MD MATIN Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State.

(2.) The petitioner herein has prayed for grant of pensionary benefits and seeks a declaration to hold that the service of the petitioner in the Work Charge Establishment was in fact pensionable in the light of Rule 59 of the Bihar Pension Rules and the circular of the State Government vide FD Memo No. 1344 dated 04.02.1949.

(3.) The factual matrix of the case is that the petitioner was functioning as a work charge Chowkidar in the regular pay since the year 1981 and had superannuated after functioning on the said post continuously for a period of 31 years.