SHASHI BHUSHAN PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Dr. Raj Kumar Singh, learned counsel appearing on behalf of the petitioner and Mr. U.K. Singh, learned AC to SC-13 for the State.

(2.) The present writ has been filed for the following reliefs:-

(3.) The petitioner was appointed as Assistant Teacher in pay scale of Rs.296.00423/-on 21/1/1997. The petitioner was granted first time bound promotion after completion of 12 years of service w.e.f. 1/4/1989 for which the pay scale of Rs.1400.00 2600 was applicable and after revision the pay was fixed in PB-2 9300-34800 Grade Pay 4600. Thereafter, the petitioner was granted second time bound promotion after completion of 24 years of service on 31/12/2015 w.e.f. 1/9/2011 in the revised scale of PB-2 Rs.9300.0034800, Grade Pay 4800 vide Letter No. 1385 dtd. 31/12/2015. Thereafter, vide Memo No. 870 dtd. 29/6/2012, the petitioner was promoted to Graduate Teacher w.e.f. 2/7/2012. The petitioner after serving about 36 years of service retired as Assistant Teacher on 28/2/2013 while working in Upgraded Middle School, Khakhra, Sheikhpura. After retirement of the petitioner from service, taking into consideration first and second time bound promotion, the salary of the petitioner was fixed for Rs.24520.00w.e.f. 1/9/2011 and in view of the Memo No. 870 dtd. 29/6/2012 by which the petitioner was promoted to the post of Graduate Teacher w.e.f. 2/7/2012, the salary of the petitioner was enhanced to Rs.26020.00by adding 3% of promotional increment.