RAM AUTAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner in this writ petition has prayed for issuance of an appropriate writ, order/direction for payment of retirement benefits, including pension, gratuity, besides salary of one month with penal interest.

(2.) THIS Court vide order dated 5.10.1999 on the request of the State and its officials adjourned the matter for three weeks and, meanwhile, directed to take instructions and file counter affidavit especially in regard to Annexure 4 before the matter is listed next. The respondents were also directed to issue necessary sanction order for payment of the admitted dues of the petitioner.

(3.) ON 3.11.1999 again neither counter affidavit was filed nor sanction order had been produced. Respondent no.3 did not even bother to deposit the cost. In view of the said attitude of respondent no. 3 showing gross disrespect of the order of this Court, he was directed to appear in person.