HIRA LAL SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re: I.A. No.1 of 2019 I.A. No.1 of 2019 has been filed for substituting the names of legal heirs of appellant No.2 Bhuneshwar Paswan, who is stated to have died on 05.07.2019, and for bringing on record the names of his legal heirs as mentioned in paragraph 2 of the said interlocutory application, which is extracted herein under:

(2.) Briefly stated, the facts which gave rise to the aforesaid writ application is that petitioner No.1 worked as a Dafadar and superannuated on 06.11.2014. Prior to his superannuation, the said petitioner made an application for being placed under voluntary retirement with a request to appoint his son in his place. Original Petitioner No.2-Bhuneshwar Paswan, also a Choukidar, made a similar application in favour of his son and sought voluntary retirement, but retired on 30.11.2014, which was his actual date of retirement. Petitioner No.3 also a Choukidar retired on 11.11.2014 and Petitioner No.4 retired on 30.11.2015 while posted as Choukidar. These petitioners, too, made similar applications for grant of voluntary retirement and had made requests for appointing their wards in their place. The date of application and date of retirement of the respective petitioners are mentioned herein below:

(3.) The said applications were made on the basis of the Notification/Memo No.1/Cho-90-01/2014 Gri-A-1896/Patna dated 05.03.2014 (Annexure 1 to the writ application). The text of the notification aforementioned (Annexure 1) is extracted hereunder :