NAGENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The following reliefs as formulated by the petitioner have been claimed in the writ petition --

(3.) The short facts of the case according to the petitioner are that he was appointed as a correspondence clerk on 29/4/1980 and in course of his career he was granted two regular promotions to the post of Head Clerk on 7/1/1992 and on the post of Head Assistant on 5/11/2004 respectively. After rendering about 35 years of service, he superannuated on 28/2/2015 from the Road Construction Department, N.H. Circle, Muzaffarpur. As such, having remained on the post of Head Assistant for more than 10 years prior to his retirement, he became entitled to 3rd M.A.C.P. and his pay to be raised to the grade pay of Rs.4,800.00 in Pay Band-2.