BRAJENDRA NANDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ashok Kumar Singh, learned Counsel for the petitioner, Mr. Hari Shankar Roy learned Assisting counsel to AAG-2 and Mr. Arun Kumar Arun, learned Counsel for the Accountant General, Bihar.

(2.) The petitioner superannuated from the post of Librarian from the Patna Dental College and Hospital, Bankipur, Patna with effect from 30.4.2004. The writ petition came to be filed for payment of his post retiral benefits.

(3.) It is an admitted position that during the pendency of the proceedings, the amounts towards G.P.F, Group Insurance and Earned leave have been paid to the petitioner but only 90% provisional gratuity after making deduction of Rs. 77,542.48 and provisional pension is being paid to him on allegation of missing books from the Library on the date of his retirement.