SHEO PRASAD LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present appeal is directed against the judgment and order dtd. 2/11/2021, passed by a learned Single Judge of this Court in C.W.J.C. no. 6970 of 2019.

(2.) A writ petition bearing C.W.J.C. no. 6970 of 2019 was filed by the appellant for quashing that part of the decision dtd. 22/8/2016, passed by the Presiding Officer-cum- Executive Officer, Empowered Standing Committee, Nagar Parishad, Daudnagar, Aurangabad (respondent no. 4), whereby and whereunder pension has been denied to the petitioner. The learned Single Judge by the impugned judgment dtd. 2/11/2021 has held that the petitioner is not entitled to grant of pension and has also not found any illegality in the order dtd. 22/8/2016, passed by the respondent no. 4.

(3.) It would be apt to reproduce the relevant paragraphs of the impugned judgment dtd. 2/11/2021 hereinbelow :-