KAMLA KANT JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The Court is not repeating any aspect in any of orders recorded in this case. Suffice it to say that they have been sufficiently brought to the notice of a set of Counsel present (i) Mr. S.K. Ghose, Senior Advocate, A.A.G. 2, (ii) Mr. S.S. Naiyar Hussain, Senior Advocate, G.P. 2 and Mr. C.K.P. Bhagat, S.C. 1.

(2.) The fact that a State cheque has been dishonoured and that also when the proceedings in Court show that payment was due after a case had been filed is serious enough.

(3.) Apart from this, this case is reflecting on the disease which is prevailing of inaction on behalf of the administration as a result of which persons who have retired are not receiving these pensionary benefits. The Patna High Court is pressured with these cases. It is entirely up to the State Government to pick up the cases which are pending. Otherwise, they have notice of it as before filing a case a notice is served' upon its Counsel.