MADHUSUDAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The matter has been heard via video conferencing due to circumstances prevailing on account of the COVID-19 pandemic.

(2.) Heard Mr. Abhimanyu Vatsa, learned counsel for the petitioner; Mr. P. N. Shahi, learned AAG 6 along with Mr. Mritunjay Kumar, learned AC to AAG 6, for the State and Mr. Kumar Priya Ranjan, learned counsel for the Accountant General.

(3.) The only issue involved in the present writ application is whether the petitioner would be entitled to payment of gratuity, which has been withheld.