MOHAN SHAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ravi Ranjan, learned counsel for the petitioner and Ms. Namrita Singh, learned counsel for the State.

(2.) By filing the present writ application, the petitioner seeks a direction upon the respondent for payment of his gratuity withheld by respondent no. 5 on the ground of a criminal case being pending against him. He further seeks for setting aside the endorsement dtd. 8/7/2019 made by the District Programme Officer (Establishment), Sitamarhi whereby a direction has been given to take action for payment of gratuity after disposal of the criminal case pending against the petitioner.

(3.) The short facts, which led to the filing of the present writ application is that the petitioner was appointed as an Assistant Teacher on 14/8/1984 and after serving for more than 34 years he superannuated from the post of Head Master, Middle School Hardia, Pupri Sitamarhi on 30/11/2018.