Krishna Bihari Chaudhary vs The State Of Bihar And Ors on 10 May, 2019

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Patna High Court - Orders

Krishna Bihari Chaudhary vs The State Of Bihar And Ors on 10 May, 2019

Bench: Nilu Agrawal

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.2419 of 2019
                 ======================================================
                 Krishna Bihari Chaudhary, Male, aged about 61 years, Son of Late Braj
                 Bihari Chaudhary Resident of Village-Aaropur, P.O. Rupauli, P.S. Saraiya,
                 District-Muzaffarpur, the retired Assistant Teacher, Government Middle
                 School, Manikpur, Anchal-Saraiya, District-Muzaffarpur    ... Petitioner
                                                    Versus
           1.     The State of Bihar through the Chief Secretary, Government of Bihar, Patna
           2.    The Principal Secretary ,Education Department, Governent of Bihar, Patna
           3.    The Director, Primary Education, Education Department, Government of
                 Bihar, Patna
           4.    The District Education Officer, Muzaffarpur District-Muzaffarpur
           5.    The District Programme Officer (Establishment), Muzaffarpur District
                 Muzaffarpur
           6.    The Treasury Officer, Muzaffarpur District Muzaffarpur
           7.    The Accountant General, Bihar Patna
           8.     The Senior Accounts Officer, Office of the Accountant General, Bihar Patna
                                                                             ... Respondents
                 ======================================================
                 Appearance :
                 For the Petitioner    :      Mr. Vijay Kumar Singh, Adv.
                 For the State         :      Mr. Prabhat Ranjan Singh, AC to AAG XV
                 For the AG            :      Mr. Raj Nandan Prasad, Adv.
                 ======================================================
                 CORAM: HONOURABLE JUSTICE SMT. NILU AGRAWAL
                                       ORAL ORDER

3   10-05-2019

Heard the learned counsel for the petitioner and the learned counsels appearing for the State as well as the Accountant General, Bihar, Patna.

Petitioner retired from the post of Assistant Teacher from Government Middle School, Manikpur, Anchal Saraiya, district Muzaffarpur, with effect from 31.05.2018. He submits that the Pension Payment Order regarding pension, gratuity, commutation of pension and other retiral benefits has been sent wrongly to the Treasury, Madhepura, instead of Treasury, Patna High Court CWJC No.2419 of 2019(3) dt.10-05-2019 2/2 Muzaffarpur, by the Accountant General, Bihar, Patna.

Considering the nature of claim, made by the petitioner, the Accountant General, Bihar, Patna, is directed to correct the Pension Payment Order issued in favour of the petitioner to the Treasury Officer, Muzaffarpur, within a period of one month from the date of receipt/production of a copy of this order.

The Treasury Officer, Muzaffarpur, respondent no. 6, is directed to remit the retiral benefits of the petitioner as per the Pension Payment Order along with pension in the account of the petitioner within a month from the date of receipt of a copy of the corrected sanction order from the office of the Accountant General, Bihar, Patna, along with admissible interest.

This writ application is disposed of, accordingly.

(Nilu Agrawal, J) Shamshad/-

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Patna High Court - Orders