LAWS(PAT)-2022-11-61

BINDESHWAR DAS Vs. STATE OF BIHAR

Decided On November 04, 2022
Bindeshwar Das Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) The writ petition has been filed for the following relief/s:-

(2.) It is the petitioner's case that he was working on the post of 'Executive Engineer' till his superannuation on 31/1/2001, in the Water Resource Department of the Government of Bihar.

(3.) After recommendation of the Bihar Public Service Commission (BPSC for brevity), the Respondent No.3, Joint Secretary, Water Resource Department, issued a notification dtd. 8/11/2001 containing list of 18 Executive Engineers, granting them promotion as 'Superintending Engineer (Civil)' in the pay scale of Rs.14300.00400-18300/-. This notification contained a clause in para 2, which reads as follows:- <IMG>JUDGEMENT_61_LAWS(PAT)11_2022_1.jpg</IMG>