RAM KESHWAR TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal has been filed on the order of 19 April 1995 on CWJC No. 4493 of 1994 : Smt. Archana Tiwari V/s. State of Bihar and others.

(2.) Heard learned counsel for the petitioner, perused the records of the writ petition as well as the Letters Patent Appeal. The petitioner had barely permitted six weeks to pass since his retirement and approached the High Court for seeking his unpaid dues along with simple and compound interest on post retirement benefits.

(3.) On the petition the petitioner received a relief to the extent that he may file his representation for any relief prior to retirement and if it be any relief relating to retirement dues he may put in another representation.