BEJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Counsel appearing on behalf of A.C. to A.A.G.-10 appearing on behalf of the parties. The petitioner, who retired as Marketing Secretary B in Bihar State Agriculture Marketing Board has claimed fixation of pay-scale of Rs. 2400-4150/- or any higher admissible scale in place of Rs. 2200-4000/-. The facts which are not in dispute are that the petitioner was initially appointed on the post of Inspector, Weights and Measures in the Department of Agriculture, Government of Bihar, and was subsequently promoted to the post of Market Secretary B. After the creation of Bihar State Agriculture Marketing Board, services of the petitioner were placed under disposal of Marketing Board as Market Secretary B.

(2.) It is contended that there are two classes of Market Secretaries under the Board, called Market Secretary A and Market Secretary B. They were given different pay scales as per the 4th Pay Revision Committee report i.e. Rs. 785-1210/- for Market Secretary B and Rs. 1000-1820/- for Market Secretary A, though they were discharging identical duties and responsibilities.

(3.) This is not in dispute that the persons working as Market Secretaries B approached this Court by way of C.W.J.C. No. 6261 of 1985 claiming identical pay-scale at par with pay-scale of Market Secretary A on the ground that they were discharging the same functions, duties and responsibilities. The writ petition was allowed vide order dated 5.12.1994 and Market Secretary B were allowed pay-scale of Rs. 1000/- to 1820/- with effect from the date when they approached this Court by filing C.W.J.C. No. 6261 of 1985.