Raghunath Singh vs State Of Bihar And Ors

Heard learned counsel for the petitioner and learned counsel for the respondents.

The following reliefs as formulated by the petitioner have been claimed in the writ petition--

“(i) For issuance of an appropriate writ in the nature of MANDAMUS, commanding and directing the Respondent Authorities for

payment of following retiral dues of the petitioner for which he is entitled in view of his retirement from service on 31.08.2018:-

(a) Pension;

(b) General Provident Fund;

(c) Leave Encashment;

(d) Gratuity;

(e) Other benefits for which the petitioner is legally entitled but it has not been paid to the petitioner.

(ii) For issuance of an appropriate writ in the nature of MANDAMUS, commanding and directing the Respondent Authorities to pay the

aforesaid amount to the petitioner with interest till it is actually paid to him on the ground that if the petitioner had already filed his

application on 22.07.2018 for payment of his retirement benefits on the date when he has to superannuate from service after attaining the

age of superannuation i.e 31.08.2018 for any delay caused in the payment of retirement benefits attributable to the respondents, the

petitioner cannot be made to suffer in the evening of his life.

(iii) For issuance of any other appropriate writ/writs, order/orders, direction/directions for which the writ petitioner would be found entitled

under the facts and circumstances of the case.â€​

At the outset itself, learned counsel for the petitioner fairly states that all the retirement benefits have now been paid to the petitioner during the

pendency of the writ petition and as such, the writ petition need not be pursued further.

Learned counsel for the State appears and has been heard.

Having regard to the stand of the petitioner, the writ petition stands disposed of.