Grievance of the petitioner pertains to commuted value of pension, pension and grant of ACP under MACP and fixation of pension accordingly. Earlier four weeks' time was granted vide order dated 16.5.2017 to facilitate the State counsel to file counter affidavit. In the counter affidavit to be filed on behalf of the State-respondent is required to specifically address the issue raised in the writ petition with regard to claim of the petitioner for commuted value of pension, pension and grant of ACP under the MACP and also indicate the steps taken by the respondents for payment of admitted dues to the petitioner.
Put up this case for admission after four weeks.
(Anil Kumar Upadhyay, J) Ravi/-
U