HARI SHANKER PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE dispute in this writ petition is with respect to the portion of quarter in which petitioner continued to remain in occupation even after his retirement. According to the case of the petitioner he was in occupation of half portion of quarter as is evident from the order dated 2.9.1996 issued by the Principal, Navin Government Polytechnic, Patna contained in Annexure -7/B whereas in the order dated 5.8.98 issued by the Director, Science and Technology, contained in An -nexure -7/A it is mentioned that out of total area of 1886.72 sq. ft. the petitioner is in occupation of one thousand and five hundred sq. ft. and in the counter affidavit the stand of the Respondents is that the petitioner was found in occupation of 1886.72 sq. ft. area of the quarter.

(2.) THUS , there appears to be some discrepancy with respect to the area occupied in the quarter by the petitioner which can effectively be resolved only by the competent authority, namely, the Director, Science and Technology (Respondent no. 3). Accordingly, as prayed the petitioner is given liberty to move Respondent no. 3 for redressal of his aforementioned grievance.

(3.) HAVING regard to the facts and circumstances of the present case, the petitioner in this regard is also given liberty to move the Director, Science and Technology pursuant to the Government decision for payment of interest on delayed payment of the legitimate dues.