SANTOSH KUMAR JHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as well as learned counsel for the respondents through video conferencing.

(2.) Instant writ petition has been filed for a direction to the respondents for payment of gratuity and leave encashment amount for 330 days along with admissible interest.

(3.) Petitioner was initially appointed on the post of Junior Engineer on daily wage basis vide Letter No. 685 dated 1.7.1981(Annexure 1) issued by the Secretary, Kiul Badua Chandan Command Area Development Authority, Bhagalpur. However, he was regularized against the vacant post of Junior Engineer, Chandan Pariyojna Division, Bhagalpur in the pay scale of Rs.785-25-1135-E.B.-25-1210 with effect from 26.8.1988. He was promoted to the post of Assistant Engineer in the pay scale of Rs.6500-200-10500 vide Office Order bearing Memo no. 308 dated 2.8.2001 (Annexure 3). Vide Office Order bearing Memo no. 25 dated 19.1.2007, the petitioner was promoted to the post of Executive Engineer in the pay scale of Rs.3000-4500 (Annexure 6) from which post he superannuated from the service on 31.8.2013.