R.K.MERATHIA, J. - (1.) HEARD the parties finally.
(2.) PETITIONER is claiming family pension from 30.9.1987. Counsel for the petitioner relied on a judgment of learned Single Judge of Patna High Court in the case of Smt. Sharda Devi v. State of Bihar 1996 (2) PLJR 470. He further relied on a Division Bench judgment of Photo Devi v. State of Jharkhand and Ors. reported in 2002 (1) JLJR 703 : 2002 (1) JCR 376 (Jhr).
(3.) THE stand of the respondents is that petitioner's father who was an Assistant Teacher was superannuated after attaining the age of 62 years on 30.6.1967 and he was entitled to Triple Benefit Scheme vide PO No. 897 (TBS).;