RAMANAND RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Since the issue of law and facts in both the petitions is the same, therefore, the same are taken up together for hearing but the facts are taken up from CWJC No.5380 of 2014.

(2.) The petitioners claim a direction to pay 10% of amount of pension, gratuity and leave encashment withheld on account of departmental and judicial proceedings pending against the petitioners.

(3.) The petitioner was appointed as Junior Engineer in the year 1973 in the then Public Works Department, now Road Construction Department. He was promoted to the post of Assistant Engineer and Executive Engineer in the years 1983 and 1992 respectively. The petitioner was made an accused in Bitumen case bearing R.C.2(A)/97 by the C.B.I. in which he surrendered on 19th April, 2000 and was released on bail on 20th of July, 2000. The said case still pending decision.