KRISHNADEO LAL DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Ram Chandra Lal Das, learned counsel for the petitioner, Mr. S.K. Ghosh, learned AAG-2 for the State and learned counsel for the Accountant General.

(2.) This court had taken note of the pending grievance of the petitioner in relation to refixation and re-calculation of pension and pensionary entitlements after grant of time bound promotion, the payment of arrears of salary in the light of the order dated 9.3.2005 of the District Magistrate, Madhubani (Annexure-3) and payment of arrears of pension to the tune of Rs. 3,18,113/- in the light of Treasury Officer's letter dated 3.11.2009 (Annexure-6).

(3.) Today a supplementary counter affidavit has been field on behalf of respondent nos. 2 to 4 and in which it is stated that in so far as the arrears of pension amount under Treasury officer's letter dated 3.11.2009 is concerned, the same has been approved for payment under order dated 27.3.2010 and placed at Annexure-B to the supplementary counter affidavit filed today under the orders of the Block Development Officer, Basopatti.