LAWS(PAT)-2020-2-118

SHYAM SUNDER SINGH Vs. STATE OF BIHAR

Decided On February 03, 2020
SHYAM SUNDER SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned GP 19 for the State; learned counsel for the Accountant General and learned counsel for the Bihar State Food and Civil Supplies Corporation Ltd.

(2.) The petitioner has moved the Court for the following reliefs:

(3.) On 09.01.2020, the Court had directed the authorities to make payment of gratuity, which was the only grievance remaining of the petitioner, in terms of the order of a Full Bench of this Court in Arvind Kumar Singh vs. State of Bihar reported as 2018(2) PLJR 933.