BIJAY KUMAR PAUL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THE present writ petition has been filed for issuance of an appropriate writ, order or direction, directing the concerned respondents to refix his pension and other post retiral benefits taking into consideration that the Second Time Bound Promotion, which the petitioner is entitled to get after completion of 25 years of his service. Further prayer has been made for a direction upon the respondents to give him Second Time Bound Promotion to the petitioner after completion of his 25 years of service, which the petitioner is entitled and to direct the respondents to show cause as to why the petitioner has not been given his Second Time Bound Promotion and also for a direction to the respondents to give him the balance amount of post retirement benefits alongwith interest.

(2.) LEARNED counsel for the petitioner submits that he has not been given Second Time Bound Promotion and the final fixation of pension on the basis of Second Time Bound Promotion. He further submits that even the final fixation of the pension on the basis of Second Time Bound Promotion has already been done and an amount of Rs. 41,610/ - is due to be paid as arrears.

(3.) THIS writ petition is, accordingly, disposed of.