SAVITA DEVI Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The instant writ petition was filed by the original petitioner Lakshmi Saw for a direction to the respondents to pay his pension and other admissible benefits. During pendency of the writ petition, Lakshmi Saw died and his heirs and legal representatives were allowed to be substituted in his place vide order dated 21.09.2017 passed in I.A. No. 4694 of 2017.

(3.) The claim of the writ petitioner is that he was appointed on the post of Day Guard-cum-Operator at Circle Office, Masaurhi on 29.01.1967 and subsequently he was sent on deputation to the Bihar State Food and Civil Supplies Corporation where he submitted his joining on 01.08.1974 and while serving in the Bihar State Food and Civil Supplies Corporation, he superannuated from the post of Salesman on 30.06.2008 while he was posted in the office of the District Manager, Bihar State Food and Civil Supplies Corporation, Madhubani. After superannuation from services in the year 2008, the pension of the petitioner has not been fixed and consequently he is not getting pensionary and other admissible benefits.