D.G.R. Patnaik, J. - (1.) Heard Sri Kalyan Banerjee, learned counsel for the petitioner and J.C. to G.P.-I for the respondent State.
(2.) The petitioner in this writ application has prayed for a direction to the respondents to pay him his post retiral benefits.
(3.) The petitioner retired on 31.01.2002 from the post of Clerk in the in the Khalsa High School, Dhanbad which is a Government recognised minority school. After his retirement, he was expecting payment of his retiral benefits but the same was not forthcoming. The petitioner, therefore, filed an application before the District Education Officer, Dhanbad and it was informed to the petitioner that due to some technical reasons the payment of post retiral benefits has been stopped. The petitioner's provisional pension, which was paid to him till March, 2005, was abruptly stopped thereafter.;