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.) CONTROVERSIES are generated uselessly in the case (s). The retirement payment, by cheque in the present case has been dishonoured. The time has now come for the State administration to send its guidelines district wise to ensure that post retirement benefits to retired employees are not delayed.