BAIJNATH RAM Vs. PATNA HIGHT COURT

JUDGEMENT

(1.) Heard Mr. Mukesh Kumar, learned advocate for the petitioner and Mr. Sanjeev Kumar for the High Court. The State is represented by Mr. Suman Kumar Jha. Mr. Vivek Anand Kumar has appeared for the Accountant General.

(2.) This writ petition has been filed by a retired Judicial Officer seeking a direction that he be given his pension in accordance with the old pension scheme instead of new contributory pension scheme, which came into force since 1/9/2005.

(3.) The contention of the petitioner is that he was appointed against the 24th Judicial Service Examination but, for some reason or the other, his appointment was notified after 1/9/2005 when the CPF scheme had already been introduced. Thus, the scheme of pension which was available at the time when the examination was conducted would be applicable to the case of the petitioner.