LAWS(PAT)-2010-3-274

NAND KUMAR UPADHAYA Vs. STATE OF BIHAR

Decided On March 18, 2010
Nand Kumar Upadhaya Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Learned counsel appearing on behalf of the petitioner is permitted to add the District Provident Fund Officer, Gopalganj as respondent no. 6 to the present proceedings.

(2.) Heard Mr. Gopal Govind Mishra for the petitioner, Mr. Ashutosh Singh, learned Assisting Counsel to G.P. 8 and Mr. Ranjan Kumar for the Accountant General.

(3.) The petitioner superannuated from the post of Steno-Typist with effect from 31.8.2004 while posted at Gramin Vikas, Special Division, Gopalganj Camp, Mirpur under the Executive Engineer, Gopalganj Camp, Mirganj.