VARUN KUMAR Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner is the son of late Chandrika Prasad Yadav, who was working as the Head Master in a Government School. Shri Chandrika died on 13.12.1992. This writ petition is filed with a prayer to direct the respondents to extend the death -cum -retirement benefits of late Chandrika Prasad Yadav. The respondents filed a detailed counter affidavit and supplementary counter affidavit. According to them, the petitioner was not only accused of committing the murder of his stepmother Smt. Asha Devi, but was also convicted for the same. It is stated that late Smt. Asha Devi was recognized as the legal heir and she was also appointed on compassionate grounds and, in that view of the matter, the petitioner is not entitled for the benefits.

(2.) HEARD Shri Rajendra Prasad, learned Senior Counsel for the petitioner, and Smt. Nivedita Nirvikar, learned counsel for the respondents.

(3.) THEREFORE , the writ petition is dismissed, leaving it open to the petitioner to renew his efforts in the event of his being acquitted in the criminal appeal filed by him against the conviction and sentence and duly obtaining a succession certificate from the competent court of law.