CHAND PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sushil Kumar Roy, learned counsel for the petitioner, Mrs. Juhi Kumari, learned Assisting Counsel to SC 14 for the State and Mr. J.P.Karn, learned counsel representing the Accountant General.

(2.) The petitioner was appointed in the department of Agriculture on the post of Jan Sewak (V.L.W.) with effect from 3.1.1969 and was granted promotion to the junior selection grade vide order dated 7.3.1986 with effect from 1.4.1981. While the petitioner was posted in the office of the Sub Divisional Agriculture Officer Extension-I, Jamui, he was granted a second time bound promotion with effect from 3.1.1994. Although the second time bound promotion was granted to him and he superannuated on completing the age of 58 years on 31.1.2003, but the financial benefits flowing there from were not granted to him leading to the filing of the present writ petition.

(3.) The writ petition was filed with a prayer for refixation of the pension of the petitioner in the revised pay scale as admissible to him on the basis of second time bound promotion with effect from 3.1.1994, for recalculation of other benefits, viz, arrears of salary, gratuity, pension etc.