DIWAKAR NATH SHRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The petitioner has moved the Court seeking the following reliefs:-

(3.) The petitioner has been denied pensionary benefit with regard to his past service only on the basis of the resolution of the State Government in the department of Finance contained in Memo No. 10710 dated 17.10.2013, which has given certain modality with regard to computing of the service period of an employee whose service is regularized later on from either daily wages or Work Charge Establishment. One of the conditions is that five years of service in the Work Charge Establishment shall be counted as one year for the purposes of pension.