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Judgment
Date : 11-08-2026
The Writ petition has been filed for the following reliefs:-
1.That the present Writ petition craved indulgence case of this Hon'ble Court. In representative capacity for issuance of writ in the nature of mandamus for pay to petitioner work dues amounts of Rs. 60,357/-of Data Entry Akshar Aanchal Scheme 2015 as amounts of Rs. 60,357/-with penal interest 18% along with harassment as total collected amounts of Rs. As 1,60,357/- only. As respondent no. 4 was issued Letter No. 68 dated 09.03.2015 to petitioner name as Secretary of Samajek Vikas Samiti Panday Patti Buxar for prepared ready to Data Entry within 15 days under scheme Akakshar Aanchal 2015 (Annexure-1). And further for issuance of writ or writs direction or directions as if may deem facts the fit and to proper circumstances of this case.
The brief facts, as culled out from the Writ petition, are that The Respondent No. 4 issued a notice bearing Letter No. 68 dated 09.03.2015, to the petitioner as Secretary, Samajik Vikas Samiti, Pandey Patti, Buxar, for undertaking data entry work in respect of the examination dated 11.01.2015 under the Akshar Aanchal Scheme.
The petitioner completed the data entry work and prepared the C.D. and deposited the same to Respondent Nos. 2 and 4. Thereafter, the petitioner submitted a representation dated 31.01.2016, before Respondent No. 4 seeking payment of Rs. 60,357/- towards the data entry work, however, the said amount was not paid. Consequently, he issued a legal notice on 14.05.2018 to Respondent Nos. 3 and 4 for the seeking payment of aforesaid amount along with interest and also for compensation.
A detailed counter affidavit was filed by Respondent No. 4, contending that the petitioner being Secretary of an N.G.O. namely Samajek Vikas Samiti Pandey Patti, Buxar and was engaged for data entry work for the examination conducted on 11.1.2015, under the Akshar Aanchal Scheme vide Letter No. 68 dated 09.03.2015, and the rate of Rs. 3.20 paisa is fixed per data entry.
It is further contended that the petitioner submitted a bill of Rs. 56,266/- towards the data entry work before the District Education Officer, Rohtas, which was duly sanctioned and amount was paid vide Cheque No. 0042299 which was received by the petitioner on 23.07.2015.
Further, an amount of Rs. 78,954/- was sanctioned for data entry work for the examination held on 15.03.2015 and the same was paid vide Cheque No. 056804 dated 31.08.2015. Similarly, another bill was submitted by the petitioner again which an amount of Rs. 1,00,000/- which was paid vide Cheque No. 056811 dated 26.12.2015.
The petitioner also submitted a bill dated 06.08.2016 amounting to Rs. 1,63,579/- which was paid vide Cheque No. 056843 dated 19.09.2016. Another bill dated 21.08.2016 for for an amount of Rs. 2,59,877/- was also paid vide Cheque No. 056860 dated 21.08.2017.
It is therefore submitted that the total dues payable to the petitioner has already and prayed to be dismiss the Writ petition as it is devoid of merits.
The record reveals that the petitioner filed a rejoinder reiterating the averments made in the Writ petition contending that the payments referred to by the respondents were made towards another scheme, namely Sakshar Bharat Scheme, and not towards Mukhyamantri Akshar Aanchal Scheme.
Considering the rival contentions of both the parties and upon perusal of the record, it appears that in compliance with the order dated 25.11.2025, the respondents have filed a supplementary counter affidavit.
The supplementary counter affidavit discloses that payment for 19,775 data entries amounting to Rs. 59,325/- under the Akshar Aanchal Scheme had not been made to the petitioner earlier.
In this context, the office of the District Education Officer, Rohtas, stated that as on 31.01.2016, there was no available record of payment for the data entry work. Further, the petitioner stated that the data entry records and CD had been deposited with the Director, Mass Education, Bihar, Patna, and the Director, Mass Education, Bihar, Patna, vide Letter No. 776 dated 01.04.2016, directed the District Programme Officer, Rohtas, to submit the data entry CD for the work done dated 31.01.2016.
The District Programme Officer, Rohtas, vide Letter No. 280 dated 12.12.2025, requested the Branch Manager, State Bank of India, Sasaram, Rohtas, to provide the bank statement with regard to Bank Account No. 32086297534, for the period from January, 2014 to March, 2018 so that the payment of data entry work dated 31.01.2016 may be verified.
After verification of the bank statement of the petitioner, the District Programme Officer, Rohtas, passed the payment order for an amount of Rs. 59,325/- (Rupees Fifty Nine Thousand Three Hundred Twenty Five only). After sanctioning the said amount, the respondent demanded the petitioner for the details of the Bank Account and IFSC Code, but the petitioner did not supply the same. Thereafter, vide Letter No. 25 dated 28.01.2025, the petitioner was again directed to submit the Bank Account and IFSC Code so that the due amount could be paid immediately.
Despite several requests, the petitioner did not provide his Bank Account details in the office of Respondent No. 4. Therefore, Cheque No. 067459 dated 30.01.2026 has been issued for an amount of Rs. 59,325/- in favour of Social Development Committee, Buxar. The information has been given to the petitioner vide Letter No. 27 dated 30.01.2026 with a request to receive the said cheque from the office of the deponent
The supplementary counter affidavit discloses that the due amount (Rs. 59,325/-) has been sanctioned and cheque has been issued, further the order dated 25.11.2025 has been complied with.
On perusal of the record, it is evident that the cheque has been issued by Respondent No. 4 in favour of the petitioner. Despite having this information, the petitioner did not collect the said cheque from the authority. Therefore, this court directs the petitioner to collect the cheque and to deposit the same in his bank in order to receive the payment for the work done by him.
With the aforesaid observations, the Writ petition stands disposed of.