THE STATE OF BIHAR THROUGH ITS CHIEF SECRETARY, GOVT. OF BIHAR, PATNA Vs. GANGADHAR SINGH, SON OF LATE RAM CHARITRA SINGH, RESIDENT OF VILLAGE

JUDGEMENT

(1.) The challenge in the present Letters Patent Appeal is to an order dated 8th Aug., 2013 passed by the learned Single Bench of this Court in CWJC No. 20589 of 2011, whereby the writ application filed by the respondent was allowed and the order of re-fixation of salary and the consequent recovery was set aside and the pay scale which was being paid to the writ applicant at the time of his superannuation was restored.

(2.) The challenge in the writ petition was to an order of revising the pay scale payable to the applicant. Earlier, the applicant was appointed by Bihar Water Development Corporation which Corporation went into liquidation and the employees therein including the writ applicant were absorbed by the State Government in the Water Resources Department.

(3.) The assertion in the writ application is that he was granted pay scale of Rs.4500-7000 which has been reduced to Rs.4000-6000 without notice to the writ applicant and that the recovery of the alleged excess amount was ordered to be effected from the dues payable to the writ applicant. It is said grievance, which has since been set aside by learned Single Judge.