AWADH MUNI PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner substantially has raised a grievance against the order, as contained in annexure 21, whereby and whereunder prayer of the petitioner to revise his pension from Rs. 4159/ - to Rs. 4707/ - has been rejected.

(3.) FROM the order impugned, it appears that the authorities, as per direction of this Court, issued in C.W.J.C. No. 10474 of 2003 and the Letters Patent Appeal aforesaid held that the petitioner was entitled only for one promotion, that is to the post of Junior Statistical Assistant (Supervisor) and, accordingly, the fixation of his pension at the rate of Rs. 4159/ - is justified.