KRISHNA LAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Girish Nandan Prasad Singh, learned counsel for the petitioner and Mr. Anwar Karim, learned Assistant Counsel to Standing Counsel No.16 for the State of Bihar and other official respondents.

(2.) The present writ application has been filed seeking quashing of the part of resolution No. 660 dated 8.2.1999 (Annexure-10), whereby petitioner's revised pay scale has been fixed in the scale of Rs. 3050 to Rs. 4590 instead of Rs.4000 to Rs. 6000 as allowed to Electricians working in other departments of the Government of Bihar with effect from 1.1.1996 on the basis of Central pattern. The petitioner has, accordingly, prayed for issuance of a direction to the respondents to grant the benefit of revised higher pay scale and its benefit in fixation of pay on grant of Assured Career Progression.

(3.) As per the pleadings in the writ application, petitioner was initially appointed by the Board of Revenue as an Electrician in Bihar Survey Office under a scheme of re-organization of the Office. Subsequently the petitioner was confirmed on the post of Electrician with effect from 26.3.1979 under the orders of the Director, Land Reforms vide memo No. 109 dated 17.1.1984 (Annexure-2) issued by the Bihar Survey Office, Gulzarbagh, Patna.