BALESHWAR PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In compliance with the direction contained in the order dated 12.03.2010, the Superintendent of State Excise, Dumka (Respondent No. 4) has appeared in person in court today and it is informed that the supplementary counter affidavit has already been filed on his behalf. Considering the above fact, personal attendance of the Superintendent of State Excise, Dumka (Respondent No. 4) is dispensed with.

(2.) Heard counsel for the parties.

(3.) The petitioner in this writ application, has prayed for a direction upon the respondents to release the amount of retiral benefits payable to the petitioner including his salary for the months of January and February, 2000 which has been withheld and also for the difference of the amount of salary on the revised pay scales which has not been paid since 1st January 1996 to 30.09.1999, along with interest accrued on the principal amount. A further prayer has been made for a direction to the respondents to release the petitioner's NSC bonds which have been withheld by the respondents.