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High CourtsSingle Bench(2019) 10 PAT CK 0066

Hoshila Prasad Tiwari vs State Of Bihar Through The Principal Secretary And Ors

Patna High Court · Decided on 22 October 2019

HON’BLE JUDGES
Ahsanuddin Amanullah, J
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Jurisdiction Case No. 670 Of 2018, Civil Writ Jurisdiction Case No. 10764 Of 2013

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Judgment

10 paragraphs · 367 words
1.

Heard learned counsel for the petitioner and learned AC to AAG-13 for the State.

2.

In terms of order dated 25.09.2019, the Deputy Development Commissioner, Gopalganj; the Block Development Officer, Kuchaikote and the Block Development Officer, Thawe, are present and have filed their show cause.

3.

The stand taken in the same is that the order dated 16.05.2014 passed in CWJC No.10764 of 2013 has been complied with.

4.

Learned counsel for the petitioner submitted that statement has been made with regard to sanction and payment, but actual payment has not yet been credited into account of the petitioner with regard to all the dues.

5.

Learned counsel for the State as well as the Deputy Development Commissioner, Gopalganj, submitted that if any amount is found due, the same shall be credited into account of the petitioner latest by 26th October, 2019.

6.

Learned counsel for the petitioner submitted that the Court may indicate the amount in terms of the affidavit filed by the Deputy Development Commissioner, Gopalganj, today.

7.

Having regard to the aforesaid, the Court deems it appropriate to reproduce the stand taken in paragraph no. 8 of the show cause filed today by the Deputy Development Commissioner, Gopalganj, which reads as under:

"8. That it is humbly submitted that in compliance of the order/ direction of the answering opposite party, the B.D.O., Kuchaikote has complied the order of this Hon'ble Court. The salary of the petitioner after 30.08.2012 had calculated to the tune of Rs.2,18,085/- and paid the same in the account of the petitioner vide bill no.514 / 19-20 and also calculated the salary of the absent period as per the order of DDC, Gopgalganj, Memo no.259/ dev. dt. 21.10.2019 on same day to the tune of Rs.2,33,682/- and bill was presented before treasury vide vill ref. no.20191021059850 dt. 21.05.2019 itself to transfer this amount in the account of the petitioner which has been paid to the petitioner today i.e. on 22.10.2019".

8.

Accordingly, the application stands disposed off directing for actual payment of the amounts, as noted above, into account of the petitioner, if not already done, latest by 26th October, 2019.

9.

Personal appearance of the officers stands dispensed with.