SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Ajay Kumar Singh, the learned counsel for the petitioner and Mr. Santosh Kumar Jha, the learned AC to Mr. Mahavir Prasad Sinha, the learned counsel appearing for the respondent JMADA.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for direction upon the respondents for payment of post retiral benefits and other admitted service dues of the petitioner and also statutory interest @ 12% p.a. on delayed payment of the post retiral benefits up to the date of payment.;