BHUWANESHWAR SARANGI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) This application has been preferred by the petitioner for a direction on the respondents to pay him a sum of Rs. 6,717.00 as revised pension in place of Rs. 4,065.00, as has been fixed by the respondents.

(2.) According to the petitioner he is entitled for such revision in pension as per Notification No. 11557 dated 22nd Dec., 1999, issued by the Government of Bihar, Department of Finance, which has been given effect to from 1st Jan., 1996. Counsel for the petitioner submits that the respondents at best can pay the arrears with effect from 1st April, 1997 as per the said notification.

(3.) A counter affidavit has been filed on behalf of the respondent State with a plea that the pension is fixed from the office of the Accountant General, Bihar and Jharkhand and the petitioner is being paid as per the P.P.O., issued from the office of the Accountant General, Bihar and Jharkhand.