TAPEN SEN, J. - (1.) HEARD the parties.
(2.) IN the instant writ application, the petitioner has prayed for quashing the order dated 4.9.1997 (Annexure 7) by which the pension of the petitioner has been fixed on the basis of Rs. 4,100/ - and further by reason of the same order, a, direction has been passed to realise the alleged excess amount paid to him. According to the petitioner, she retired on 31.7.1996. No pension nor payment of any post retrial dues was given/ made as a result of which the petitioner was compelled to move before the then Ranchi Bench of the Patna High Court vide CWJC No. 446 of 1997(R). The said writ application was disposed of on 23.7.1997 directing the respondent concerned to issue sanction order with respect to the amounts not yet paid to her.
(3.) MR . M.M. Pan, learned counsel for the petitioner submits that after the aforementioned order was passed, the respondents passed the impugned order whereafter the sanction order vide Annexure 8 was issued.;