RAM ASHISH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS writ petition has been filed by the petitioner for a direction upon the respondent to remove anomaly in his pay scale in comparison to the pay scale which has been granted to the similarly placed State Government employees. The learned counsel is referring to Annexures -2 and 3 in order to contend that the petitioner is entitled to the same pay scale which is given to the State Government employees for the post in which the petitioner is working. It appears that the petitioner has retired from service in 1997 from the post of Assistant.

(3.) COUNSEL for the respondent refers to Annexure -3 in order to contend that a committee has been constituted for looking into such questions. But this Court does not attach any importance to the said committee as the said committee which has been constituted in 1991, has not been given any recommendation till today. Therefore, this Court disregarding the constitution of the said committee directs respondent no.2 to personally examine the genuineness of the anomaly to be pointed out by the petitioner in his representation and then come to a decision within a period of three months thereafter in the light of Annexure -3.