MITHILA BIHARI SHARAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seeking exception to an order dated 24.10.2013 passed by the Writ Court in CWJC No.4086 of 2013 this appeal has been filed under Clause 10 of the Letters Patent Appeal.

(2.) The petitioner was an employee of the D.R.D.A., Nawada and on retirement on attaining the age of retirement after superannuation when pension and gratuity was denied to him he filed the writ petition in question. The learned Writ Court held that the petitioner is an employee of the D.R.D.A. and pension and gratuity is not payable to him and rejected his claim for pension and gratuity.

(3.) Before us, when the matter is agitated now, learned counsel submits by filing a supplementary affidavit that petitioner has been granted the benefits of Contributory Provident Fund Scheme, encashment of leave and other benefits but a sum of Rs.1, 45, 433/- towards medical reimbursement which has been approved and sanctioned in the meeting of the D.R.D.A. held on 12.11.2008 has not been paid to him and it is stated that the petitioner would be satisfied if for the present the said claim is allowed to the petitioner.