ARUN KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present Interlocutory Application has been filed seeking quashing of order contained in Memo No. 5678(S) dated 24.05.2012 issued by the Joint Secretary, Road Construction Department, Bihar, Patna during the pendency of the present case on the representation filed by the petitioner pursuant to the order dated 23.02.2012 passed in the present case by which he has been denied 10% pension and entire gratuity and leave encashment for 300 days due to pending C.B.I. Case No. RC 16(A)/97 and in terms of the resolution No. 3014 dated 31.07.1980 of the Finance Department.

(3.) Having considered the submissions of learned counsel for the parties, the Interlocutory Application stands allowed. The challenge to the order dated 24.05.2012 shall be deemed to be a relief prayed for in the main writ petition.