SHEO PUJAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition the petitioner prays for issuance of a writ of or in the nature of mandamus directing the respondents to pay full pension to the petitioner.

(2.) The facts of the case lie in a very narrow compass.

(3.) The petitioner who was in the employment of the State of Bihar reached his age of superannuation on 1st May 1979. The petitioner was not given his pension an gratuity legally due to him. The petitioner approached this Court in its writ jurisdiction which was registered as C.W.J.C. No. 2616 of 1979 and was disposed of on 7th December 1979 by an order contained in Annexure 2 to the writ petition.