SAHODARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Letters Patent Appeal raises a challenge against the order of the learned Single Judge passed in C.W.J.C. No. 9241 of 2005 on 4.9.2006 which is seriously attacked by learned counsel for the original writ petitioner -appellant.

(2.) WE have heard learned counsel appearing for the parties. We have considered the facts, as well as, the merits of the impugned order.

(3.) IT is the case of the original writ petitioner that the respondent authority has not paid the retiral dues and pensionary benefits in terms of the revised rate of dearness allowance without any fault of the writ petitioner. It was, also, further contended that the similarly situated other persons in Class IV services have been paid dearness allowance at the rate of 295 per cent for the consideration of the amount of pension depriving the petitioner.