SURENDRA PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) PETITIONER , in this writ application has prayed for a direction to the respondents to pay the full amount of Pension and Gratuity, as sanctioned by the Department, on the basis of Last Average Basic Pay drawn by him, calculated at Rs. 6,200 per month w.e.f. 1.8.2004, and also for payment of arrears of amount of pension and gratuity together with interest thereon.

(2.) THE further prayer has been made for issuance of a direction to the respondents to revise and re -fix the pension of the petitioner in view of the Finance Department's Resolution No. 1340 dated 15.6.2004, which was to be implemented with effect from 1.4.2004 and under which 50 per cent of the Dearness allowance is to be merged in the pension of the petitioner and thereafter, the amount of pension has to be assessed and fixed, which, according to the calculation of the petitioner amounts to Rs. 6,200 + 3100 = Rs. 9,300 divided by 2 i.e. Rs. 4,650/ -.

(3.) PETITIONER had originally made a further prayer for issuance of a direction to the respondent No. 8 i.e. the Manager, State Bank of India, Bihar University Campus Branch, Muzaffarpur, not to deduct any amount from the monthly pension of the petitioner and to restore payment of Pension amount already deducted but learned Counsel for the petitioner submits that this prayer is not being pressed in view of the subsequent developments during the pendency of this writ application.