JAI PRAKASH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Petitioner and the State as also the learned Counsel for the Accountant General.

(2.) The grievance of the Petitioner is with regard to the payment of pension and gratuity and other retiral dues, as highlighted in the writ application.

(3.) Learned Counsel appearing for the Respondents submits that the Petitioner is not entitled to receive any pension in view of the Division Bench decision of this Court in the case of State of Bihar v. Arya Devi, 2001 2 PLJR 212. Learned Counsel for the Petitioner, however, submits that in view of the earlier Division Bench decision of this Court in the case of Sona Devi v. State of Bihar,1998 1 PLJR 668, the Petitioner is entitled to receive the pension.