Jagdish Singh vs State Of Bihar

Heard learned counsel for the petitioner and learned counsel for the respondents through video conference.

The present writ petition has been filed “for issuance of a writ of mandamus directing/commanding the respondents to pay the pension/gratuity

leave encashment, general provident fund amount and group insurance amount with up to date panel interest @ 12% from due date till paymentâ€​.

At the very outset, learned counsel for the petitioner fairly states that the entire retiral dues have now been paid by the respondents during the

pendency of the writ petition. However, the petitioner is entitled to interest on delayed payments in view of the decision of this Court rendered on

10.12.2020 in C.W.J.C. No.1628 of 2019 (Ram Bilash Singh vs. The State of Bihar and Ors.).

counsel for the respondents appear and have been heard.

Having regard to the stand of the petitioner to the effect that all the retiral dues have now been paid to the petitioner, the writ petition stands

disposed of, with liberty to the petitioner to approach the concerned respondent by filing a representation in that behalf. 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. To facilitate

disposal, the petitioner shall furnish his mobile number and email ID to the concerned respondent within a week from today.

It is made clear that in view of the ongoing Covid-19 pandemic, any correspondence between the parties may be made through e-mail and the

petitioner shall be at liberty to request for hearing through video conference.