Shree Chandrashekhar, J. - (1.) When the petitioner was not paid post-retiral benefits, he approached this Court.
(2.) The petitioner claims that he was appointed on 19.05.1982 in the erstwhile State of Bihar and he was promoted to the higher post with effect from 01.04.1988. When services of several similarly situated employees were terminated, writ-petitions were filed in the Patna High Court. The matter stands concluded by the decisions of the Supreme Court in Civil Appeal No.10758/ 1995 and Contempt (Civil) No.270-71/ 1997. By the aforesaid decisions, a direction was issued for calculation of the undisputed period of work for pensionary benefits. The letter dated 16.03.2000 whereby the petitioner and others were reinstated in service contains the following stipulation :
(3.) The petitioner has pleaded that on 25.10.2007 he was relieved from the State of Bihar, after cadre bifurcation and he joined the Government of Jharkhand on 01.11.2007. He was posted at Garhwa from where he superannuated on 31.07.2016. He has asserted that two of his colleagues namely, Rajendra Kumar and Shyam Nandan Prasad have been granted pensionary benefits, in terms of the directions of the Hon'ble Supreme Court, however, he has been denied similar benefits.;