BASHISHTHA NARAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) LEARNED Counsel for the petitioner is permitted to add the Chief Accounts Officer, Bihar State Road Transport Corporation as respondent no. 5.

(2.) IN this writ petition the prayer is to issue writ of mandamus to the respondents -Bihar State Road Transport Corporation and its officers to pay the post -retiral dues including amount of dearness allowance contributory provident fund, gratuity etc. as the said dues have been kept withheld since after retirement of the petitioner on 31.1.95.

(3.) SINCE several writ petitions were coming up to this Court for the same relief and virtually orders had to be passed in a mechanical manner to pay the post -retiral dues of the employees of the Corporation, this court in the case of Surendra Singh Vs. The Bihar State Road Transport Corporation and others and analogous cases in C.W.J.C. No. 7177 of 1994 disposed of on 24.1.96 [reported in 1997 (1) PLJR 621] issued general direction for disposal of such claims and payment of admitted dues in order to solve the problem of the employees and reduce the unnecessary increase in the pendency of such matters in this Court. Under the orders passed in the said case the employees were given liberty to raise their claims in detail before the Managing Director/Chief Accounts Officer of the Corporation and the said authorities were directed to examine the claims and dispose them of and to pay the admitted dues within the time fixed in the order.