BISHESHWAR NAND GOSWAMI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have no complaint about any audio and visual quality.

(2.) This is an appeal under Clause 10 of the Letters Patent directed against the order/judgment dtd. 29/6/2018 passed by the learned Single Judge of this Court in W.P.(S) No. 5719 of 2016 whereby and whereunder the writ petition was disposed of by recording a finding to the effect that the employees of the Municipal Corporation cannot claim pension beyond what has been provided under the Jharkhand Municipal Corporation Act, 2011 and the rules framed in this regard.

(3.) The brief facts of the case which require to be enumerated herein read hereunder as: