ARUN KUMAR TRIPATHY, SON OF LATE RAM NARESH TRIPAT Vs. STATE OF BIHAR THROUGH ITS PRINCIPAL SECRETARY, SO

JUDGEMENT

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

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

(3.) The father of the petitioner was working as Incharge Headmaster of New Middle School, Chand Chaura under Gaya Municipal Corporation. He was suspended sometime in the year 1994 and soon thereafter, he died in harness on 29.10.1994. The petitioner had informed the authorities on 006.2000. The petitioner took the matter relating to post retiral dues of the father with the authorities on 29.09.2001, after which suspension was revoked but retiral dues were still not paid and the petitioner moved in the present writ application.