Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner was allowed time to file certain additional documents by the last order dated 24th September, 2013, which has not yet been filed.
(3.) Learned counsel for the State of Bihar submits that the petitioner superannuated from service on 31st October, 1993 and has filed successive writ petitions thereafter for payment of his retirement benefits such as C.W.J.C. No. 3354 of 1997(R), which was disposed of on 6th April, 1999. Thereafter, the Cont. Case (Civil) No. 621 of 2002, which was disposed of on 11th July, 2002. The petitioner again filed W.P. (S) No. 4133 of 2002, which was disposed of on 1st February, 2010. and thereafter the contempt petition filed being Cont. Case (Civil) No. 348 of 2011, which was also dismissed of on 21st September, 2012. The petitioner is also said to have filed another writ petition being W.P.(S) No. 3730 of 2010 for revision of pension payable to him as per 6th Pay Commission.;