UJJWAL KANT Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Court has heard Mr. Pawan Kumar Chaudhary, alongwith Mr. Manoj Kumar, learned counsel for the petitioner and Mr. S. K. Ranjan, learned counsel for the State.

(2.) The writ petition under Article 226 of the Constitution of India has been initially filed for a direction upon the concerned respondents to ensure payment of all the retiral benefit except the payment of GIC and G.P.F. to the petitioner with statutory interest, who wad superannuated from service on 31/1/2021, as the Accountant in Education Department, Government of Bihar, Patna, as also for payment of compensation of Rs.1,00,00,000.00 on account of the death of his wife in dearth of money for treatment during the pandemic period. Subsequently, during the pendency of the writ petition on account of certain development, the relief prayed for in para.1 of the writ petition is modified by adding certain other prayer by the order of this Court dtd. 5/9/2023, which are quoted hereinbelow:

(3.) Shorn of unnecessary details, the relevant facts, which led to the filing of the present writ petition is that the petitioner was appointed as a Clerk-cum-Accountant under the Adult Education-cum-Non-formal Education, Project of the Education Department on 10/5/1985. Owing to the closure of the project/scheme by the Central Government, the petitioner along with other persons, who were working in the said scheme/project were retrenched with effect from 1/4/2001.