RAJNANADAN PRASAD S/O LATE GADDI PRASAD RESIDENT OF VILLAGE Vs. STATE OF BIHAR, THROUGH THE PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION, GOVERNMENT OF BIHAR, PATNA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) Earlier vide order dated 14.10.2014 hearing was concluded and order had been kept reserved but since the correct picture is not clear as to whether the payments have been made to the petitioner or not, the matter has been placed for orders today.

(3.) Learned counsel for the petitioner submits that petitioner has received the retiral dues but the amount of Rs. 40,000.00 has been illegally withheld by the respondents only because the first information report had been instituted against some unknown persons bearing Pali P.S. Case No. 47 of 2011 dated 17.08.2011, i.e. after the date of his retirement.