SATYA NARAYAN RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant petition, petitioners have prayed for the following reliefs:-

(2.) Short question for consideration in the present petition is whether the policy decision dtd. 30/6/2017 for extending additional salary of one month to such of those employees who are working in Vigilance Department could be extended retrospectively from 27/8/2015 or not?

(3.) On 27/8/2015, the State Government has evolved a policy in extending one month additional salary to such of those employees who are working in Bihar Police, Fire Services, G.R.P, B.M.P. and District Police. However, similar benefit has been denied to such of those employees who were working in the Vigilance Department. In this regard, petitioners and others who were working in the Vigilance Department approached the State. The State after due consideration of their grievance on par with earlier policy decision dtd. 27/8/2015 took another policy decision on 30/6/2017 in extending one month additional salary in a year to the employees of Vigilance Department and it is in prospective nature. Therefore, what remains is whether policy dtd. 30/6/2017 in respect of extending one month additional salary to Vigilance Department are concerned is required to be given effect from 27/8/2015 or not?