SHAMBHU PRASAD SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner in this case being a retired Additional Chief Judicial Magistrate-cum-Sub. Judge has prayed for issuance of writ of mandamus directing the respondents to revise his pension in the light of the resolution issued by the Finance Department, Government of Jharkhand vide Memo No. 485/v dtd. 13/7/2011 on the scale of Rs.58930.0070290 by granting the petitioner ACP in the revised scale i.e. the next high grade as mentioned above. He has also prayed for issuance of writ of mandamus directing the respondents to pay arrears of pension and revised scale from 1/1/2006 as per direction issued by the Finance Department in the aforesaid resolution.

(2.) Facts of the case are not in dispute.

(3.) The Under Secretary, Law (Judicial) Department, State of Jharkhand, filed a counter affidavit in this case wherein it is stated that respondent No.1 is a formal party and no relief has been claimed against him.