MAHADEO RAM Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) No one appears on behalf of the petitioners. Learned counsel representing the Respondents-State of Bihar is present.

(2.) Following relief has been sought for in the present writ application:-

(3.) From the pleadings, I find that there is no averment as to which post the petitioners were holding at the same time of institution of the writ application on the basis of which they have claimed relief. The only plea which the petitioners have taken is that they should be granted the scale of Rs. 2200-4000, by implementing the order of this Court dated 05.11.1992 passed in C.W.J.C. No. 6059 of 1990. The order has been brought on record by way of Annexure-1 to the writ application. The order dated 05.11.1992 in C.W.J.C. No. 6059 of 1990 has been passed in terms of an earlier judgment of this Court dated 26.05.1992 in C.W.J.C. No. 768 of 1991 (Awadh Bihari Singh and Ors. v. State of Bihar & Ors.) and C.W.J.C. No. 9217 of 1988 (Vidyanand & Ors v. State of Bihar & Ors.). At the first place, I find that in none of the orders passed by Division Bench of this Court as noted above, the Court allowed scale of Rs. 2200-4000. The only relief which was granted by the Division Bench of this Court in its judgment dated 26.05.1992, was that persons holding the post of Block Agriculture Officer shall also be considered for up gradation, as done in the cases of Block Agriculture Inspectors.