Anil Kumar vs State Of Bihar

Heard Mr. Aayush Abhishek, learned counsel appearing on behalf of the petitioner, Ms. Rich, learned counsel for the Accountant General (Bihar) and Mr. Asif Kalim, learned AC to AAG 12 for the State.

Mr. Asif Kalim, learned counsel for the State informs this Court that the Under Secretary, Animal and Fisheries Resources Department, Government of Bihar, being sanctioning authority in the case of the petitioner, has already communicated to the Accountant General (Bihar) about fixation of pension and requested to issue Pension Payment Order (PPO) and communicate to the Treasury Officer as well as the concerned Bank.

It is informed by Ms. Richa, learned counsel for the Accountant General (Bihar) that she will send the communication, as contained in Letter No.3550 dated 18.09.2023 to the office of the Accountant General (Bihar) today itself on the whatsapp number of the designated Officer through her learned Senior Advocate, Mrs. Nivedita Nirvikar, who is not present in the Court today. The Accountant General (Bihar) must ensure to send Pension Payment Order (PPO) to the Treasury Officer within two days from the date of passing of this order and thereafter the Treasury Officer must ensure to credit the entire amount into the bank account of the petitioner by sending the advice to the concerned Bank.

The present writ petition is accordingly disposed of with a direction to the Accountant General (Bihar) as well as the Treasury Officer to forthwith get the amount of pension credited into the account of the petitioner.

The writ petition stands disposed of.