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Sabita Devi vs State Of Bihar & Anr

Patna High Court · Decided on 30 July 2018 · Citation: (2018) 07 PAT CK 0038

HON’BLE JUDGES
AHSANUDDIN AMANULLAH, J
CASE NUMBER
Civil Writ Jurisdiction Case No. 12268, 12938, 12001, 12113, , 12508, 14605, 6339, 5696, 11986 of 2017, 2562, 2860, 17187, 3093, 2667 of 2018
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Judgment

18 paragraphs · 355 words
1.

Learned counsel for the petitioners; State and Nagar Parishad, Madhubani have assisted the Court.

2.

A supplementary counter affidavit has been filed on behalf of respondent no. 1, in C.W.J.Cs. No. 12268 of 2017; 12938 of 2017; 14605 of 2017 and

17187 of 2017. The same is adopted in all the other cases.

3.

As per the stand, the State on 25.07.2018, has issued resolution for implementation of the recommendation of the 5th and 6th pay revision in the

case of Urban Local Bodies also.

4.

In view of the aforesaid, learned counsel for the Nagar Parishad, Madhubani submitted that now it has to take a formal resolution in the matter.

5.

Learned counsel for the State submitted that the Urban Local Bodies including the Nagar Parishad, Madhubani are required to send the original

service book of its employees for implementation of the resolution and for which a separate letter has been sent for proper verification with regard to

their appointment etc.

6.

Learned counsel for the Nagar Parishad submitted that they would do the same within three months.

7.

As the claim of the petitioner, in principle, has been admitted, the Court finds that there is no purpose of keeping the writ pending. The exercise has

to be gone into as per the requirement of law for which, the initial sending of the service book with due certification by the Nagar Parishad,

Madhubani, as per the stand taken by it, shall take three months.

8.

In view thereof, the writ petition stands disposed off with a direction to the Nagar Parishad, Madhubani to ensure that all the information required

by the State under the aforesaid resolution be sent to it expeditiously and latest within three months from today. On the same being received by the

State authorities, they shall take appropriate decision within two months from the date of receipt of the documents produced before them.

9.

In terms of the final verification made by the State Government, the Nagar Parishad, Madhubani shall make payment to the petitioners within three

months from the date of receipt of the approval by the State Government.