BIRENDRA YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Arvind Kumar Singh, learned Advocate for the appellant and Mr. P.K. Verma, learned AAG-3.

(2.) The challenge in this appeal is to the judgment dtd. 23/12/2022 in C.W.J.C. No. 10249 of 2021, whereby the prayer made on behalf of the appellant has been rejected.

(3.) The appellant had claimed the death-cum-retirement benefit i.e. Gratuity, Leave Encashment, Earn Leave, General Provident Fund, Insurance, arrears of salary etc. with interest, due to his father, who died on 13/12/2019 while serving as Chaukidar in Goh Police Station in the district of Aurangabad. The appellant had also claimed for difference of payment of salary with interest for the period 3/9/2012 till 31st of May, 2020 after deducting the amount of subsistence allowance which had been paid to his late father.