ASHOK KUMAR JHA Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner is aggrieved by reduction of his pension.

(3.) The petitioner was promoted to the post of Assistant Engineer with effect from 20.06.2011 and thereafter superannuated on 31.01.2015. Upon his promotion, though he was given the pay scale of the higher post but in view of the requirement that within two years, if he has not passed the departmental examination, the benefit would stand withdrawn and the same not having been complied with, the authorities have taken the stand that the amount paid has to be recovered/adjusted.