BISHWANATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner superannuated from the service of the State Government on 28. 2. 86 while he was posted as Head Clerk in siwan Collectorate. It is contended by Mr. S. K. Katriar Learned Counsel for the petitioner that three years after his retirement the petitioner was paid 90% of the pension and that too without any Dearness allowance admissible to retired Government servant.

(2.) ACCORDINGLY, the prayer of the petitioner is to direct the authority concerned to release full pension of the petitioner with up-to-date Dearness Allowance admissible to a Government servant. It has also been contended by Learned Counsel for the petitioner that post retirement dues of the petitioner such as death-cum-retire-ment gratuity, leave encashment, security money for working as Accountant/cashier, payment under Group Insurance Scheme and the amount of G. P Fund have also not been given to the petitioner.

(3.) MRS. Renuka Sharma, Advocate, appearing for the accountant General, submits that the balance of the amount of G. P. Fund of the petitioner which used to be maintained by Accountant general earlier, has been transferred to the District Provident fund Officer, Siwan, on 10. 7. 90. Thus, the accountant General has now no liability to discharge for the same.