SATYADEO PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ravi Kumar Singh, learned counsel for the petitioner, Mr. Ashok Kr. Singh, learned counsel for the Adityapur Industrial Area Development Authority (herein after referred as AIADA) and Mr. Brij Bihari Sinha, learned G.A.-II for the respondent State.

(2.) This is a very important matter, the employee who has been employed by the State Government has been transferred to Public Undertaking suo-motu and has been denied pension and dragged to this Court.

(3.) The petitioner has preferred this writ petition for sanction of retirement pension for the period 16.08.1962 to 28.02.1974. The petitioner was denied to serve the State of Government with due diligence one fine morning he was served with a government transfer order that he was transferred to the newly constituted authority AIADA w.e.f. 01.03.1974.