TRILOKI SHARAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) IN this writ petition, the petitioner is aggrieved by non -payment of his entire post -retiral dues alongwith statutory interest.

(2.) PETITIONERS case, in brief, is that on 25.2.1992 he submitted application for voluntary retirement due to his ill health. which was accepted vide office order dated 21.12.2002 (Annexure -2) with effect from 26.2.1992, but his post -retiral dues have not been paid.

(3.) LEARNED counsel for the State submitted that Respondent no. 4 has now sanctioned all retiral dues to the petitioner. Mr. Rajgrihar, learned counsel appearing for the Accountant General has produced photostat copy of Pension Intimation Memo, authority for revised pension and D.C.R. Gratuity Payment order.