BALIRAM SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant LPA, appellant has assailed the order of learned Single Judge dtd. 21/8/2017 passed in CWJC No. 10378 of 2011. In the writ petition grievance of the appellant is that he is entitled to have the benefit of 5th Pay Revision Commission which was notified on 1/10/2008 while giving effect on 1/1/1996 and 6th Pay Revision Commission notification dtd. 1/10/2010 which would be effective from 1/1/2006. The appellant has attained age of superannuation and retired from service on 28/2/2013.

(2.) Learned Single Judge declined to grant relief to the appellant while stating as under:-

(3.) Before taking note of how the learned Single Judge has committed error it is necessary to take note of the service conditions of the corporation employees like appellant and it is governed by resolution of the Board dtd. 22/12/1961 vide Annexure-2 to the writ petition. Para 3 of the resolution reads as under:-