SADANAND CHOUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents through video conferencing.

(2.) The petitioner has filed the instant writ application for direction to the respondents-State for releasing the following retiral benefits to the petitioner:-

(3.) The petitioner has further prayed that an appropriate direction be issued to the respondents for payment of pensionary amount with effect from July, 2003 and since the petitioner has not been paid the amount mentioned above for more than 14 years after superannuation, he be compensated by way of penal interest on all the arrears of retiral benefits.