BAHADUR PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In view of the urgency of the matter, we heard learned Counsel for the parties at length at the stage of admission itself.

(2.) This petition has been filed for a writ in the nature of mandamus commanding the respondents to pay all the post-retirement dues of the petitioner with penal interest with effect from the 24th of December, 1987.

(3.) The case of the petitioner is that he was serving as Compounder in the Employees State Insurance Hospital, Gaya, and retired on 24th December 1987. A dispute arose with regard to the date of his superannuation on account of wrong entry made in the Service Book about the date of his birth. This led to filing of C.W.J.C. No. 276 of 1988 by the petitioner before this Court, which was decided on 4th April 1988.