- (1.) HEARD Shri A.K. Das, learned counsel for the petitioner, Shri Rajan Raj, learned counsel for the respondent BCCL and Shri Ratnesh Kumar, learned counsel for the respondent CMPF.
(2.) THE petitioner in this writ application, has prayed for a direction upon the respondents to pay him the arrears of pension for the period from 1.4.1998 to 30.9.2003. The petitioner was employed in Godhar Colliery, Kusunda Area under the respondent BCCL and had retired from there on 31.12.1997.
(3.) AFTER his retirement, a scheme was floated namely, the Coal Mines Pension Scheme which was implemented with effect from 1.4.1998, though was made applicable to all those persons who had retired on or after 1.4.1994.;