KASHI NATH MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner wants quashing of the order dated 31.12.2005 which has been issued by Executive Engineer, Quality Control Division, Water Resources Department. The effect of the order which is contained in Annexure-1 is that the Petitioner's pay scale stands lowered with retrospective effect which has been passed without any opportunity to show cause and without application of mind.

(3.) At the outset the submission of the Petitioner is that the Petitioner along-with similarly situated other persons came to be appointed as Research Assistant giving pay scale of Rs. 230-450/-. The said pay scale stood revised to Rs. 400-660/-. Appointment was on the work charge establishment. That was way back on 24.1.1973.