RESHAM LAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IT appears, in compliance of the order of this Court dated 28.2.2007, State counsel has not been able to seek instruction and file counter affidavit. In the circumstances, this case is being disposed of without the benefit of the counter affidavit.

(3.) IN the circumstances, instruction of the District Education Officer contained in order dated 20.7.2005, Annexure -3 is quashed with direction to the District Education Officer, Madhepura, Respondent No. 4 to take into account the services rendered by the petitioner between 14.3.1983 till 30.6.2002 and thereafter to calculate his pension and pay his entire retiral dues within a period of three months form the date of receipt/production of a copy of this order.