SHIV KUMAR THAKUR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has prayed for issuance of a writ in the nature of mandamus directing the respondents to make his following retiral dues along with appropriate interest-(1) The amount of Group Insurance (2) Two A.C.P's with effect from 8.9.1999 and 6.12.04 (3) Sanctioned dues amount of 16 months salary for the period from 11.8.08 to 16.9.08 and 11.9.08 to 17.12.2009 (4) Arrears of differences of salary since 01.01.2006 in the light of 6th Pay Revision Committee Report.

(2.) The petitioner was initially appointed on 06.12.1980 on the post of Agricultural Inspector at Japha Block, Muzaffarpur and he was superannuated from service on 31.07.2011 while he was posted at Gopalpur Block, Bhagalpur district as Block Agricultural Officer but after his retirement, nothing was paid to him though he filed a representation before the concerned officials. It is also the case of the petitioner that departmental proceeding was initiated against him and he was suspended for the period of 16 months but later on, all the charges were found false and baseless against the petitioner in departmental proceeding and, accordingly, he was exonerated from the aforesaid departmental proceeding. It is also the case of the petitioner that benefits of two A.C.P.'s have already been sanctioned by the order dated 28.05.2005 but despite the sanction order, the aforesaid benefits of the petitioner with effect from 09.08.1999 to 06.12.2004 have not been paid to him.

(3.) Counter affidavit has been filed on behalf of the respondents no. 2 to 5 and it is averred at para 7 of the counter affidavit that amount of Rs. 1,44,222/- of group insurance has already been paid to the petitioner vide Bank A/C No. 11347489392 of S.B.I., Khagaria.