KAUSHAL KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application is for issuance of a writ in the nature of mandamus commanding the Respondent-State to sanction and pay the full pension and gratuity admissible to the Petitioner upon his superannuation while in deputation with the Respondent-Bihar State Housing Board (hereinafter referred to as the "Board").

(2.) It is an admitted position between the parties that the Respondent-State has paid the provident fund dues (G.P.F.) and the maturity value of the group insurance. The Respondent-Board has paid the admissible amount on account of the leave encashment.

(3.) The relevant facts are as follows: