Deepak Roshan,J. - (1.) Heard learned counsel for the parties through V.C.
(2.) The instant writ application has been preferred by the petitioner for a direction upon the respondent for payment of pension with statutory interest which was stopped by the respondents after giving provisional pension from 2001 to July 2002.
(3.) The facts of the case lie in a narrow compass. The petitioner was appointed in the year 1972 as fourth class employee in supply department which was finally merged with Bihar State Food and Civil Supplies Corporation (hereinafter to be referred as corporation) in 1972 itself. The petitioner worked in the corporation till 1997. Thereafter a policy decision was taken by the government to absorb employees of the corporation to different department of the government. Pursuant to the order dated 15.03.1997 issued by the Deputy Commissioner, West Singhbhum, the petitioner gave his joining at District Consumer Forum, West Singhbhum where he worked till his superannuation. After superannuation, the petitioner got his provisional pension up to July 2002 but thereafter the pension was stopped by the order of Accountant General, Bihar & Jharkhand. 3. Learned counsel for the petitioner submits that after superannuation the petitioner got his provisional pension up to July 2002 but thereafter the pension was stopped by the order of Accountant General, Bihar & Jharkhand. He further submits that he filed several representations but all in vain. He further submits that similarly situated employees moved before this Court through their association against the aforesaid order of the government in C.W.J.C. No.3285 of 1998(R) and the same was disposed of with certain directions. He concluded his argument by submitting that he may be given liberty to file a fresh representation and the respondent be directed to dispose of the same in the light of the Order passed in C.W.J.C. No.3285 of 1998(R). ;