RAJEEV SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner has prayed for issuance of a writ of mandamus commanding the respondents to pay the scale of Rs. 1200-1800 with effect from 1993 at par with the notification, as contained in Annexure 2, issued by the Personnel and Administrative Reforms Department, Government of Bihar.

(3.) It is submitted by learned counsel appearing on behalf of the petitioner that the petitioner was appointed in the year 1991 on compassionate ground on the post of Bill Clerk in the Sitamarhi District Industry Centre in the scale of Rs. 975-1150 and while he was continuing in service, a notification, as contained in Annexure 2, was issued giving a scale of Rs. 1200-1800 to Class III employees, who were appointed on compassionate ground, but the same was not made available to the petitioner and, therefore, the petitioner filed a representation before the competent authority, which remained pending even till date and the petitioner thereafter filed this writ application. It is further submitted by learned counsel appearing on behalf of the petitioner that the case of the petitioner appears to be covered by the notification, as contained in Annexure 2, and the scale notified in Annexure 2, was made available to M/s. Om Prakash Kumar and Jitendra Kumar, who were appointed on compassionate ground on 8-8-1995.