KRISHNADEO SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS letters patent appeal has been filed against an order dated 6 September, 2002 in CWJC No. 7924 of 2002 : Krishnadeo Singh V/s. The State of Bihar & Ors. The issues raised in this petition were to the effect that the petitioner has not received his post retirement benefits. The amounts towards the post retirement benefits were received by the petitioner in court by cheques amounting to Rs. 64,000/ - out of which Rs. 27,060/ - was towards leave encashment, which are referred to in the order itself. Now the petitioner desires accounting on the post retirement benefits, He further states that his first and second time bound promotions w.e.f. 1981 and 1985 have not been granted.

(2.) THE petitioner does not appear to have made claim within a reasonable time of the denial of these claims to him. If the petitioner feels that he is entitled to his promotions of 1981 and 1985, he may seek other remedies. Relief on the petition has been granted.