AHSANUDDIN AMANULLAH,J. - (1.) Heard learned counsel for the petitioner; State and Patna University (hereinafter referred to as the 'University').
(2.) The petitioner has moved the Court for the following relief: "That this writ petition is being filed for direction to the concerned authority i.e. the Respondent no. 3 to determine and revise the pension of the petitioner w.e.f. 1.1.1986 as per order dated 06.11.2012 (Annexure-2) passed by Respondent no. 3 with interest."
(3.) From the counter affidavit filed on behalf of the University, the stand is that the benefit given to the Section Officer in terms of the Notification No. 1547 dated 06.11.2012 relating to scale of pay of Section Officer of the University, by which it was made effective from 01.01.1986 in light of the order of the Hon'ble Supreme Court in Civil Appeal No. 826 of 2002 and of the High Court in M.J.C. No. 1044 of 1996, the University has come with a revised notification by which the benefit has been granted with effect from 01.01.1996.;