SURESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Jai Prakash Verma, learned counsel appearing on behalf of the petitioner and Mr. Anwar Karim, learned counsel for the State.

(2.) The petitioner, by filing the present writ petition under Article 226 of the Constitution, seeking a direction upon the respondents to pay to the petitioner differential amount of gratuity and leave encashment from the date of his initial appointment made in the erstwhile Bihar State Agriculture Marketing Board, Patna, till his retirement from the State Government along with interest.

(3.) It is submitted on behalf of the petitioner that the petitioner was a permanent employee of the erstwhile Bihar State Agriculture Marketing Board, Patna and he was posted there on the post of Assistant Engineer. After coming into force of the Bihar Agriculture Produce Market Repeal Act, 2006 w.e.f. 1/9/2006, the Bihar State Agriculture Marketing Board/Agriculture Produce Market Committee was dissolved and in view of Sec. 6 of the Bihar Agriculture Produce Market Repeal Act, 2006, the service of the petitioner was absorbed under the State Government with effect from 2/9/2008.