Bimlendra Kumar vs State Of Bihar And Ors

This matter has been taken up through video conference.

The writ petition has been filed for "issuance of an appropriate order/s direction/s including a writ in the nature of Mandamus for commanding and directing upon the respondents to make payment of post retiral dues such as pension, Gratuity, leave encashment, Group Insurance etc. with statutory or penal interest whichever is applicable in the case of the petitioner."

At the very outset, learned counsel for the petitioner states that partial payments have been made by way of retiral dues of the petitioner. It will therefore suffice if the present writ petition is disposed of by granting liberty to the petitioner to file a representation before the appropriate authority for his remaining grievances, and there is no need for going into the detailed merits of the matter.

Having regard to the stand of the petitioner, the writ petition is disposed of, with liberty to the petitioner to file a representation before the concerned respondent for redressal of his remaining grievances. If any such representation is filed within a period of two weeks hereof, the same shall be considered and disposed of on its own merits in accordance with law and after grant of an opportunity of hearing to the petitioner expeditiously and in any event preferably within a further period of twelve weeks thereafter.

It is also made clear that in view of the ongoing lockdown and Covid-19 pandemic, any correspondence between the parties may be made through email and that the concerned authority shall be at liberty to hear the petitioner through video conference. To enable the same, the petitioner shall furnish his mobile number and e-mail ID to learned SC-11 not later than by Thursday 09.07.2020, for its onward transmission to the concerned authority.