REGENT COMPUTRONICS PVT. LTD.

Mulmul Devi Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

ROSHNI LAL AND OTHERS V. INTERNATIONAL AIRPORT AUTHORITY OF INDIA AND OTHERS [REFERRED TO]
BASUDEO TIWARY VS. SIDOKANHU UNIVERSITY [REFERRED TO]
ROSHNI DEVI SHRAVAN KUMAR HARYANA STATE SUBORDINATE SERVICE EMPLOYEES ASSOCIATION VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. KISHORILAL BABLANI [REFERRED TO]
SUBODH KUMAR PRASAD VS. STATE OF BIHAR [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
PUNJAB STATE ELECTRICITY BOARD VS. LEELA SINGH [REFERRED TO]
SITENDRA KUMAR SINGH VS. STATE OF BIHAR [REFERRED TO]
RAJENDRA KAMTI VS. LALIT NARAYAN MISHRA UNIVERSITY [REFERRED TO]
STATE OF BIHAR VS. PURENDRA SULAN KIT [REFERRED TO]
RAM KRISHNA DUBEY VS. STATE OF BIHAR [REFERRED TO]
STATE OF BIHAR, THROUGH THE SECRETARY, GOVT.OF BIHAR IN THE DEPARTMENT OF ENERGY VS. INDRA MOHAN RAI S/O SRI RAMCHANDRA ROY [REFERRED TO]
STATE OF BIHAR VS. DEVENDRA SHARMA [REFERRED TO]
ROHIT RAJ VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Shiv Kumar, learned Advocate for the petitioner, Mr. Kamlesh Kishore, learned Advocate for the State and Mr. Ram Kinker Choubey, learned Advocate for the Accountant General.

(2.) The original petitioner came before this Court seeking a direction upon the respondent authorities to fix and pay all his retiral benefits, including pension, gratuity, leave encashment, provident fund, group insurance and other legal dues payable to him after counting his entire period of service from 18/1/1981 to 30/6/2014 as well as the benefits under ACP/MACP with up-to-date interest.

(3.) It would be pertinent to mention here that during the pendency of the writ petition, the original petitioner died on 12/10/2024 and pursuant to the order of this Court dtd. 5/12/2024, the wife of the original petitioner came to be substituted, who has been pursuing this matter.

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MULMUL DEVI Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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