SUNIL CHANDRA MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present writ application is to the amendment of Clause 7.5 of the terms and conditions of the Rural Revenue Franchisee Scheme, 2013 (hereinafter refereed to as the 'Scheme') which has been brought about by Letter No. 109/2013 -1844 dated 01.12.2014.

(3.) Learned counsel for the petitioner submits that there was a concluded agreement between the parties beginning from 03.08.2013 for 24 billing months with regard to meter reading, bill distribution and bill collection and the rates were as per Clause 7.5 of the Scheme which gave incentive on collected amount @ 6% of the relevant monthly assessment and which is enhanced if the target exceeds 60%.