DR.SUCHIT NARAYAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heeard learned counsel for the parties.

(2.) With the consent of the parties the matter has been taken up with a view to its final disposal at the stage of admission itself.

(3.) The limited issue which falls for consideration in the writ petition is whether the services rendered by the petitioner under the State Government ought to be counted as a qualifying service for the purpose of determination of pension and other pensionary entitlements.