Laxmi Narayan Pandit vs State Of Bihar

Heard Mr. Rakesh Kumar Chandram, learned counsel appearing on behalf of petitioner, Mr. Ranjeet Kumar Pandey, learned counsel appearing on behalf of Patna Municipal Corporation and Mr. Rakesh Ambastha, learned AC to AAG-7 for the State.

Learned counsel appearing on behalf of petitioner has claimed for following dues, which are required to be paid by the respondent No.3, the Commissioner, Patna Municipal Corporation, Patna:-

(i) Due amount accrued on account of Vth revised pay scale in the head of pay, D.A and medical allowance is Rs. 021706=00.

(ii) Due amount accrued on account of grant of first A.C.P. for the period 1-2-2003 to 31-03-2010 is Rs. 0270116=00.

(iii) Due amount accrued on account of removal of pay anomaly for the period 1-2-2007 to 31-03-2010 is Rs. 0249192=00.

(iv) Due amount accrued on account of revision of VIth Pay scale for the period 1-4-2010 to 29-12-2016 is Rs. 0194791=00.

(v) Due difference of pay accrued on account of grant of 2nd A.C.P. for the period 1-2-2015 to 29-2-2016 is Rs. 042472=00.

(vi) Due difference of D.A. for the period 1-7-2010 to 29-2-2016 is Rs. 0101875=00.

(vii) Due amount of difference of VIth revised pension for the period 1-3-2016 to 31-3-2018 is Rs. 062774=00.

(viii) Due difference of Dearness relief accrued on account of VIth revised pension for the period 1-3-2016 to 31-3-2018 is Rs. 018316=00.

(ix) Due difference of VIIth revised pension for the period 1-4-2018 to 31-5-2019 is Rs. 041057=00.

Learned counsel appearing on behalf of petitioner further submitted that in spite of repeated representation, the Commissioner, Patna Municipal Corporation, Patna has not given heed to the grievance of the petitioner. Learned counsel alleges that due to callous behaviour of the Commissioner, Patna Municipal Corporation, Patna, the dues amount which was required to be paid to the petitioner just one month before the due date of retirement i.e. on 29.02.2016, the same has not been paid till date.

Considering the aforesaid grievance of the petitioner, the respondent No. 3 the Commissioner, Patna Municipal Corporation, Patna is directed to dispose of the representation filed by the petitioner and make payment of all the admissible retiral dues payable to the petitioner as stated in paragraph No.6 of the writ petition within a period of three weeks.

With the above observation and direction, the present writ petition stands disposed of.