REGENT COMPUTRONICS PVT. LTD.

Lilawati Mishra Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

BALRAM GUPTA V. UNION OF INDIA AND ANOTHER [REFERRED TO]
STATE OF MADHYA PRADESH V. RANJOJIRAO SHINDE AND ANOTHER [REFERRED TO]
BOMBAY DYEING AND MANUFACTURING COMPANY LIMITED VS. STATE OF BOMBAY [REFERRED TO]
DEOKINANDAN PRASAD VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. K R ERRY AND SOBHAG RAI MEHTA:SHRI KHAUSHAL SINGH P A S [REFERRED TO]
STATE OF PUNJAB VS. IQBAL SINGH [REFERRED TO]
MADAN MOHAN PATHAK RAM PARKASH MANCHANDA VS. UNION OF INDIA [REFERRED TO]
SUDHIR CHANDRA SARKAR VS. TATA IRON AND STEEL COMPANY LIMITED [REFERRED TO]
OLGA TELLIS VAYYAPVRI KUPPUSAMI VS. BOMBAY MUNICIPAL CORPORATION:STATE OF MAHARASHTRA [REFERRED TO]
SHANTISTAR BUILDERS VS. NARAYAN KHIMALAL TOTAME [REFERRED TO]
GURMAIL SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. PIARA SINGH [REFERRED TO]
CHAMELI SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
KAPILA HINGORANI VS. STATE OF BIHAR [REFERRED TO]
KAPILA HINGORANI VS. STATE OF BIHAR [REFERRED TO]
STATE OF WEST BENGAL VS. HARESH C BANERJEE [REFERRED TO]
BHUPENDRA NATH HAZARIKA VS. STATE OF ASSAM [REFERRED TO]
STATE OF JHARKHAND VS. JITENDRA KUMAR SRIVASTAVA [REFERRED TO]
STATE OF JHARKHAND VS. HARIHAR YADAV [REFERRED TO]

JUDGEMENT

(1.) The following questions arise for consideration in the instant writ petition:-

(2.) The petitioner namely Lilawati Mishra (referred to as the petitioner) is the wife of late Shri Krishna Kumar Mishra (hereinafter referred to as the employee), whose salary in arrear and non-disbursement of retiral benefits are the subject of this petition.

(3.) The employee was appointed as a Temporary Estimator on 5/12/1961 and joined the office of Superintending Engineer Chhotanagpur Circle. After a series of internal and interdepartmental postings in several districts such as the office of Executive Engineer, Ranchi Division, Rajendra Agriculture College, Pusa, etc., he was promoted to the post of Assistant Engineer in1994 and was to join the office of Executive Engineer, Advance Planning Division, Munger Road Construction Department, but since his joining was not accepted, was ultimately allowed to retire on 31/12/1996, without getting such posting.

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LILAWATI MISHRA Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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