STATE OF BIHAR Vs. SATYA NARAYAN RAM

JUDGEMENT

(1.) Heard Mr. P.K. Shahi, learned Advocate General for the appellants and Mrs. Prakritita Sharma, learned counsel for the respondents.

(2.) The present appeal is directed against the judgment and order dtd. 23/3/2022 passed in C.W.J.C. No. 1773 of 2021 whereby and whereunder the learned Single Judge has been pleased to allow the writ petition and directed the appellants to give effect to the policy decision dtd. 30/6/2017 with reference to 27/8/2015 earlier policy decision. The learned Single Judge also held that it is only the technical error that on 27/8/2015 the Vigilance Department's name has been left out. Learned counsel for the appellants submits that the learned Single Judge also held that the respondents/petitioners are entitled to one month's additional salary in the year 2015-2016 and 2016-2017. Apart from the aforesaid, learned Single Judge also directed the same shall be calculated and disbursed to the respondents/petitioners within a period of three months from the date of receipt of the order.

(3.) Short question for consideration in the present case is whether the policy decision dtd. 30/6/2017 for extending additional salary of one month to such of those employees who are working in Vigilance Department could be extended retrospectively from 27/8/2015 or not ?