GIRISH CHANDRA PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present writ application has been filed by the petitioner for issuance of a writ of mandamus directing the respondents to grant two premature increments to the petitioner in accordance with Rule 86 of the Bihar Service Code read with the Government decisions contained in Memo No. 12386/Agri, dated 19-8-1965 (Annexure-1) and in Memo No. 10195/Agri. dated 8th July, 1970 (Annexure-2).

(2.) The relevant facts are that the petitioner is an officer in the Agriculture Department of the State of Bihar. It appears that in 1974 the petitioner was recruited by Rajendra Agriculture University and the Agriculture Department relieved him on deputation basis. It seems that subsequently in 1982 his services were taken back by the department. In the meantime on the 20th May, 1973, the petitioner was awarded Ph. D. degree. The subject of his research was "Response of Dwarf wheat varieties to different levels of Nitrogen, Fertilization and date of sowing." Admittedly this subject is relating to agriculture

(3.) By a notification dated 22-5-1975 the petitioner was promoted to class II post of Bihar Agriculture Service (Junior Branch). Thereafter because of merger of cadres from 1-1-1978 he became an officer in the category of class II (Senior Branch) of Bihar Agriculture Service.