KISHORI LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner superannuated on 31.10.1990, from the Department of Water Resources, Government of Bihar, substantively holding the post of Assistant Engineer while he held additional charge as Executive Engineer.

(2.) He is aggrieved by the denial of certain service retirement benefits. The petitioner, in his service tenure was subjected to more than one departmental proceeding on certain charges and punisnments were imposed on him.

(3.) THE petitioner came to this after his superannuation originally in 1993 in CWJC No. 11352 of 1993. aggrieved by the non payment of his retirement benefits. During the pendency of the writ petition by an order dated 4.3.1994 his G.P.F., Group Insurance and 90% of provisional pension were ordered to be released. While the writ petition was still pending, on 9.3.1994 fresh orders were issued reducing his pension to 70% in exercise of powers under Rule 139 of the Bihar Pension Rules. The petitioner had preferred two separate departmental appeals against the orders of punishment and which were pending. This Court on 25.3.1996 disposed the writ petition only with directions to decide the pending appeals expeditiously. By a common order dated 26.8.1996 both the departmental appeals were rejected and the orders of punishment upheld. The petitioner then came to this Court in CWJC No. 9070 of 1997 questioning the common appellate orders rejecting his two appeals.