DEVI DAYAL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Learned counsel for the petitioner, learned counsel for the State and learned counsel for the AG, Bihar,

(2.) ADMITTEDLY petitioner has availed of remedy of writ petition to claim his pensionary benefits in the year 1999 which was disposed of by order dated 21.12.2000 (Annexure -15). Thereafter he filed a contempt petition which was disposed of on 3.5.2002 vide Annexure -21 whereby petitioner was given liberty to pursue his grievance before any other appropriate forum available to him in law. lmmediately thereafter this second writ petition has been filed on 22.5.2002 although from Annexure - 28 of the supplementary affidavit brought on record by the petitioner himself, it appears that the office of Superintendent of Police, Chapra has issued a letter on 30.4.2002 requesting the petitioner to personally appear in the office and sign his pension papers so that the same may be sent to the AG, Bihar. Learned counsel for the petitioner informs this Court that pursuant to Annexure -28 dated 30.4.2002 petitioner has appeared in the office of SP, Chapra and has signed the pension papers.

(3.) THIS Writ petition is disposed of.