BHUWNESHWAR MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and the learned counsel for the State.

(2.) The learned Single Judge by the impugned judgment dated 18th June, 2018 in C.W.J.C. No. 306 of 2018 has disposed of the writ petition filed by the respondent-petitioner with a direction to make the payments of Group Life Insurance, Earned Leave and Provident Fund, but has declined the relief for grant of pension on the ground that the appellant did not complete the requisite years of qualifying service so as to receive pension. The learned Single Judge has also noted the fact brought on record by the respondents that the appellant was working against the second post in the Institution, whereas it was only the first post which has been approved.

(3.) During the course of the submissions, learned counsel for the appellant has taken us to the previous round of litigation and we find that when the services of the appellant and other similarly situate Teachers had been terminated, they filed writ applications before this Court and the said bunch of writ petitions was allowed by a learned Single Judge in the case of Ram Naresh Mishra and others Vs. The State of Bihar and others, reported in 2005 (3) PLJR 613.