Patna High Court - Orders
Awadh Bihari Pandey vs The Chairman,B.S.E.B. & Ors on 24 December, 2009
Author: Shailesh Kumar Sinha
Bench: Shailesh Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.997 of 2008
YADUNANDAN JHA,.
Versus
THE BIHAR STATE ELECTRICITY BOARD. & ORS.
with
CWJC No.1214 of 2008
RAM BHUSHAN JHA
Versus
THE BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.1241 of 2008
RAMBRIKSHA YADAV
Versus
THE STATE OF BIHAR & ORS
with
CWJC No.1624 of 2008
RAM SOGARATH DEVI
Versus
THE BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.1810 of 2008
KAPILDEO PRASAD SINHA
Versus
THE BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.1825 of 2008
AWADH BIHARI PANDEY
Versus
THE CHAIRMAN,B.S.E.B. & ORS
with
CWJC No.1883 of 2008
UMESH PRASAD SINGH
Versus
THE BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.2012 of 2008
ANAND LAL SAH
Versus
THE BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.2084 of 2008
FAKIRA RAI
Versus
BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.2098 of 2008
MANPUJAN SINGH
Versus
THE CHAIRMAN,B.S.E.B. & ORS
with
CWJC No.2225 of 2008
GOPAL PRASAD SINGH
Versus
BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.2436 of 2008
BRAJ BHUSHAN CHAUDHARY
Versus
BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.2602 of 2008
SIDHESHWAR RAM
Versus
THE BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.2844 of 2008
RAMJANAM YADAV
Versus
BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.2941 of 2008
BHIKHARI RAM
Versus
THE BIHAR STATE ELECTRICITY BOARD & ORS.
with
CWJC No.2972 of 2008
KAMLA KANT CHOUBEY
Versus
THE BIHAR STATE ELECTRICITY BOARD & ORS.
-----------
2. 24/12/2009Heard the parties.
In all the above writ applications, the grievances of the petitioners are with regard to payment of their retiral dues/balance retiral dues which have not been paid despite representations made in this regard.
In the above circumstances, learned counsel for the petitioners submits that for expeditious disposal of their unpaid claims, petitioners propose to file their fresh separate representation before the Secretary of the respondent Board stating the details and distinct unpaid claims as also the copy of the relevant documents in support of such claims along 2 with certified copy of the present order.
In case such representations are filed by the writ petitioners stating the details of their unpaid claims as also the copy of the relevant documents along with certified copy of the present order within a period of eight weeks, the representation shall be considered in accordance with law expeditiously preferably within a period of four months on receipt of such representation so that the unpaid claims of the petitioners could be settled and admitted due be paid with statutory interest without further delay. It is however, made clear that if any of the claims are found not admissible, the concerned writ-petitioners shall be informed of the same with the reasons thereof.
Accordingly, the entire above writ applications stand disposed of with the above observations/directions.
(Shailesh Kumar Sinha, J.) S.Ali 3