LAKSHMI CHOUDHARY Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) Heard Mr. Amresh Kumar Sinha, learned Counsel for the petitioner, Mr. Deepak Kumar, learned Assisting Counsel to G.P.16 and Mr. L.P.K. Rajgrihar, learned Counsel representing the Accountant General, Bihar.

(2.) The writ petition was filed for payment of G.P.F. gratuity, leave encashment and arrears of 10% pension which are due since 31.1.2004. The prayer for payment of interest has also been made.

(3.) Brief facts of the matter is that the petitioner superannuated from the post of Regional Malaria Officer, Muzaffarpur with effect from 31.1.2004. Although the respondents sanctioned 90% provisional pension to the petitioner but no steps were taken for payment of his other dues leading to the filing of the writ petition for the relief(s) set out hereinabove.