Most. Asma Khatoon @ Asma Khatoon vs The Chairman Cum Managing Director, ... on 28 August, 2017

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Patna High Court - Orders

Most. Asma Khatoon @ Asma Khatoon vs The Chairman Cum Managing Director, ... on 28 August, 2017

Bench: Ahsanuddin Amanullah

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                            Civil Writ Jurisdiction Case No.19551 of 2016
                 ======================================================
                 Most. Asma Khatoon @ Asma Khatoon, Wife of Late Mustakim Ali,
                 Resident of Mohalla- Suleman Ganj, Jakki Sahid, P.O. & P.S.- Sasaram,
                 District- Rohtas.

                                                                        .... ....   Petitioner/s
                                            Versus
                 1. The Chairman Cum Managing Director, Bihar State Power Holding
                 Company Ltd.
                 2. The Managing Director, South Bihar Power Holding Complex Ltd.
                 3. The General Manager-cum-Chief Engineer, Magadh Electric Supply
                 Area, Gaya.
                 4. The Electrical Executive Engineer, Electric Supply Circle, Sasaram.
                 5. The Electrical Superintending Engineer, Electric Supply Circle, Rohtas at
                 Sasaram.
                 6. The Assistant Electric Engineer, Electric Supply Sub-Division, Kochas,
                 Rohtas.
                                                          .... .... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s  :    Mr. Om Prakash Singh, Advocate
                 For the Electricity Board     :      Mrs. Nivedita Nirvikar, Advocate
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE AHSANUDDIN AMANULLAH
                                               ORAL ORDER


2   28-08-2017

Learned counsel for the parties have assisted the Court.

2. The petitioner's husband died in harness in the year 1994 and till date she has not been paid any post retiral benefit. For such cause, the petitioner had approached the Lok Adalat organized by the respondents and there also the matter was Patna High Court CWJC No.19551 of 2016 (2) dt.28-08-2017 2/2 disposed off in view of the stand taken by the respondents that payment shall be made.

3. Learned counsel for the petitioner submitted that despite order having been passed almost a year back, payments have not been made.

4. The Court would only observe that such act is totally unaccepted and in fact has made the respondents liable to face the consequences.

5. In view of the aforesaid, let a detailed counter affidavit be filed on behalf of respondents and the matter be listed among the top five cases on 11th September, 2017 showing payment of admitted dues of the petitioner, failing which the Court may pass strict orders.

(Ahsanuddin Amanullah, J) Anjani/-

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Patna High Court - Orders