SATYA NARAYAN YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) IN this writ petition the grievance of the original petitioner, namely, Shiv Pujan Rai, was that though he superannuated on 31.3.1993 from the service of Chapra Municipality, he was not paid his post retirement dues such as provident fund, gratuity, leave encashment, pension, bonus, arrears of pay and also difference of pay from 1989 to 1993. with statutory interest. However, the original petitioner died during the pendency of the writ petition and on substitution of his heirs and legal representatives, vide order dated 30th April, 1999, the present petitioners are pursuing the claims raised in the writ petition.

(3.) A counter affidavit has been filed on behalf of the Special Officer, Chapra Municipality (respondent no.4) in which it is stated that the account of retirement dues of the original petitioner has already been prepared and the respondent authority is ready to pay all the lawful dues to his legal heirs. It is further stated that the respondent authority in compliance of the order dated 1.9.1999 of this Court sent a letter to one of the petitioner vide memo no. 714 dated 4.9.1999 (Annexure 4) asking him to submit death certificate of the original petitioner as well as the certificate of his legal heirs. It is submitted that soon after receipt of the papers/documents aforementioned, the payment will be made to the legal heirs.