TEJ PRATAP Vs. STATE OF BIHAR

JUDGEMENT

(1.) Regard being had to the commonality of the controversy in the aforesaid batch of writ petitions, it was thought apposite to hear them analogously and accordingly they were heard together with the consent of the parties and are being disposed off by the present singular order.

(2.) As far as the second writ petition i.e. CWJC No. 4176 of 2017 is concerned, it has been submitted by the learned counsel for the petitioners that the issue involved therein is the same as is involved in the other two writ petitions.

(3.) The aforesaid batch of writ petitions are directed against the decision of the Senior Account Officer, office of Accountant General, (A and E), Bihar, Patna as also the action thereupon by the State Government authorities whereby and whereunder one financial increment equal to 3 per cent of the sum of the pay in the pay-band has been denied. The petitioners have further prayed for directing the respondents to fix the pension of the petitioners on the basis of their last pay drawn and refund the curtailed amount of pension.