SURESHCHANDRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The preseut writ application has been filed for issuance of a writ of mandamus on the respondents commanding upon them to pay the entire retrial benefits to the petitioner which has not been paid to him pursuant to his superannuation on 31-8-1986 from service in the cadre of the Additional District Magistrate.

(2.) In this case it is not in dispute that the petitioner has retired as a Government servant about seven years back and pursuant to his service conditions, he is entitled to the payment of pension, gratuity and provident fund as envisaged under the Bihar Pension Rules, Bihar General Provident Fund Rules read with the provisions of the Provident Fund Act, 1925.

(3.) According to the petitioner, he is being paid only 90 per cent, of the pension admissible to him and nothing has been paid on account of gratuity or provident fund.