MATHURA SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

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

(2.) The only issue which remains is with regard to payment of pension to the petitioner in the revised scale and arrears thereof. Patna High Court CWJC No.11577 of 2016 dt.02-01-2018

(3.) As per the stand taken in the counter affidavit of the Accountant General, it is the Treasury Officer, Lakhisarai, who has to do the needful.