BRAJENDRA KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Bindhyachal Singh for the petitioner, and Mr. A.K. Choudhary, learned Govt. Pleader No. VIII for the respondents.

(2.) According to the writ petition, the petitioner superannuated from the services of the Bihar Government with effect from 31.1.1992 while functioning as Principal of Health & Welfare Training Centre, Bhagalpur. The petitioner complains before this Court that he is being paid 100% of his pension but on provisional basis. He further complains that he is not being allowed commutation of pension, and lastly submits that his TA bills are not being reinbursed. It is further stated that much after the respondent authorities filed their counter affidavit, they have filed a supplementary counter affidavit, placing on record show-cause notice bearing memo No. 912 (9) dated 28.12.98, whereby the petitioner has been asked to show cause as to why action in accordance with law be not taken for financial irregularities in purchase of medicines.

(3.) Learned government counsel submits that the petitioner was guilty of acts of omission and commission while in service. The petitioner's request for commutation of pension has not so far been considered because his pension has not been finally fixed. He lastly submits that the TA bills had been submitted belatedly which are now being processed and the admissible claims shall be paid promptly.