RAGHU BANSH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner who was initially appointed as Steno typist in the Agriculture Department of the State, on selection, he was appointed to the higher post of Personal Assistant (P.A.). His scale of pay was fixed, but in the initial of the scale, without giving any advantage of the earlier service rendered. The representation of petitioner having rejected, vide letter nos. 385 dated 10th June, 1991. and 402. dated 25th August, 1992. those orders are under challenge.

(2.) THE brief fact of the case shows that the petitioner was appointed as Steno -typist in the Agriculture Department in October, 1975, wherein he was allowed Junior Selection Grade scale of Rs. 730 - 1080/ - with effect from 1 -10.1985, by way of first time bound promotion, vide Memo No. 13323. dated 7th October, 1986. On such promotion, the pay of the petitioner was fixed at Rs. 880/ -, in the scale of Rs. 730 -1080/ -.

(3.) /1/2013 Page 245 Bihar State Industrial Development Corporation Limited Versus Dharmaraj Pandey 4. At that stage, the petitioner being not happy had to move this Court in C.W.J.C. No. 4246 of 1990. The said case was disposed of on 16th October, 1990 and the Respondents were directed to decide the representation.