ANAND DEO SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Parijat Saurav, learned advocate for the petitioner, Mr. Satyabir Bharti for the High Court and Mr. Bindhyachal Rai for the Accountant General. The State is represented by Mr. Suman Kumar Jha.

(2.) The petitioner is aggrieved by the order contained in letter no. 5816 dtd. 3/5/2019 whereby his representation for pay protection has not been accepted only for the reason of delay.

(3.) The petitioner claims that his pay is required to be stepped-up in consonance with with principle of equal pay and pay protection to an employee who cannot be paid less than his juniors.