SALIGRAM PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) NO one appears for the petitioner.

(2.) PERUSED the records. Petitioner, who professes to be a journalist since 12.8.2006 to 1.2.1986, claims pension from the State Government under Bihar Patrakar Pension Yojna. It is not in dispute that the petitioner had worked as a journalist for local Hindi daily "Pradeep", which undisputedly is not a State Organisation. With reference to the advertisement for payment of pension to journalists, as contained in Annexures 3 and 4 petitioner applied. He stated that pursuant thereto he was also given a cheque of Rs. 1000.00 (One thousand) at some time but thereafter he did not get any response.

(3.) A counter affidavit has been filed by the State stating that though the Government had intended to implement such a Pension Scheme but as no statutory rule or guidelines had been framed, the Scheme remains to be implemented. That being so, the petitioner had no enforceable right till such rule is framed.