STATE OF BIHAR THROUGH SECRETARY SECONDARY EDUCATION Vs. RABINDRA PRASAD SINHA, SON OF LATE PARMESHWAR DAYAL

JUDGEMENT

(1.) In both the appeal, under the Letters Patent of the Patna High Court, preferred by the State of Bihar and the State of Jharkhand, the judgment and order, dated 23.06.2014, passed, by a learned Single Judge of this Court, in CWJC No. 7159 of 2008, is under challenge and, therefore, both these intra Court appeals, have been heard together and are being disposed of by the present common judgment and order.

(2.) We have heard Mr. Binod Kumar, learned Assistant Counsel to Government Pleader No. 10, for the appellants, in LPA No. 320 of 2015, and Mr. Satyabrat Verma, learned Counsel, for the appellants, in LPA No. 318 of 2015. We have also heard Mr. S. K. Lal, learned Counsel, for the sole private respondent, in both the appeals, and Mr. Ranjan Kumar, learned Counsel, appearing on behalf of the Accountant General, in LPA No. 318 of 2015.

(3.) The learned Single Judge, by the impugned judgment and order, has allowed writ application, filed on behalf of the private respondent, directing the appellants, State of Bihar and State of Jharkhand, to count the entire service period of the respondent, from 25.03.1954 to 31.03.1997, for his pensionary benefits and ensure payment of his entire dues accordingly within a period of three months.