BARHU PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel the parties.

(2.) The petitioners raises two-fold contentions. The first is that on account of their delayed appointments, they have been deprived of the benefit of qualifying years of service and on the other hand, the benefits of pension which had been extended were reduced by the respondent/the State Government through the impugned decisions.

(3.) Consequently, a prayer has been made on both counts that their period which they had spent idle after having qualifying in the services should not be ignored and secondly that the impugned decisions whereby the rule of proportionate reduction in pension on not fulfilling the qualifying years of 25 years of service should be quashed.