TAPEN SEN, J. - (1.) HEARD Mr. Kalyan Roy, learned counsel for the petitioner, Mr. Ajit Kumar, learned counsel for respondent Nos. 1 to 3 and Mr. Ashok Kumar Jha, learned counsel for the respondent No. 4.
(2.) AT the very outset Mr. Kalyan Roy stated that he has confined his entire Writ Application now only to the matter pertaining to payment of the amounts that have been sanctioned and which now stands admitted by the learned counsel for respondent Nos. 1 to 3. To that extent, Mr. Kalyan Roy draws attention of this Court to the counter -affidavit filed by Joint Secretary of the Bihar State Electricity Board, Patna and refers specifically to Annexure C thereof. Upon perusal, it is apparent that on 1.6.2001, the Bihar State Electricity Board, Patna sanctioned the payment of Rs. 56,858.76 (Rupees fifty six thousand eight hundred fifty eight and palse seventy six) of total pension of Rs. 1450/ - only. Mr. Kalyan Roy, during the course of arguments, has also produced for perusal of this Court a letter of the Financial Controller to the Bihar State Electricity Board issued under the Memo No. Pen 339/2000 addressed to the Accounts Officer. Electric Circle, Chaibasa. Upon perusal thereof, it appears that the amount of Pension/Family pension as authorized by Pension Payment Order dated 2.8.2000 has since been revised from Rs. 1,450.00 per month to Rs. 4,385 with effect from 1.2.1998 and the amount of Family Pension has also been similarly revised to Rs. 2,631/ -. The said letter also indicates that dearness relief will also be payable as admissible from time to time.
(3.) FURTHERMORE , the aforesaid letter also shows that the revised rate of Pension shall be reduced by the amount of commuted pension of Rs. 483.00 per month w.e.f. 8.6.1998 and a sum of Rs. 73,590.50 (Seventy three thousand five hundred ninety and paise fifty) has also been authorized to the Petitioner on account of D.C.R. Gratuity. However, payment whereof has been contemplated to be released only after decision of the Board regarding communication of the mode and time of payment. Let it be recorded that the subject matter of the aforementioned letter shows that it is in relation to revision of Pension/ Family Pension and D.C.R. Gratuity in terms of Boards Notification No. 124, dated 18.4.2001. Both, Mr. Ajit Kumar as also Mr. A.K. Jha, learned counsel for the respective respondent have not denied nor disputed the issuance of the aforementioned letter. On the other hand, they have submitted that they are in possession of the copy of the said letter.;