SHIO KUMAR CHAUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State, Accountant General and Punjab National Bank.

(2.) In terms of the last order, respondents no. 5 and 7 are present. Supplementary counter affidavit has also been filed on behalf of the respondent no. 7.

(3.) The issue now is limited to who was responsible for the delayed payment of gratuity to the petitioner despite the sanctioning authority having ordered for the same and even the Accountant General having issued the authority slip. The delay in payment is for about one and half years.