SUKDEO NARAIN VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS is the 5th round when the petitioner has challenged the order of withholding 100% of his pension.

(3.) THE present application has been filed by the petitioner for quashing the order contained in Memo No. 286 dated 24.1.2002 (Annexure -6) issued by the Joint Secretary, Water Resources Department, Government of Bihar at a fixing pension of the petitioner at zero and the consequential order dated 1.3.2002 issued by the Accountant General vide Memo No. Pen -ll -2514 stopping the pension of the petitioner forthwith.