ABDUL QAIVUM Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER has retired from the post of Supervisor on 31.12.2003 from Malwari Chaukee Rearing Centre, Pirpainty, Bhagalpur. This application has been filed by the petitioner for quashing the following "order:

(2.) PETITIONER has further prayed tor a direction to the respondents to revise the order in letter no. 109 dated 24.1.2004 and the order contained in memo no. 190 dated 25.2.2004 by which leave encashment and group insurance have been sanctioned. Further prayer of the petitioner is to restrain the respondents from recovering any amount from the retirement benefits of the petitioner.

(3.) PETITIONER was appointed as Overseer in the pay scale of Rs. 45. -75 on 31.1.1962. He was promoted to the post of Supervisor/Special Inspector vide order dated 27.8.1979 in the pay scale of Rs.296 -460. The petitioner was adjusted to the post of Supervisor due to non -availability of the post of Special Inspector. Recommendation of the 4th Pay Revision Committee was accepted by the State of Bihar vide Resolution No. 10770 dated 30.12.1981, and the pay scale of Supervisor was revised to Rs.580 -860 with effect from 1.4.1981. The report of Pay Anomaly Committee came on 15.1.1987 and the pay scale of Overseer and Supervisor was made equivalent with effect from 1.1.1986. The recommendation made by the Pay Anomaly Committee was accepted by the State Government, vide Resolution No. 224 dated 15.1.1987 but so far the monetary benefit is concerned, it remained notional effect from 1.1.1986 and actual benefit was given with effect from 1.3.1986.