RAM LAKHAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This judgment will govern disposal of CW.J.C. No. 1889 of 1991 (R) and C.W.J.C. No. 1900 of 1991 (R) as questions involved in both these writ applications are common.

(2.) The short question for consideration is as to whether the Petitioners are entitled to revision of the present pay scale as per the recommendation by the Pay. Anomaly Removal Committee at page 107 of the report. Petitioners claim that they are entitled to pay scale of Rs. 1640-2900/- with retrospective effect.

(3.) The relevant facts, for disposal of these writ applications, are as follows: