MUNNA RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant who claims himself son of late Fekan Ram approached the writ Court with a prayer for payment of post-retiral dues accrued on death of his father.

(2.) The writ Court has dismissed WP(S) No. 6478 of 2013 by an order dtd. 28/1/2019 on the ground that no reason was assigned for raising a claim for payment of post-retiral dues more than 30 years after death of the father of the petitioner.

(3.) The writ Court has also observed that the claim raised by the petitioner was a stale claim which could not have been adjudicated in a writ proceeding.