RAJ BALLAV TIWARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner -appellant Raj Ballav Tiwary brought a writ petition claiming that he was officiating on the post of "Examiner of Doubtful Records". The grievance of the petitioner -appellant is that he should have received a revised pay scale, a promotion and a position on the substantive post as a Director and the rest follows the consequential benefits. If all three are granted then due benefits as post retirement benefits also, perhaps, increase. Shambhu Singh Versus State Of Bihar

(2.) BETWEEN the post of the petitioner -appellant as "Examiner of Doubtful Records" and his case is as much doubtful because in his representation, which he made on 28 August, 2000 there is not a whisper that at any time between 2000 and 1996, a period of four years since he was officiating, the petitioner had laid a claim to what he claims now.

(3.) THE court does not find anything incorrect in the order on the writ petition.