SATYA NARAYAN PRASAD YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner is a retired Accounts Clerk. The reason for his approaching the High Court is the reduction in his pay scale to that of the post of Junior Accounts Clerk by virtue of the office order dated 18.7.2006. 18.7.2006 order is contained in Annexure-1. Prior to that yet another order dated 21.4.2006 contained in Annexure-2 indicating similar thing was also issued to the Petitioner. The effect of the two decisions is that the Petitioner ends up at a lower pay scale of Junior Accounts Clerk as also lesser pension and other retiral dues due to said two orders.

(3.) learned Counsel for the Petitioner terms the action of the Respondents to be illegal, de hors the factual and legally settled position in this regard, if not in breach of two High Court decisions which have been rendered in identical situation. These are cases of Sarju Prasad Bhagat v. The State of Bihar and Ors.,1997 1 AllPLR 154 as well as a subsequent decision rendered in the case of Vishnu Kant Mishra v. The State of Bihar and Ors., 2006 1 PLJR 644.