GOPAL PRASAD KESHARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Kumar Kaushik, learned counsel appearing for the petitioner and Mr. Kumar Pankaj, learned Assisting Counsel to Standing Counsel No.5 for the State.

(2.) With the consent of the parties this matter has been heard with a view to its final disposal at the stage of admission itself.

(3.) This writ petition was filed seeking a writ in the nature of mandamus to fix and pay the pension of the petitioner who had superannuated from the post of District Programme Officer (ICDS), Social Welfare Department, Patna with effect from 31.7.2015.