Raj Grihi Singh Vs The State of Bihar and Others

1. Firstly, counsel for the appellant has not been able to satisfy that the Bihar Non-Government School Employees Provident Fund-Insurance and Pension Rules, 1962, that came into effect from 1st April, 1962, were applicable to his claim. Secondly, even if these rules were applicable, the Single Judge has rightly considered Rule 11 and Rule 19 of the Rules to hold that the claim of the appellant in seeking pension for ten years of service rendered in Tajpur High School situated at Manjhi, Saran was not meritorious. We find ourselves in agreement with the view of the Single Judge justifying no interference in the appeal. The Letters Patent Appeal is dismissed in limine.