MOHD QUASIM ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties.

(2.) THIS writ petition has been filed for a direction to the respondents for payment of retirement dues as well as refixation of pension in the scale of 3180 by giving benefit of one increment in his regular scale.

(3.) THE grievance of the petitioner is that there cannot be any justification on the part of the respondents to fix pension at a lower rate, excluding one increment in the scale to which he was legally entitled.