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.) A counter -affidavit has been filed on behalf of the respondents, wherein it is stated that the prescribed pay scale of a Bill Clerk was given to the petitioner and the petitioner was not entitled to get the scale of Rs. 1200 -1800. It is further stated in the counter -affidavit that the petitioner is getting the scale approved by the 5th Pay Revision Committee Report and the Bill Clerks of the District Industry Centre are not getting the scale of Rs. 1200 -1800 as the same has been prescribed by the Finance Department to the Bill Clerk employed in the State Secretariat and its attached offices.