ASHOK KUMAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This interlocutory application has been filed for condoning the delay of 69 days in preferring this appeal.

(2.) The appellant has challenged the order dtd. 7/1/2019 passed by the learned single Judge of this Court in C.W.J.C. No. 8291 of 2014 whereby his prayer for a direction to the authorities to grant him pension after condoning the deficiency of 11 months short in service for qualifying for pension and another benefits.

(3.) The appellant had worked during census operation between 30/3/1981 to 31/5/1982. The engagement of the appellant ceased when the census operation was finished. However, since many others, similarly situated, had been rendered jobless, a direction was issued to the Government to consider their cases for regular appointment in various establishments, provided there was vacancy.