PRAMOD KUMAR SINGH SON OF LATE JAMADAR SINGH Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, URBAN DEVELOPMENT AND HOUSING, DEPARTMENT GOVERNMENT OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for the Patna Municipal Corporation.

(2.) The petitioner superannuated from service on 31.05.2015 from the post of Chief Accounts Officer-cumController of Finance and Accounts, Patna Municipal Corporation, Patna.

(3.) The grievance of the petitioner is that despite there being no criminal case or departmental proceeding initiated against him while he was in service, the respondent Municipal Corporation has withheld payment of his gratuity, leave encashment, arrears of dearness allowance for the period January, 2015 to May 2015 and the arrears of benefits of first Assured Career Progress (for short "ACP").