MUNI LAL MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE petitioner retired on 31.5.1995 while posted as Treasury Sarkar in the department of Minor Irrigation, Govt. of Bihar at Patna.

(3.) A counter affidavit has been filed on behalf of the Chief Engineer, Minor Irrigation (respondent no. 3). From the said counter affidavit it appears that the said amount has been kept withheld on account of pendency of vigilance case no. 10 of 1996 lodged against the petitioner including ten other persons for their involvement in fraudulent withdrawal of government money.