Patna High Court - Orders
Ibrar Khan @ Ebrar Khan vs The State Of Bihar on 14 August, 2019
Author: Mohit Kumar Shah
Bench: Mohit Kumar Shah
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16025 of 2019
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Ibrar Khan @ Ebrar Khan Son of Late Kamdar Khan Resident of Village-
Sarmera, P.S.-Sarmera, District-Nalanda
... ... Petitioner/s
Versus
1. The State of Bihar through Principal Secretary, Health Department,
Government of Bihar, Patna
2. Principal Secretary Health Department, Government of Bihar, Patna
3. Accountant General Office of Accountant General (A and E), Bihar, Patna
4. Treasury Officer District Treasury Branch, Bihar Shariff, Nalanda
5. In-Charge Medical Officer Sarmera, Nalanda
6. Chief Manager Punjab National Bank, C.P.P.C., R. Block, Chanakya Place,
Patna-800001
7. Branch Manager Punjab National Bank, Sarmera Branch, Sarmera, Nalanda
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr.Rajesh Kumar Singh, Adv.
For the Respondent/s : Mrs.Ratna Kumari, AC to AAG-2
For A.G. B ihar : Ram Yash Singh, Adv.
For P.N.B. : Mr. Kumar Priya Ranjan Pallav, Adv.
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CORAM: HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH
ORAL ORDER
2 14-08-2019The present writ petition has been filed seeking the following reliefs:-
i. Issuance of direction, order or writ including the writ in the nature of mandamus commanding the concerned respondent authorities under office of the Accountant General (A&E), Bihar, Patna (hereinafter referred to as "the Office of the A.G.", State Government Authorities and the authorities under the Punjab National Bank (hereinafter referred to as "the bank") to take steps towards making revised pension as per the Patna High Court CWJC No.16025 of 2019(2) dt.14-08-2019 2/3 recommendation of 6th Pay Revision Commission with effect from 01.01.2006 including the revision of pension as per the recommendation of 7 th Pay Revision Commission.
ii. Issuance of direction, order or writ including the writ in the nature of mandamus commanding the concerned respondent authorities under State Government Authorities, the Office of the A.G. and the bank to take steps towards making payment of arrear of amount arose in pursuant to implementation of 6th and 7th Pay Revision.
iii. Issuance of direction, order or writ including the writ in the nature of mandamus commanding the concerned respondent authorities under State Government Authorities, the Office of the A.G. and the bank to take steps for restoration of original pension by adding the amount deducted for commutation of pension and further, to make payment of arrear of such amount accrued after the lapse of period of deduction of amount against the commutation of pension.
iv. Any other relief/ reliefs that the petitioner may be found to be entitled to in the facts and circumstances of the present case.
The learned counsel for the petitioner submits that the petitioner would be satisfied in case he is granted liberty to file representation before the respondent no.2 and the respondent no.2 may be directed to dispose of the representation Patna High Court CWJC No.16025 of 2019(2) dt.14-08-2019 3/3 of the petitioner within a specified time frame.
Accordingly, it is directed that the petitioner shall file a representation before the respondent no.2 regarding his grievances raised in the writ petition within a period of four weeks from today and the respondent no.2 is directed to dispose of the same within a period of eight weeks thereafter.
The present writ petition is disposed of on the aforesaid terms.
(Mohit Kumar Shah, J) Tiwary/-
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