- (1.) HEARD the parties.
(2.) THE petitioner who retired from the service of Gumla Municipality on 03.10.1999 as a Tax Collector, has prayed for a direction to the respondents to fix and pay pension and gratuity which he is entitled to get in the light of Bihar Municipal Officers and Servants Rules, 1987. The case of the petitioner is that he is entitled for the benefits of pension and other retrial benefits in terms of Bihar Municipal Officers and Servant Rules, 1987 as well as the letter dated 11.04.1996, issued by the Urban Development Department, Government of Bihar, communicated to all concerned, which envisages that all the employees of all the Municipalities and Notified Area Committees would get the same benefits as that of Government employees.
(3.) ACCORDING to the petitioner on the basis of aforesaid letter of Government dated 11.04.1996, Hazaribagh Municipality is already paying pensionary benefits and other allowances to its retired employees. It is said that the petitioner, after his retirement on 31.10.1999, applied for payment of pension as per the aforesaid Bihar Municipal Officers and Servant Rules, 1987 but he has not been given the said benefits.;