MADAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner in the present case is seeking following reliefs:

(2.) During pendency of the writ application an Interlocutory Application being LA. No. 01 of 2020 has been filed for adding two more reliefs and the LA. has been allowed vide order dated 25.09.2020 to be part and parcel of the writ application. The reliefs prayed therein are as under:-

(3.) It is the case of the petitioner that he was appointed as a Correspondence Clerk on 20.03.1980 in the Irrigation Department, Government of Bihar. While he was still in service the Department of Finance, Government of Bihar came out with a Circular contained in Memo No. 3111 dated 25.03.2015 (Annexure '1' to the writ application). By this Circular a decision was taken that the employees appointed in the cadre of Accounts Clerk in between 01.05.1980 to 27.09.1999 will be known by a common post known as Sr. Accounts Clerk and those Accounts Clerk are entitled to get pay scale of Rs. 730-1080/- with effect from 01.04.1981; Pay Scale of Rs. 1400-2300/- with effect from 01.01.1986 and Pay Scale of Rs. 4500-7000/- with effect from 01.01.1996 and then after 01.01.2006 PB+2800/- will be applicable. Paragraph '5' of the said Circular on which reliance has been placed on behalf of the petitioner is quoted hereunder for purpose of consideration:- <IMG>JUDGEMENT_74_LAWS(PAT)1_2021_1.jpg</IMG>