Patna High Court
Dayal Prabhu Singh vs The State Of Bihar Through The Secretary ... on 10 February, 2022
Author: P. B. Bajanthri
Bench: P. B. Bajanthri
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.7464 of 2021
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Dayal Prabhu Singh Son of Late Dular Singh Resident of Village - Alawalpur,
P.S. - Gaurichak, District- Patna.
... ... Petitioner/s
Versus
1. The State of Bihar through the secretary home Department, Government of
Bihar, Patna.
2. D.G.P. Bihar, Patna.
3. Inspector General Nigrani Anveshan Bureau (Vigilance Cell), Bihar Patna.
4. D.I.G. Nigrani Anveshan Bureau (Vigilance Cell), Bihar, Patna.
5. The Superintendent of Police Nigrani Anveshan Bureau (Vigilance Cell)
Bihar, Patna.
6. Dy. S.P. Nigrani Anveshan Bureau (Vigilance Cell), Bihar, Patna.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Prabhat Kumar Singh
For the Respondent/s : Mr. Arvind Kumar
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CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
ORAL JUDGMENT
Date : 10-02-2022 The matter is heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.
2. Petitioner's counsel to serve copy of the petition to the State counsel, if it is not already served.
3. State counsel accept notice for Respondents.
4. In the instant petition, petitioner has prayed for following reliefs:
"(1) To issue an appropriate writ order or direction commanding the respondents to pay the salary from January 2018 to April 2018 with interest which has not been paid even after Patna High Court CWJC No.7464 of 2021 dt.10-02-2022 2/3 petitioner is dealing his duty any honestly.
(ii). To issuance an appropriate writ, order or direction commanding the respondents to pay a suitable compensation to the petitioner for the lass and harassment cause to the petitioner.
(III). To issuance an appropriate writ, order or direction commanding the respondents to award any after relief for which petitioner found entitled in this facts and circumstances of the case."
5. Short question for consideration in the present petition is whether petitioner is entitled to arrears of salary from January, 2018 to April, 2018 along with interest or not? In this regard, petitioner has submitted representations, vide Annexure- 4 and 5 respectively.
6. The concerned respondent is hereby directed to decide the petitioner's representation with reference to service records and extend arrears of salary for the period from January, 2018 to April, 2018 along with interest @ 6% p.a. If petitioner is not entitled in that event necessary speaking order shall be passed as to why petitioner is not entitled to arrears of salary for the aforesaid period. The above exercise shall be completed within a period of one month from the date of receipt of this order, failing which, petitioner is entitled to litigation cost and it is quantified @ Rs. 10,000/-.
Patna High Court CWJC No.7464 of 2021 dt.10-02-2022 3/3
7. With the aforesaid observations, the instant petition stands disposed of.
(P. B. Bajanthri, J) rakhi/-
AFR/NAFR CAV DATE Uploading Date 24.02.2022 Transmission Date