SACHIDANAND PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Counsel for the State as well as the learned counsel appearing for the Accountant General and perused the record.

(2.) LEARNED counsel for the petitioner submits that the grievance of the petitioner has now been redressed except that no payment of interest on delayed payment of retiral dues has been paid.

(3.) LEARNED counsel for the petitioner submitted that although no claim for commutation of pension has been made in the writ petition, but the fact remains that despite request made by the Accountant General to the State authorities, sanction order for commutation of pension has not been issued.