Patna High Court - Orders
Gokul Prasad Deo vs The State Of Bihar And Ors on 26 February, 2019
Author: Madhuresh Prasad
Bench: Madhuresh Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No 9123 of 2015
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Gokul Prasad Deo, son of late Biran Prasad Deo. Presently working as
Assistant Soil Chemist, Soil Test Laboratory, Sone Command Area
Development Agency, Khagaul, Patna, District - Patna
... ... Petitioner/s
Versus
1. The State Of Bihar through the Chief Secretary, Government of Bihar, Patna
2. The Principal Secretary, Water Resource Department, Government of Bihar,
Patna.
3. The Secretary, Sone Command Area Development Agency (SCADA), Sone
Bhawan, Patna.
4. Area Development Commissioner-cum-Chairman, Sone Command Area
Development Agency, Patna.
5. The Deputy Director, Farm Research and Communication Division,
SCADA, Patna.
6. The Executive Engineer, Sone Command Area Development Agency, Dehri
Division, Dehri-on-Sone (Sasaram)
7. The Assistant Director, SCADA, Sub-Division, Dehri, (Sasaram).
8. Director -cum- Chief Engineer, BALMI, Patna
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr Yugal Kishore, Sr Advocate with
Ms Pravina Kumari, Advocate
For the S t a t e : Mr Rajiv Roy, GP I with
Mr Suresh Kr, AC to GP I
For the S C A D A : Mr Naresh Dikshit, Advocate
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CORAM: HONOURABLE MR JUSTICE MADHURESH PRASAD
ORAL ORDER
2 26-02-2019Petitioner is permitted to implead Director -cum- Chief Engineer, BALMI, Patna as respondent No 8 to the writ petition.
Heard learned Senior Counsel for the petitioner and the respondent-State.
Learned Senior Counsel appearing on behalf of the Patna High Court CWJC No.9123 of 2015(2) dt.26-02-2019 2/3 petitioner submits that from 21.07.2008, the petitioner has been deputed at Soil Test Laboratory, Khagaul. Since then, he has been discharging duties as Assistant Director.
Petitioner's learned Senior Counsel submits that in spite of repeated representations for grant of the benefits attached to posting in the Soil Test Laboratory, the benefits, such as House Rent etc are not being paid to the petitioner. Petitioner has made repeated claims but the authorities are not taking any decision in the matter. The last representation for grant of such benefits, made before the Sone Command Area Development Agency (for brevity, SCADA) on 20.02.2015 is part of Annexure 3 series to the writ petition.
Since decision regarding admissibility of such benefits including House Rent has yet to be taken by the authorities themselves, no useful purpose would be served by keeping the writ petition pending. In view of the fact that the SCADA has since been dissolved, learned Senior Counsel appearing on behalf of the petitioner submits that the petitioner would be making a fresh representation in respect of the said claim before respondent No 8.
Let the comprehensive representation be filed within four weeks from today.
Patna High Court CWJC No.9123 of 2015(2) dt.26-02-2019 3/3 In the event, the representation is filed, respondent No 8 shall consider the same and dispose it of by a reasoned and speaking order in accordance with law and without any undue delay.
Writ petition stands disposed of.
(Madhuresh Prasad, J) M.E.H./-
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