KUNAL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this application the petitioner seeks direction upon the respondents to grant him revised pay scale of Rs. 2000 -3500 with effect from 1.3.1989 to 31.12.1995.

(3.) FROM the tenor of the averments made in the writ application, it appears that the petitioner wants replacement scale of Rs. 800 -1510 with effect from 1.3.1989. It further appears that the revised scale has been made available to the petitioner with effect from 1.1.1996. The question is being agitated as to whether the petitioner will be entitled to get the revised scale with effect from 1.3.1989.