KESH RANJAN PATHAK Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner, who retired as Panchayat Sevak from Ronia Panchayat under Khizersarai Block in the district of Gaya on 30.11.1999, is aggrieved as no retiral dues has been paid except the amount of G.RF. and 75% of pension.

(2.) DESPITE service of notice long back on 3.2.2003, there has been no response from2 /1 the /2013R es Papondent ge 18 s as no counter affidavit has been filed on their behalf. However, it appears that a departmental proceeding was initiated against the petitioner while in service and later a criminal case was also instituted, which is still pending and on that account remaining retiral dues have been kept withheld.

(3.) ACCORDINGLY , writ application is allowed with cost of 2,000/ - to be paid by the Block Development Officer, Khizirsarai, Gaya (Respondent no. 4) from his pocket to the petitioner. Respondent no.4 is further directed to pay the remaining retiral dues as aforementioned to the petitioner within one week of the receipt/production of a copy of this order, failing which he shall be liable to pay a further cost of Rs. 1,000/ - from his pocket to the petitioner and the petitioner will be at liberty to file two pages affidavit for revival and for taking appropriate action.