GUPTESHWAR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner Mr. Sanjay Kumar, learned senior counsel for the State Mr. Prabhat Kumar Verma and learned counsel for the Veer Kunwar Singh University, Bhojpur at Ara.

(2.) This writ application has been filed by the petitioner for a direction to the respondent authority to pay the retirement benefits of the petitioner such as general provident fund, gratuity, leave encashment and group insurance with statutory interest along with due pension from the date of retirement to the date of order and further to direct the respondent authority to start monthly pension.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner was appointed as a Routine Clerk on 1/5/1982 in Maharshi Vishwamitra College, Buxar. He had been working and taking payment regularly from the date of his appointment and his service was taken in regular establishment with effect from 20/8/2001. He submitted that on completion of sixty two years of service, he retired on 31/1/2014. It is contended that despite his retirement, he is not being paid his retirement benefits by the respondent authority.