TEJ NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED cauncel for the petitioner is permitted to add the Director, Secondary Education, Government of Bihar, Patna, as respondent no. 7 in this application.

(2.) HEARD counsel for the parties.

(3.) IT is submitted by learned counsel for the petitioner that during the pendency of this application group insurance amount and GPF amount have been paid to the petitioner, but the State authorities have not finalised his pension nor the gratuity amount has been paid to him.