DULARCHAND PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE petitioner was a chowkidar in the police department. The post of chowkidar has been absorbed in the State service on 1.1.1990 and then the petitioner was superannuated on 21.6.1998. In that view of the matter, the petitioner has not been paid any pension as he is not entitled as because he has not completed ten years of service. According to the petitioner, in other departments before absorption by the State Government the previous services rendered are being counted for the purpose of pensional benefits but in the police department in respect of chowkidar the policy has not been taken so by the State Government. If the petitioner feels aggrieved, he may represent before the authorities regarding discrimination to the effect that in the other departments Government has taken such policy but in respect of police department and for chowkidar the policy is different. The Government may take a policy decision in this respect without further delay and such decision should be taken within a period of three weeks next from the date of presentation of a copy of this order along with the representation before the appropriate authority.

(3.) THIS writ petition is disposed of accordingly.