RAM PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner has approached this Court for issuing a writ of mandamus commanding the respondents to pay his retiral benefits.

(2.) The case of the petitioner is that he retired from the post of Section Officer, Home (Special) Department, Government of Bihar on August 31, 1995 but has not been paid his entire retiral benefits. The case of the respondents is that the retiral benefits of the petitioner have been withheld for his committing embezzlement during the period 1984-91. Their further case is that a F.I.R. in this regard has also been lodged against the petitioner on April 30, 1998 and, therefore, he is not entitled for any relief.

(3.) Heard the learned Counsel for the parties and perused the record.