SHOBHIT RAI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, the State as well as the Accountant General.

(2.) The petitioner was superannuated on 31.10.2003 while working on the post of Research Assistant. His grievance is for after superannuation, his pension and other retiral dues have not been properly fixed. The pension and the other retiral dues should have been fixed on the basis of last drawn pay within ten months of the retirement, but it has been fixed and paid in the reduced scale.

(3.) Petitioner's case is that he was appointed in Government service as Laboratory Assistant on 28.10.1965. He passed the departmental examination of Hindi and noting and drafting and also got two time bound promotions, his pay was, accordingly, fixed in the scale and was given increments from time to time. He was promoted to the post of Research Assistant and his pay was duly fixed in the scale of Rs. 5000- 150-8000, and the same was confirmed by order dated 25.05.2015. The petitioner was getting Rs. 7425/- before his superannuation.