AMARESHWAR SAHAY, J. - (1.) HEARD the learned counsel for the parties.
(2.) THE prayer of the petitioner in this writ petition is for direction to the respondents to fix his pension after counting his service period as extra clerk from 17.12.1958 to 10.2.1981 rendered in the establishment of the District Sub -Registrar Office at Chas and to pay retiral benefits and further prayer of the petitioner is for direction to the respondents to pay his salary from 2.2.1991 to 16.2.1992. It is stated that the petitioner was appointed as extra clerk on 17.12.1958 under the District Sub - Registrar, Registry Office at Chas, Respondent No. 3 and worked till 10.2.1981 and as such he was absorbed as temporary clerk in the same department under the respondent No. 3. Thereafter he was superannuated on 31.12.1994.
(3.) WHILE the petitioner was in service, a criminal case was instituted against him being Giridih PS case No. 22 of 1991 for committing of an offence under Section 304 -B of the Indian Penal Code. In the said case the petitioner was arrested and remanded on 4.2.1991 and thereafter he was released on bail on 15.2.1992.;