KASHI NATH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case, the issue has been raised as to whether the petitioner will be entitled the salary of P.A. for work done by him for the period from 1.2.1992 to 31.12.04.

(2.) This fact which is not in dispute that the petitioner has worked during the aforesaid period as a P.A. to the Collector, Saran, Chapra but he has been deprived of the pay scale of P.A. i.e. Rs. 6,500/- to Rs. 10,500/-.

(3.) The petitioner in his writ petition has stated that after the retirement of Sri Bishwanath Prasad, P.A. to the Collector. Vide letter no. 74 dated 31.1.1992, the Collector, Saran at Chapra directed the petitioner to takeover the charge from Sri Bishwanath Prasad and he will discharge additional work of P.A.