RAJ KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners were Constables of Police who retired from service on superannuation on 31/1/2021 and 31/1/2024 respectively. After their retirement, they approached this Court under constitutional writ jurisdiction for the following reliefs:

(2.) Suffice it to say that, by virtue of an order dated 24th December, Inspector General of Police, Bihar, the petitioners were directed to make refund of certain amount of post-retiral benefit, viz., 4,28,362/- (Four Lakh Twenty Eight Thousand Three Hundred Sixty Two) and 3,74,754/- (Three Lakh Seventy Four Thousand Seven Hundred Fifty Four) from the post-retiral benefit of PW-2. Learned Advocate General for the petitioners submits that the issue as to whether any amount of post-retiral benefit can be deducted or not has been well- settled in LPA 458 of 2021 in CWJC No. 1744 of 2020, (Srikant Dubey and Ors. Vs. The State of Bihar and Ors.).

(3.) The learned Advocate on behalf of the petitioners also refers to another unreported decision of this Court passed in Saheb Sharan Das Vs. The State of Bihar and Ors. (CWJC No. 8062 of 2021) decided on 2/12/2024.