MADAN LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel for Patna Municipal Corporation via video conferencing.

(2.) The prayer of the petitioner, in the present writ petition, is to direct the respondents to dispose of his representation dated 28.12.2019 by a reasoned order and to direct them to pay the admissible retirement benefits.

(3.) It would be evident from the application that the petitioner retired from the post of Electric Mechanic from Patna City Municipal Corporation on 30.09.2018. After retirement, he received payments under the head gratuity, leave encashment and dearness allowance for the period 01.07.1991 to 30.06.1993. The part amount of provident fund has also been paid to him. His contention is that during service period, he has been granted 1st and 2nd ACPs. His further contention is that the Patna Municipal Corporation has adopted 6th and 7th revised pay-scale of the State of Bihar as a result of which his pay-scale was also revised and he is entitled for difference of salary, but the accrued arrears of difference of salary has not been paid to him till date.