DHARNIDHAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner retired from the service of the State Government on 31.12,1998 while posted as Laboratory Assistant in Ganga Bridge Road Approach Division, Road Construction Department, Bhagalpur, yet his post retiraf dues were not paid and has not been finalised till date.

(2.) IT is by now well settled that as per the Government rules/circulars the sanctioning authority is required to see that the process for finalisation of pension papers begins 15 months before retirement of a Government servant and the same must be completed on the date of his retirement.

(3.) THIS Court for the first time on 14.12.1999 directed the State Counsel to take instructions and file counter affidavit. On 17.1.2000, when no counter affidavit was filed, this Court considering serious allegation made against respondent no. 5 directed for his personal appearance before this Court on 19th January, 2000. Cn the said date, the learned Government Pleader no. VI informed that respondent no. 5 was informed about the said order through wireless message dated 17.1.2000, yet he did not appear. Accordingly, this Court directed for issuance of bailable warrant of arrest for his production before this Court on 24.1.2000.