KRISHNA NANDAN CHODHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner and Learned Counsel for the Respondent-Bihar State Electricity Board.

(2.) The Petitioner seeks quashing of the order contained in Notification dated 30.11.2010 by which two additional increments granted to the Petitioner for having passed Certificate Course on Computer Concepts (hereinafter referred to as 'CCC') has been withdrawn with immediate effect.

(3.) Earlier the Board had by a Notification dated 29.1.2000 took a decision for prerequisite condition of having computer knowledge for new recruits to ail officer grades and Class-III posts under the Board. It was further decided that the existing officers and employees who are below the age of 50 years as on 1.4.2000 are required to clear computer literacy test before 31.3.2002, failing which their annual increment shall not be sanctioned after 31.3.2002. The test was to be conducted normally once in each quarter, i.e., four times in a year by the Board and one time incentive of Rs. 2,000/- was to be paid to those passing the said computer literacy test. The said notification was amended by another Notification dated 16.8.2002 in which it was decided to give two additional increments as incentive to those who passed the computer literacy test which was to be conducted by the Director, Information Technology at least twice in a year. Again the said Notification was modified by a Notification dated 24.12.2004 in which it was decided that in place of conducting the Computer Literacy Test by the Board in assistance with the NIC, Patna Office, the Course of Computer Concept (CCC) examination conducted by the DOEACC Society (an autonomous body under Ministry of Communication & I.T., Government of India) is adopted and the employees were directed to apply directly to the said Society and after passing the said examination to produce the authenticated copy of the certificate before the competent authority for getting the benefit of the two additional increments.