SURESH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application was initially filed for the following reliefs:

(2.) On 25/6/2019 when the writ application was taken up for consideration, the respondents were directed to file their counter affidavit. On 9/1/2020, a learned Bench of this Court directed the respondents to file an affidavit explaining as to whether the pension of the petitioner has been fixed on the basis of his last pay scale on the date of superannuation. In fact, the court directed the authorities to ensure that the payment is made to the petitioner in the correct scale to which he was entitled. The court also observed that under the normal circumstances the pension is relatable to the last pay drawn on the date of superannuation.

(3.) As the hearing in the matter progressed, on 3/7/2020 learned A.C. to learned G.P. 19 informed this court that final order has been passed in the disciplinary proceeding and he undertook to file a supplementary affidavit in this regard. At this stage, the petitioner filed his fourth supplementary affidavit in which it was disclosed that the respondent authorities had issued memo no. 2832 dtd. 10/8/2020 (Annexure '11' to the supplementary affidavit) whereby the following punishments were imposed:-