GULAB CHAND AGRAWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order dated 16.10.2003 passed by a Division Bench of the Patna High Court in LPA No. 972/2003, whereby and whereunder a judgment and order dated 11.9.2003 passed by a learned Single Judge of the said Court passed in CWJC No. 707/2000 was affirmed. The appellant herein was appointed as a clerk in Siwan Municipality. The said Municipality is a local authority constituted in terms of the provisions of the Bihar and Orissa Municipalities Act, 1922.

(3.) The State of Bihar framed rules for the Municipal employees, known as Bihar Municipal Officers and Servants Pension Rules, 1987. Clause 1 if Rule 4 of the said rules reads as follows: