HALIM Vs. STATE OF BIHAR

JUDGEMENT

(1.) The delay is condoned.

(2.) As the writ petition was sans details, the learned Judge dismissed the writ petition with the following order:

(3.) The petitioner accepts that he was engaged as an Extra clerk, according to him, in 1961, This is his contention that he became a temporary clerk in 1981, The petitioner worked at the Registration office, the Court is given to understand, for copying out documents which are put up for registration. When the petitioner retired on 30 November, 1999, his pension was reckoned from the date from which he became a temporary clerk until his date of retirement, i.e., the period between 1961 to 1981.