NARESH PANDIT Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioners were initially appointed on the posts of Steno Typist in the office of the Executive Engineer , Water & Sewerage Board, Patna (P.H.E.D.) on 17.6.1973 and 9.6.1975 respectively. After completion of ten years' service, they were promoted to Junior Selection Grade in the then pay scale of Rs.730- 1080/- under 1st Time Bound Promotion.

(2.) The petitioners applied for the post of Personnel Assistant and appeared in the test conducted by the Bihar Public Service Commission in 1980. It is said that after being selected, they were granted the pay scale of Rs.785-1210/- although they were drawing higher pay in the scale of Junior Selection Grade. The petitioners pray that they should be given the same protection as Haridwar Mishra and others.

(3.) The stand of the State is that with respect to the cases of Haridwar Mishra, Sri Prakash Kumar Sinha and Ajay Kumar, the Government in response to the order of the High court has protected their pay scale. As far as the petitioner of CWJC No. 2367/1994 and CWJC No. 3032/1994 are concerned, the facts are slightly different.