ARJUN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) M .J.C.No. 820 of 2006, 1874 of 2006, 1370 of 2006, 511 of 2006, 1760 of 2006 and 2667 of 2006 have been filed asserting failure on the part of the patna/Gaya Municipal Corporation and Manager Municipality that the Corporation/Municipality has failed to comply the general directions of this Court to pay the retiral dues of the petitioners and the authorities of the Corporation/Municipality are liable to be proceeded against for failure to comply the orders of this Court.

(2.) THE aforesaid writ petitions have been filed for a direction to the authorities of the Gaya Municipal Corporation and Munger/Jamalpur Municipality to pay the admitted retiral dues to the petitioners who superannuated while serving the Corporation/Municipalities to the best of their ability.

(3.) LET the names of the petitioners of the said writ petitions be expunged and in their place the heirs/legal representatives indicated in paragraph No. 2 of Interlocutory Application Nos. 3499 of 2006, 2410 of 2007 and 2404 of 2007 be substituted and the three Interlocutory Applications bearing No. 3499 of 2006, 2410 of 2007 and 2404 of 2007 are, accordingly, disposed of.