BHUKHALI MESTARANI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THESE matters pertain to payment of retiral dues to the petitioners.

(3.) IT is submitted at the bar that most of the retiral dues have been paid to the petitioners and in case, the further dues would be payable the petitioners may represent before the authorities, which would be considered and necessary payment, if any, permissible in law, shall be made to them within four weeks of the representation.