NARESH PRASAD SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ petition has been filed primarily for directing the respondents to make payment of the retiral dues of the petitioner, who superannuated on 31/3/2021, while working as Headmaster, Upgraded Middle School, Fatehpur, Khaira, Jamui.

(2.) It is the complaint of the petitioner that the retiral dues have not been paid despite the petitioner having retired long back from his services.

(3.) Per Contra, it is the stand of the respondent-State, as is apparent from the counter affidavits filed in the present case that the entire retiral dues of the petitioner has now stood paid.