STATE OF BIHAR AND ORS. (IN 1684), RAMANAND PRASAD (IN 2594) AND RAM SAGAR YADAV (IN 2595) Vs. KAMAL BANSH NARAYAN SINGH (IN 1684), STATE OF BIHAR AND ORS. (IN 2594, 2595)

JUDGEMENT

(1.) Heard learned Counsel for the parties. We have gone through the record and the order dated 12.2.2004 passed by the learned Division Bench of the High Court of Patna, We do not find any reason to interfere with the impugned order. The appeal is dismissed. No order as to costs.

(2.) However, we direct that the State Government shall pay the pension or other benefits which are due to the Respondent in accordance with law within a period of six months from today. Arrears of pension, if any, shall also be paid within the same period. C.A. Nos. 2594/2005 and 2595/2005

(3.) Heard learned Counsel for the parties.