PREM SHANKAR PRASAD VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) WITH the consent of parties this matter has been taken for final disposal at the stage of admission.

(3.) THE petitioner has come before this Court complaining of non-payment of his pensionary benefits having superannuated from service on 30.6.2003 as Superintending Engineer, Head Works Circle, Valmiki Nagar, West Champaran. THE nonpayment of his retiral benefits was attributed to the proceedings initiated against him during his service period which is said to have been converted into a proceeding under Rule 43(b) of the Rules.