YOGESH KUMAR Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Both the petitioners raise common grievances on account of the impugned decisions passed in their cases relating to reduction in the scale of pay from higher scales given through A.C.P benefit granted earlier and recovery being made consequent thereto from their post retirement benefits.

(3.) Both these petitioners stood allocated to the successor State of Jharkhand pursuant to the re-organization of the parent State of Bihar under the provisions of Bihar Reorganization Act, 2000 and in terms of the orders issued by the Ministry of Personnel, Public Grievance and Pension, Government of India vide Office order no. 33/2007 dated 26.6.2007 (Annexure-2 to W.P.S. No. 3257 of 2015). Petitioners are at serial no. 7 and 8 in the list furnished under Annexure-2 and shown as holding the post of Inspector, Weights and Measure in the successor State of Bihar at the time of their allocation.