DILEEP CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner who served as the Panchayat Sevak in Saraigarh Bhaptiyahi Block of Supaul district and was placed under suspension in contemplation of a departmental proceeding in regard to the defalcation of Rs. 22 lakhs has filed this writ petition for a direction to the District Magistrate, Supaui and the District Panchayat Raj Officer, Supaul to pay the arrears of subsistence allowance for the period from 9.8.2000 to 8.8.2001 and thereafter from April 2003 till date, as after lodging of the substantive case for defalcation bearing Bhaptiyahi Police Station Case No. 7 of 2001, the petitioner is in custody with effect from

(3.) LET the District Panchayat Raj Officer, Supaui first calculate the amount of the subsistence allowance, due to the petitioner with effect from 9.8.2000 and thereafter should pay the same to the petitioner in the jail premises itself within a period of one month from the date of receipt/production of a copy of this order.