SUDHIR KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Prabhu Nath Pathak, learned counsel for the petitioner and Mr. Harish Kumar, learned Government Pleader-8 for the State.

(2.) The petitioner has filed the present writ application for a direction to the respondent authorities to pay 10% pension and 10% gratuity to the petitioner, which has wrongly been withheld by the State.

(3.) Learned counsel for the petitioner submits that petitioner retired from the post of Executive Engineer, Flood Control Division, Samastipur, Water Resources Department and at the time of retirement no departmental and / or any criminal proceeding was pending against the petitioner. He further submits that 90% pension and gratuity was paid to the petitioner after retirement, however, without any departmental proceeding and / or any order passed by the respondent authority, 10% pension and gratuity has been withheld arbitrarily.