BHUP NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Sri Ashok Kumar, Learned Counsel for the Petitioner and Sri Shashi Shekhar, learned A.C. to Standing Counsel No. 9, appearing on behalf of all the Respondents.

(2.) The Petitioner while invoking extraordinary writ jurisdiction of this Court has prayed for directing the Respondents to make payment of remaining unpaid retiral dues, such as, entire provident fund amount.

(3.) From the pleading it is evident that the Petitioner retired as 'Assistant Engineer' from the Office of Respondent No. 3, on 31.3.1994. No plausible explanation has been given in the writ petition for slumbering over his right for payment of aforesaid dues. Besides this, in the writ petition not even a single document has been brought to show as to ever the Petitioner had ever demanded justice before the authority concerned or not.