Jharkhand High Court
Alakh Deo Narayan Lall vs State Of Bihar & Ors on 6 February, 2009
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No.436 of 2009
Alakh Deo Narayan Lall.... ... ... ... ... Petitioner
Versus
The State of Bihar & Ors. ... ... ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE AJIT KUMAR SINHA
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For the Petitioner: Mr. Rajesh Lala
For the Respondents: Mr. J.C.toG.P.II
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2/6.2.2009This writ petition has been preferred for issuance of an appropriate writ, order or direction to the respondents to revise the Pension of the petitioner, who is aged about 83 years, in the Replacement Scale of Rs. 12,000-16,500/-, i.e. the revised scale of Rs. 3,700-5,000/- and to direct to pay forthwith the arrear along with other consequential admitted benefits, revised Pension and its arrears thereof along with interest at the rate of 12% to the petitioner with cost.
The counsel for the petitioner confines his prayer to the arrear of his pension which has already been notified with effect from 1.1.1996 pursuant to the revision of pay scale applicable to the State Government employee.
The Office of Accountant General, Bihar vide its letter dated 11.7.2003 addressed to the petitioner has communicated that till date communication has not been received by them with regard to the revised pension of the petitioner from the Department and on this background they are not able to extend the benefit as claimed and consented the petitioner to approach the Department concerned.
Considering the facts and circumstances of the case, it will be in the interest of justice that the respondent authority and respondent no.2 will consider the representation of the petitioner which is lying pending since long at their end and take a decision in this regard in accordance with law and communicate the same to the petitioner within a period of two months from the date of receipt/production of a copy of this order.
This writ petition is accordingly allowed without any order as to cost.
(Ajit Kumar Sinha, J) Sudhir/