ABHAY KUMAR VERMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS application has been preferred by the petitioner for direction on the Respondents to pay him the salary of the post of Senior Mechanic having promoted to the said post on 12th June, 1982 and the subsequent order of reversion/demotion having set aside by this court.

(2.) THE brief fact of the case shows that the petitioner was initially appointed as Helper, was promoted as Senior Mechanic in the then scale of Rs. 680 -965/ - vide one Order No. 104 dated 12th July, 1982. On such promotion, while he was functioning against higher post, order of promotion was cancelled and he was reverted to the post of Helper by order dated 28th February, 1984.

(3.) THE grievance of the petitioner is that the Respondents in spite of such order passed by this Court setting aside the order of reversion, have not paid the petitioner salary of the promotional post of Senior Mechanic, though he is still continuing against such higher post.