Ram Dayal Sah, S/o Late Phauzdar Sah vs The State of Bihar

The order passed in the writ petition was to the effect

that the undisputed amount payable to the petitioner on

superannuation should be paid.

The amount in question which was undisputed has

already been paid.

The petitioner by filing rejoinder and supplementary

affidavit has brought on record various claims. However, these claims

have not been adjudicated and without adjudication of these claims no

further direction for payment can be issued in this contempt

proceeding.

Accordingly, considering the fact that the undisputed

amount has already been paid, no case is made out for proceeding

further in the matter. Liberty is available to the petitioner to claim the

disputed amount by raising a claim initially with the department and

thereafter before an appropriate forum in accordance with law.

The Contempt Application stands disposed of.