RAGHUNATH PD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this writ application, the petitioner prays for issuance of a writ of mandamus commanding upon the respondents to grant him scale of Rs. 3200 -4900, as he is working on the post of Compositor in Government Press, Gulzarbagh.

(3.) A counter affidavit has been filed on behalf of the respondents stating therein, inter alia, that after 5th Pay Revision, the matter was referred to the Fitment Appellate Committee, where objections were entertained and the objections of the petitioner were referred to and the Fitment Appellate Committee refused to make any change in the revised pay scale of the Compositor.