CHANDRABILAS SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Yugal Kishore, learned Senior Counsel for the petitioner, Mr. Sunil Kumar Pandey, learned A.C. to S.C.-14 and Mr. Mani Kant Mishra, learned counsel for the Accountant General.

(2.) The petitioner has filed the present writ application for payment of arrear of pension, gratuity, leave encashment, group insurance, GPF and other retiral dues.

(3.) The facts of the case are not in dispute. While being posted as Jan Sevak at Barachatti Block in the district of Gaya, the petitioner retired on attaining the age of superannuation on 28th Feb., 2009. After superannuation, he submitted duly filled up pension application form before the authorities for payment of pension and other retiral dues. The Block Development Officer, Barachatti, Gaya sanctioned the payment of pension, gratuity and commutation of pension to the petitioner on 24th Nov., 2011. Immediately thereafter, the Accountant General, Bihar authorised the payment of gratuity and commuted value of pension on 8th Dec., 2011. Despite authorization of pensionary benefits in favour of the petitioner, the payment under different heads were not made to him for sufficiently long time.