SIDHESHWAR DHARI SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The parts of the orders, as contained in Annexures 1 and 2 dated 30th April, 1997 and 26th June, 1998, are under challenge, whereby and whereunder it is held by the State authorities that on account of notional promotion, the petitioner will be entitled only for notional fixation of salary and benefit in pension.

(3.) It is submitted by learned counsel appearing on behalf of the petitioner that the petitioner was granted junior selection grade scale with effect from 6.10.1982 and senior selection grade scale with effect from 6.10.1986 vide orders, as contained in Annexures 1 and 2, respectively after his superannuation, but the authorities are not paying the monetary benefits accruing to the petitioner on account of the aforesaid promotions. It is further submitted that the authorities are denying the monetary benefits to the petitioner only on the ground that since it is notional, promotion, he would not be entitled to get his salary at the enhanced rate and he would only be entitled for the revised pension as per fixation of his pay on account of notional promotion.