SHYAM KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) UPON a joint request of learned counsels for the parties, this Letters Patent Appeal has been taken up for final hearing today. It is directed against the judgment of the learned Single Judge dated 3.4.2003 in C.W.J.C. No. 13885 of 2001 under clause 10 of the Letters Patent.

(2.) THE present appellant is the original writ petitioner who was forced to initiate a legal battle by filing a writ petition under Article 26 of the Constitution of India on account of denial of counting of his service rendered before his joining or taking over of earlier school with effect from 29.2.1988.

(3.) IT is the settled proposition of law that the pension is not a charity or a mercy of the Master. Pension is a right and it is crystalisation of monetary benefits in lieu of the past services rendered by the employee.