LAWS(PAT)-2010-3-206

SHRI KAMDEO NARAYAN SINGH Vs. STATE OF BIHAR

Decided On March 16, 2010
Shri Kamdeo Narayan Singh Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard Mr. Abhay Kumar Singh, learned Senior Counsel appearing on behalf of the Petitioner, Mr. Jai Shankar Barnwal, learned Counsel representing the University as also Mr. Raj Kamal, the learned Assisting Counsel to S.C.-20 for the State of Bihar.

(2.) This is the second attempt on part of the Petitioner in seeking the payment of his retiral dues having earlier moved this Court through C.W.J.C. No. 10328 of 1999 and which was disposed of by order dated 1.11.1999 in terms of the order passed in the case of Rukmini Devi v. The State of Bihar and Ors., 1996 2 PLJR 349 requiring the University to dispose of the claim of the Petitioner by a speaking order. Consequent thereto, certain grievances of the Petitioner were redressed but according to the Petitioner some remained pending, forcing him again to move this Court through the present writ petition.

(3.) During the pendency of the present proceedings, some further claims of the Petitioner were redressed save and except the following: