NAGENDRA PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Learned counsel for the petitioner has approached this Court for a direction to the respondents to pay 10% pension, full gratuity and leave encashment which have not been paid to the petitioner after his retirement from service on 31.1.2011.

(3.) The short facts of the case are that the petitioner had been made an accused in Special Case (A.H.D.) No. RC 63/96 and the said case remained pending till the petitioner superannuated from service as Deputy Secretary in the Department of Environment and Forest, Govt. of Bihar on 31.1.2011. The proceeding is still continuing after his superannuation and his post retiral dues have been paid to him except 10% pension and the whole of gratuity and leave encashment amount.