SUDHIR CHANDRA SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties through the virtual court proceeding.

(2.) By way of filing the present writ application, the petitioner, inter alia, has sought direction to the respondents to make payment of leave encashment amounting to Rs.2,14,144/- and gratuity amount of Rs.81,711/- along with interest @ 18% per annum.

(3.) Learned counsel for the petitioner submits that the petitioner was appointed to the post of Adhidarshak (Overseer) at Kahalgaon Block, Bhagalpur on 01.10.1964 and thereafter time to time transferred several places and lastly superannuated on 30.09.1999 while working to the post of Junior Engineer under the office of Executive Engineer, P.W.D., Road Division, Saharsa. Learned counsel for the petitioner further submits that the petitioner had filed one C.W.J.C. No.7498 of 1998 for payment of differences of salary which was disposed of on 03.11.1999 with a direction to the respondent no.2 to make calculation and thereafter to pay the differences of salary but the same was not paid thereafter one Contempt application was filed being M.J.C. No.1320 of 2000 then only the payment of differences of salary was paid to the petitioner after his retirement. Learned counsel for the petitioner further submits that while working in Godda (now in Jharkhand), there was an allegation of shortage of 58.81 M T Bitumen in the name of petitioner and for which the petitioner had written several letters to each and every authorities that the shortage is manipulated and arithmetical mistake being recorded by the then Junior Engineer in collusion of other authorities who had taken the charge of bitumen from the petitioner in the year 1989. He further submits that if there would have been shortage of bitumen, no any F.I.R. was lodged against the petitioner rather entry was made in his service book after six years in the year 1995. The petitioner was also filed C.W.J.C. No.701 of 1999 in the Hon'ble Patna High Court but after separation of Bihar, the case was transferred to the Hon'ble Jharkhand High Court at Ranchi but the fate of the case is not known to the petitioner as he was not able to persuade the matter in Ranchi due to his illness.