VIJAYA KUMARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

(2.) In this application under Article 226 of the Constitution of India, the petitioner has sought for issuance of mandamus against the respondent-authorities directing them to make payment of retiral dues of the petitioner including pension, gratuity and leave encashement etc alongwith compound interest of 18% and cost of litigation.

(3.) The petitioner was initially appointed as Assistant Teacher in the Govt. Girls Middle School, Nawada where the petitioner joined on 16/3/1981. The petitioner superannuated from the post of Senior Teacher, Bankipur Government Girls High School, Patna on 30/11/2018. Petitioner asserted that neither any departmental proceeding or criminal proceeding was pending against her till date of superannuation but the authorities are maliciously nor paying the retiral dues.