SIDHESHWAR PRASAD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. Ajay Kumar in support of the application and Mrs. Nilu Agrawal for the respondent Bihar State Electricity Board (for short "the Board").

(2.) Present application has been filed on behalf of the petitioner who, while serving the Board as Accounts Assistant, was departmentally proceeded against which culminated into an order of dismissal from service which was challenged by him in this Court vide C.W.J.C. No. 9226 of 2005. which was disposed of by order dated 23.7.2008 (Annexure-4) and the matter on being remitted back for fresh consideration was examined by the Chairman of the Board who altered the order of dismissal into an order of discharge from service. Relevant part of the said order reads thus:

(3.) The petitioner was allowed post retiral benefits in the shape of payment of G.P.F. and G.S.S. but was refused Pension, Gratuity and Leave Encashment by order dated 30.8.2010 passed by the Joint Secretary of the Board (Annexure-6). The said order has been assailed in the present writ petition.