BANSHI RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Manoj Kumar Singh learned counsel for the petitioner and Mr. Vinay Kirti Singh learned counsel representing the Patna Municipal Corporation and its functionaries.

(2.) With the consent of the parties the matter has been taken up for disposal at the stage of admission itself.

(3.) The petitioner has filed the writ petition for payment of his post retiral dues having retired from the services of the Corporation vide order dated 15.9.2006 (Annexure-7).