RAMKESHWAR RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) The issue now boils down to payment of leave encashment of the petitioner, who is a retired employee of Road Construction Department, Government of Bihar. Other issues have been sorted out during the pendency of the writ application. The Court accordingly directs respondent no. 1" i. e. the Secretary, Road Construction Department, the nodal officer, to get the matter with regard to payment of leave encashment expedited and if the same has not been paid to the petitioner till date he shall take steps for the payment of the same preferably within a period of three months from the date of communication/production of a copy of this order. This Court records based on the averments on record that the petitioner had not been charge -sheeted in the so -called bitumen scam till filing of the last affidavit. Even otherwise payment of leave encashment cannot be held back for implication of the petitioner in any other criminal matter.

(3.) THIS writ application is disposed of with the above direction.