BHUWNESHWAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and State.

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

(3.) A detailed counter affidavit has been filed on behalf of respondents no. 8 and 9 in which the stand is that the petitioner was appointed on the second post by the Managing Committee of the private school and only the first post was approved. It has further been stated that no retiral benefits have been paid to the petitioner and only what was actually deducted from his salary towards Provident Fund and Group Life Insurance and Earned Leave have been paid to him and further that because his service was approximately eight years, even in that view of the matter, he does not qualify for pension.