RAM NATH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Ram Hriday Prasad, learned Advocate for the petitioner and the learned J.C. to Addl. A.G.III for the State.

(2.) THE petitioner is aggrieved by the action of the respondents in retiring him on 31.1.2005 and seeks a direction that his date of retirement should be treated as 30th June, 2005.

(3.) ACCORDINGLY Memo No. 839 dated 31.3.2004 (Annexure-5) is quashed and the respondents are directed to treat the date of retirement of the petitioner on the basis of Rule 97(1) of the Bihar Financial Rules read with Rule 233(iii) of the Bihar Board's Miscellaneous Rules,1958 as 30.6.2007. The petitioner shall be reinstated in service forthwith and would be entitled to all consequential benefits including the salary for the period he had been Kept out from service.