SUDAMA YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) Heard Mr. Siyaram Shahi, learned counsel for the petitioner, Mrs. Shilpa Singh, learned Government Advocate No. 12 appearing for the State and Mrs. Nivedita Nrivikar, learned Senior counsel appearing for the Accountant General.

(3.) The petitioner claims that he has retired with effect from 31/12/2017, while holding the post of Head Master, Lakhisarai in the district of Lakhisarai. He has filed the present writ application seeking direction to the respondents to pay his post retiral dues.