STATE OF BIHAR Vs. SANJAY KUMAR

JUDGEMENT

(1.) Delay of 246 days occurred in preferring the Letters Patent Appeal is condoned. Interlocutory Application stands disposed of.

(2.) This Appeal under Clause 10 of the Letters Patent has been preferred by the respondent-State of Bihar against the order dated 16th February, 2010 passed by the learned Single Judge in CWJC No. 2130 of 2006.

(3.) One Ramsidh Singh a retired employee of the Bihar State Small Scale Industries Corporation Limited (hereinafter referred to as 'the Corporation') had approached this Court under Article 226 of the Constitution in the above CWJC No. 2130 of 2006 to claim pension from the State Government. According to the writ petitioner, he was initially appointed as a Skilled Artisan (Fitter) in 1959. After serving the State Government for around two years, his service was transferred to the Corporation. After serving the Corporation for full term he retired from service in 1989. The petitioner was, therefore, entitled to receive pension from the State Government.