PARSHOTAM KUMAR Vs. STATE TH. PHE DEPTT

JUDGEMENT

(1.) Petitioner Nos. 3 to 7, who are present in person, submit that this Court has already decided the identical matters and pray for disposal of the present case with the same directions and lines.

(2.) Statments of the petitioners are taken on record.

(3.) The petitioners submit that their case for grant of pension was under process. However, the same has been sent back from the office of the Accountant General to the State-respondents. It is submitted that the respondents are ignoring the mandate contained in Regulation 242 of the Civil Service Regulations (CSR). It is further stated that the petitioners will feel satisfied in case while processing their case, the aforementioned regulation would be considered by the respondents.