RAMJEE SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In the present writ application the petitioner has claimed that the services rendered by him as Assistant Teacher in Government High School, Purainiya with effect from 27.01.1969 to 31.05.1970 and 01.07.1970 to 18.08.1978 should be counted for the purpose of pension. He has also prayed that after counting the aforesaid period, a direction be issued to pay full pension to the petitioner. Another prayer of the petitioner is to quash the order dated 23.09.2014, as contained in Annexure-9 to the writ application, whereby the Director (Secondary Education), Bihar, Patna has rejected his prayer for counting the period commencing from 27.01.1969 to 31.05.1970 and 01.07.1970 to 18.08.1978 towards pension.

(3.) The petitioner has contended that he was appointed as Assistant Teacher (Science) in High School, Purainiya in the district of Patna and worked on the said post between 27.01.1969 to 18.08.1978. Thereafter, he was appointed as Headmaster in K.B. Sahay High School, Sheikhpura (Patna), a Government school. He joined the said school on 08.11.1979 and discharged his duties as Headmaster till 30.08.1993 where after he was transferred to T.P. High School, Bihta from where he retired on attaining the age of superannuation with effect from 31.01.2001.