MADAN PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In this case, the petitioner has sought relief for payment of difference of salary of the regular post for the period from 1.6.2002 to 28.11.2006 and also difference of salary in terms of 6th Pay Commission Report.

(3.) The claim of the petitioner is that he was inducted in the services of the Government of Bihar and superannuated from the post of Key Man Choukidar and as such he is entitled to the salary in terms of the 6th Pay Commission Report with effect from 1.1.2006.