RAM NAWMI SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This matter has been taken up for hearing online because of COVID-19 pandemic restrictions.

(2.) In order to appreciate the context in which the petitioner has filed the present writ application seeking relief in the main application as well as by way of amendment in relief through LA. No. 01 of 2021, it would be appropriate to take note of certain facts emerging from the pleadings on record which are not in dispute and are just for adjudication.

(3.) The petitioner was appointed as an Upper Division Clerk on 20/8/1973 and as an Accountant on 1/1/1983 in Women's College, Samastipur District, which is presently a constituent unit of L.N. Mithila University, Darbhanga. On attaining the age of superannuation, he retired w.e.f. 31/12/2011.