BRAHMANAND UPADHYAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Amar Nath Singh, learned counsel appearing on behalf of the petitioner and Mr. Rajesh Kumar, learned Assisting Counsel to AAG-6 for the State.

(2.) With the consent of the parties, the matter has been taken for disposal at the stage of admission.

(3.) Brief facts of the matter are that the petitioner was appointed as a Correspondence Clerk on 10.4.1961 and was promoted to the post of Accounts Clerk-cum-Cashier with effect from 1.10.1972. The petitioner was awarded further promotion to the post of Accountant with effect from 13.2.1975 and superannuated while holding the said post with effect from 30.4.1994. Consequent upon his superannuation, his pensionary benefit was sanctioned by order dated 30.4.1994 (Annexure-7) sanctioning pension and gratuity on provisional basis.