MANAS KUMAR CHATTERJEE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned counsel for the State as well as Mr. Chakradhari Sharan Singh, learned counsel appearing for the Accountant General,

(2.) Mr. Singh has produced photo copies of the authorities with respect to final pension, gratuity and leave encashment, which have been handed over to the learned counsel for the petitioner.

(3.) According to the learned counsel for the petitioner, the said authorities are in pre-revised scale and at the time of superannuation of the petitioner, the pay was revised. As such, according to him, the petitioner is entitled for fixation of his retiral dues in the revised scale.