RAJKESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the State.

(2.) Appellant preferred C.W.J.C. No.12841 of 2005 for the relief that his claim for B.A. trained scale be allowed from a date before he superannuated from service of the Bihar Government in the year 2003. That writ petition was dismissed by the order under appeal dated 28.8.2006 not on merits but on the ground of delay because some persons junior to the petitioner were granted B.A. trained scale in the year 1996.

(3.) On the basis of Annexure-6 to the writ petition it has been submitted that the claim of the petitioner for scale in question was kept pending by the respondents because of pendency of writ petitions in this court, for deciding the correct basis for grant of B.A. trained scale and as to how the seniority list ought to be prepared by the State. This fact is not in dispute and it is clear that L.P.A. of the year 1996 and some later writ petitions have been recently disposed of by a Full Bench of this Court on 21.4.2009 and that judgment is reported in the case of Ram Nath Prasad Singh vs. The State of Bihar, 2009 3 PLJR 384.