BHOLESHWAR PRASAD NARAYAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) A grievance has been made by the petitioner against the order as contained in Annexure 8 whereby and whereunder his representation for payment of revised scale pursuant to 5th Pay Revision Committee report has been rejected.

(3.) PRIMA facie, it appears that 5th Pay Revision Committee report was made effective with effect from 1.1.1986 and since the petitioner superannuated with effect from 31.1.1987, ordinarily he would be entitled to get revised scale and in no way, the resolution of the Finance Department dated 8.2.1999 as referred to above, will affect the right of the petitioner. Prima facie, thus, it appears that on wrong construction of the resolution of the Finance Department dated 8.2.1999 the claim of the petitioner has been rejected summarily.