BIPIN PRASAD DUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for he parties.

(2.) The petitioner has prayed for issuance of a direction upon the respondents to give him monetary benefits of junior selection grade and senior selection grade after his superannuation, as disclosed in paragraph 1 of the writ application.

(3.) According to the case of the petitioner, he superannuated with effect from 31.1.1997. It is submitted by learned counsel appearing on behalf of the petitioner that the petitioner should have been granted senior selection grade scale of Rs. 3700-5000 with effect from 1.4.1994 and thereafter for super time scale of Rs. 4100/5300 with effect form 1.4.1987. It is also stated by learned counsel for the petitioner that the similarly situated persons, namely, Nagendra Nath Sahay and Vidya Bhushan Prasad Singh, were granted the benefits of selection grade scale and super time scale, as claimed by the petitioner, but the same was denied to him.