TARKESHWAR PRASAD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) IN this writ application, the petitioner is aggrieved by the order contained in Annexure -9 whereby he has been granted three advance increments from 1.4.1976 instead of 25.2.1973 and also by denial of three advance increments by virtue of fixation of his pay on the re -designated post of Accounts Assistant and the consequential wrong fixation of his pensionary benefits.

(2.) IN short, the relevant facts are that initially the petitioner was temporarily appointed as Bill Collector on 31.1.1970 and later on substantive basis against permanent post on 29.11.1975 and confirmed in that capacity with effect from 31.12.1972. He passed the departmental examination held on 25.2.1973. In the year 1976, the Board framed Rules named as Subordiante Accounts Service Recruitment, Promotion and Cadre Rules, 1976 and by virtue of Rule 13(iv) all the Bill Collectors were redesignated as Accounts Assistants and under Rule 13(v) their salary was fixed. Accordingly, the petitioner became Accounts Assistant with effect from 15th April, 1976 and later he retired from the said post on 30th September, 1997.

(3.) LEARNED Counsel for the petitioner has submitted that the denial of the said benefits are illegal and in complete violation of the decision of this Court passed in the aforementioned writ petition filed by the petitioner.