GOPAL PRASAD Vs. STATE OF BIHAR; PRINCIPAL SECRETARY, BUILDING CONSTRUCTION DEPARTMENT; PRINCIPAL SECRETARY, ROAD CONSTRUCTION DEPARTMENT; DIRECTOR, PROVIDENT FUND, GOVERNMENT OF BIHAR; DISTRICT PROVIDENT FUND OFFICER; ACCOUNTANT GENERAL, BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned counsel for the State.

(2.) The petitioner in the present writ application seeks the following post retiral benefits, which according to him have not been either calculated properly or have been released to him under misconception of law:-

(3.) Learned counsel for the petitioner submits that the State authorities have withheld his legitimate dues despite the fact that he has been requesting them to calculate and ascertain certain facts and figures for release of his emoluments, but the authorities have chosen to adopt their own parameters which are contrary to the normal principles adopted for release of such emolument. It is submitted on behalf of the petitioner that though the petitioner had addressed his representation to the Principal Secretary, Road Construction Department. The State authority has chosen to ignore his just and valid claim and the representation remained pending till date.