ANIRUDDH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties in virtual Court.

(2.) The petitioner has sought for issuance of Mandamus against the respondents to grant the post retiral dues and pension of the petitioner. Further prayer is for issuance of a writ of certiorari quashing the departmental proceeding initiated against the petitioner under Rule 43(b) of the Bihar Pension Rules, after lapse of more than four years from the date of alleged irregularity / misconduct allegedly committed, while the petitioner was in service.

(3.) Case of the petitioner is that he retired from the post of Head Clerk, Nazarat Section, District Bhojpur on 31.01.2013. Thereafter under order of the District Magistrate, Bhojpur, his provisional pension was granted vide order at Annexure-1 and the Accountant General, Bihar immediately issued necessary payment order vide order at Annexure-2. However, soon thereafter the authorities stopped payment of provisional pension and other dues on the pretext that the petitioner had not submitted vouchers of the referred amount to substantiate its lawful expenditure and later on a departmental proceeding was initiated on 30.12.2017 and till date the petitioner has not been paid the due retiral benefits.