KALANAND MAHTO Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

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

(2.) The petitioner has moved the Court for the following reliefs:

(3.) In view of the stand in the counter affidavit filed on behalf of the respondents, it appears that the admitted retiral dues of the petitioner have been paid. However, with regard to grant of A.C.P., the stand is that it has been approved, but payment would be made after the Board approves the same which has still not been done. With regard to A.C.P., the stand is that the same has been approved in the case of the petitioner only in January, 2018 and the benefits would be paid after calculation is made with regard to fixation of salary.