UMESH PRASAD SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties. The prayer of the petitioner in this writ application reads as follows:--

(2.) Learned counsel for the petitioner has submitted that once it is an admitted position that the respondents in the case of one Shiva Kant Jha allowed pay fixation to newly appointed I.Sc. trained teachers in the year 1988 with the benefit of three increments in terms of the Finance Department Resolution No. 3/PAR-01-3/89, 6022.F(2) dated 18.12.1989 same treatment can be made in the case of the petitioner and in fact he would be also entitled for the same relief. He has further submitted that the respondents will be bound to make complete re-fixation of the pay of the petitioner from 16.4.1988 ever since he had entered into service.

(3.) Learned counsel for the State on the other hand has submitted that the petitioner has raised a stale issue and in fact a cause of action of the year 1988 has been sought to be raised by filing this writ application.