GOUR CHAND GHOSE Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been preferred for a direction to the respondent authorities to revise his pensionary benefits in the scale of Rs. 12000-16500/-, with effect from 1.1.1996, i.e. with effect from the date his juniors in the gradation list have been given, with consequential benefits.

(2.) A brief statement of facts essential for the disposal of the writ petition may be indicated. The petitioner was appointed as Inspector of Co-operative Societies in the Bihar Government. In the year 1962, he was promoted as General Manager, Central Co-operative Bank, Ara. He was further promoted to the post of Assistant Registrar, Co-operative Societies, with effect from 1.3.1979. The department published the combined gradation list on 8.5.1980 (Annexure-1), wherein the petitioner figured at serial No. 87. The department thereafter issued notification dated 18.4.1985 (Annexure-2), wherein the posts relevant in the present context as well as the inter-changeable posts were indicated. On 11.6.1987, the petitioner was posted as Principal, Co-operative Training Centre, Ranchi. He was granted junior selection grade with effect from 1.4.1981, vide order dated 27.10.1987. He superannuated from the services of the Bihar Government with effect from 31.8.1989. He was given the senior selection grade with effect from 1.12.1986, vide order dated 11.1.1991 (Annexure-3)

(3.) Mr. Piyush Lal, learned Counsel for the State of Bihar, has opposed the writ petition. Mr. Jawahar Prasad Karn, learned Counsel for the Accountant General has supported the stand taken by the State of Bihar.