SHEO PRASAD LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Petitioner is aggrieved by a decision of the Empowered Standing Committee, Nagar Parishad, Daudnagar dtd. 22/8/2016, passed in compliance of an order of this Court dtd. 28/6/2016, in CWJC No. 2926 of 2014, whereby the petitioner's claim for pension and other benefits has been rejected.

(2.) I have heard Mr. Vindhya Keshri Kumar, learned Senior Counsel appearing on behalf of the petitioner, Mr. Abbas Haider, learned SC-6 for the State of Bihar and Mr. Rakesh Narayan Singh, learned counsel representing the respondent No.4.

(3.) The pleadings are complete, inasmuch as, counter affidavit and rejoinder to the said counter affidavit have been filed. A supplementary affidavit has also been filed on behalf of the petitioner. Further, a supplementary counter affidavit has been filed in compliance of the orders of this Court dtd. 7/7/2021 and 23/7/2021 passed in this case.