LAWS(PAT)-2005-12-32

BINDESHWAR NAYAK Vs. STATE OF BIHAR

Decided On December 16, 2005
Bindeshwar Nayak Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD counsel for the parties and considered the counter affidavit filed on behalf of the State.

(2.) THE grievance of the writ petitioner is that he is entitled for the revised pay scale notionally with effect from 1.1.1986 and actual benefit with effect from 1.3.1989, as it has already been done in respect of others by the State Government.

(3.) IN the counter affidavit filed on behalf of the Finance Commissioner, Government of Bihar, it is categorically stated that the claim of the petitioner has been examined once again and the same was placed for consideration by the Government. The respondent -Finance Commissioner, however, prayed for two weeks time to take final decision in the matter allowing the revised pay scale to the petitioner.