BANARSI PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Binod Kumar Paswan, learned counsel for the petitioner and Ms. Babita Kumari, learned counsel for the State.

(2.) The petitioner, who superannuated from the post of S.I. on 28/2/2022 from the Banka police force, has filed the present writ petition seeking a direction upon the respondents to ensure payment of all his retiral benefits, including provisional Pension, till final disposal of the departmental proceeding.

(3.) A counter affidavit has been filed on behalf of respondent no.4.