BALESHWAR TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This writ application has been preferred by the petitioner for payment of pension and gratuity which remains unpaid till date. The petitioner who was initially appointed as Assistant Teacher, superannuated on 31.05.2015 from the post of Incharge Headmaster Middle School, Kushahar Anchal Bhore, District-Gopalganj. After superannuation the petitioner has been paid all other retiral dues except pension and gratuity.

(3.) In this connection an Interlocutory Application No.4336 of 2017 has also been filed by the petitioner whereby the petitioner has prayed for stay of letter no.489 dated 27.05.2017 which has been issued during the the pendency of the writ application by DPO Elementary Education-cum-Sarva Shiksha Abhiyan, Gopalganj whereby an order has been passed directing the petitioner to submit an amount of Rs.2,52,194/- and also Rs.96,138/- failing which the same will be recovered from the retiral benefits of the petitioner.