BAIKUNTH NATH TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) One of the prayers in the writ petition is for payment of post-retiral benefits to the petitioner who has superannuated from service on 31.01.2010.

(2.) In the counter-affidavit dated 15.05.2018 filed on behalf of respondent no. 2 it is pleaded that the petitioner has been paid group insurance, arrears of pension, leave encashment and gratuity in the year 2012 -13 itself.

(3.) On claim of the petitioner for grant of first and second Time-Bound promotion it is observed that the petitioner who claims that he was appointed on 14.07.1966 in Jamshedpur Co-operative College, Jamshedpur has approached this Court in the year 2014; more than four years after his superannuation from service. In the previous proceeding when he came to this Court with a prayer for a direction upon the respondents for payment of post-retiral benefits it appears that he had not raised a claim for Time-Bound promotions. Order dated 01.08.2011 passed in W.P.(S) No. 1206 of 2011 refers to claim for payment of post-retiral benefits only.