GOSWAMI KRISHNA GOPALNARAYAN PURI Vs. STATE OF BIHAR

JUDGEMENT

(1.) All things considered. Ultimately, it is acknowledged by the State Respondents that dues representing pension and post retirement benefits had been withheld. Today both counsel for the Appellant and Respondents alike submit that these dues have been paid. On 23 January, 2003 at the request of State counsel the Court adjourned the matter for two weeks so that the arrears may be credited to the account of the Appellant. This has been done.

(2.) As this Court had issued notice of motion on this appeal noticing that the Petitioner's equity was in the pension which was so far not delivered, the Court was of the opinion that the learned Judge was perhaps in error.

(3.) The fact of the matter is that pension was due, it was an arrear and it has been paid.