SYED MOHAMMAD FASIH AHMED Vs. STATE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the State.

(2.) THE petitioner in this case has questioned the notification of the Secondary, Primary and Adult Education Department bearing No. 535 dated 4.10.2001, as contained in annexure 6, whereunder the officers of the Bihar Education Service have been allowed super time scale with effect from the date indicated against their names.

(3.) FOR the similar relief the petitioner has served a notice on the Secretary of the Secondary, Primary and Adult Education Department through his Advocate under registered cover bearing nos. 2127 and 2128 dated 13.4.2002, as contained in annexure 7, but as the authorities did not consider the grievance of the petitioner in spite of the aforesaid notice, the petitioner has filed this writ application on 20.10.2003. Since then till date the matter has remaining pending and in spite of two adjournments granted to learned counsel for the State no counter affidavit has been filed.