SURYA NARAYAN LAL DAS Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for the following reliefs as formulated by the petitioner-

(3.) The short facts of the case according to the petitioner are that he was initially appointed on 15/6/1958 as Panchayat Secretary in the office of Block Development Officer, Block-Pandol, Dist. Darbhanga and in due course he superannuated from the post of Panchayat Secretary on 31/5/1998 from the office of the Block Development Officer, Jainagar, Madhubani. After retirement, various arrear retiral dues were paid to the petitioner except G.P.F. amount for the period 15/6/1958 to 1976-77, although the G.P.F. amount for the period 1977-78 up to 31/5/1998 was calculated and the amount paid at Rs.1,25,432.00 sometime in the year 2000.