IFTEKHAR HUSSAIN ANSARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed claiming a higher pay scale for the post of Personal Assistant on the basis of the orders passed in the case of Haridwar Mishra, Prakash Kumar Sinha and Ajay Kumar.

(2.) The specific case of the State is that the petitioner was promoted to the post of Junior Selection Grade (Ist time bound promotion) with effect from 28.9.1983. The petitioner was temporary appointee on the post of Steno Typist. Therefore, it is said that rule 78(a)(i) of the Bihar Service Code is not attracted in this case.

(3.) No body appears on behalf of the petitioner and the State.