RAJENDRA PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed for directing the respondents to make payment of all the retiral dues of the petitioner herein.

(2.) The learned counsel for the petitioner has submitted that the petitioner was appointed as Accountant vide memo dtd. 2/5/1981 in the Regional Office of the Land Development Bank, Saharsa and subsequently, he was made permanent vide memo dtd. 6/10/1987.

(3.) It is the further contention of the learned counsel for the petitioner that the petitioner was deputed on contract basis with the Bihar State Beverage Corporation Ltd. in pursuance of advertisement issued in the daily newspaper on 16/12/2016 vide memo dtd. 8/2/2007 and then, he was relieved from the Land Development Bank, Dalmianagar vide memo dtd. 15/2/2007, however, subsequently, his services was sought to be recalled by the respondent-Bank. It is the contention of the learned counsel for the petitioner that on account of certain allegations and involvement in a criminal case resulting in the petitioner being sent in judicial custody, the Bihar State Beverage Corporation had cancelled his deputation and subsequently, the petitioner had applied for voluntarily retirement from service, however, till date, neither the petitioner has been permitted to work in the Corporation nor any decision has been taken with regard to his application for V.R.S.