ANIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. Some litigations do not seem to end whatever the endeavour which may have been made in past to resolve the issue, at the behest of the High Court with regard to pay which the employee, teaching or non- teaching, is entitled to under erstwhile Bihar College of Engineering now National Institute of Technology, Patna.

(2.) The two petitioners are before this Court because of the so called alleged discrimination practiced against them in matter of award of pay scale. The notification dated 16.10.2009 contained in annexure-11 is the root cause of the present dispute. The petitioners want quashing of annexure- 11 in so far as it relates to them in the following circumstances;

(3.) Vide Resolution No. 1194 dated 29.6.1998 a committee head by Mrs. S. Jalja, Secretary, Mines & Geology Department, Government of Bihar along with four other members was set up. A detailed report was presented by the committee where status of each and every staff and teachers as such came to be indicated with the pay scale to which they were entitled to.