LAKSHMI KANT PATEL, SON OF ANAND PRASAD Vs. STATE OF BIHAR THROUGH PRINCIPAL SECRETARY, ROAD CONSTRUCTION DEPARTMENT, BISHESHWARIYA BHAWAN, PATNA

JUDGEMENT

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

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

(3.) In the earlier order dated 18.01.2018, the Court had held that till the pendency of departmental and judicial proceeding, no Gratuity is payable and provisional pension is only payable. Moreover, in the departmental proceeding, withholding of 10% of pension order has been passed.