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High CourtsSingle Bench(2001) 05 PAT CK 0032

Sital Ram vs State of Bihar and Others

Patna High Court · Decided on 3 May 2001 · Citation: (2001) 2 BLJR 1486

HON’BLE JUDGES
Radha Mohan Prasad, J
CASE NUMBER
G.W.J.C. No. 5392 of 2001
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Judgment

2 paragraphs · 172 words

Radha Mohan Prasad, J.—Keeping in view the general direction of this Court with respect to the claim relating to post-retiral dues, as agreed, the writ petition is disposed of in terms of the general direction of this Court given in the case of Mostt. Rukmini Devi v. The State of Bihar reported in 1996(2) PLR 348 read with another general direction of this Court given in the case of Dr. Ganganand Jha v. The Lalit Narayan Mithila University and Ors. reported in 1997(1) BLJ 93.

2.

The petitioner may file his claim in detail before the authority concerned along with a copy of this order and the aforementioned general directions of this Court which shall be considered and disposed of by the said authority strictly in terms of the said general directions and within the time fixed therein, failing which the concerned authority shall not draw his salary and other allowances and shall also be li,able to pay a cost of Rs. 1,000 (one thousand) to the petitioner from his own pocket.