TAPENDRA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Atanu Banerjee, the learned counsel appearing on behalf of the petitioner, Mr. Jagdeesh, the learned AC to SC-I appearing on behalf of the respondent-State and Mr. Anoop Kumar Mehta, the learned counsel appearing on behalf of the respondent-Ranchi University.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for direction upon the respondents to fix the pension of the petitioner on the basis of last pay drawn by the petitioner on the date of his superannuation on 31.08.2012 in the pay scale of Rs.5500-9000/- and subsequent to finalization/revision of the pension, the arrears of pension, gratuity accordingly.