STATE OF BIHAR Vs. SUDHIR CHANDRA KUMAR

JUDGEMENT

(1.) We have heard Mr.Manish Kumar, learned counsel appearing for the appellant State of Bihar and Mr.P.N.Mishra, learned senior counsel appearing for the respondent no.1 and Mr.Atul Jha, learned counsel appearing for respondent nos.2 to 6 in C.A.No.200 of 2011 etc. and other respective counsel in the connected appeals.

(2.) Since the facts arising from all these appeals are similar, we take Civil Appeal No.200 of 2011 as the lead case.

(3.) This appeal, by special leave, seeks to challenge the judgment and order dated 23rd July, 2008 passed by the High Court of Judicature at Patna in L.P.A.No.439 of 2008. This judgment allowed the appeal filed by the respondents concerning their right to receive pension as per the revised formula.