AKHILESH KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

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

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

(3.) From the pleadings, as of now, as the authorities have taken a decision to continue with the departmental proceeding, on 15/5/2017, and second show cause has also been issued to the petitioner, the stand of the authorities that in terms of the order of a Division Bench of this Court in the case of Vijay Kumar Mishra vs. State of Bihar reported as 2017(1) PLJR 575, sanction has been granted for payment of only 90% provisional pension, leave encashment and G.P.F. whereas 10% pension and entire gratuity has been withheld for the time being.