SUNIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed for the following reliefs:

(3.) The learned counsel for the petitioner submits that the petitioner was appointed as a Junior Engineer in the Road Construction Department on 15/1/1988 and while he was working in the office of the Chief Engineer, Rural Engineering Organization, Patna, on 12/11/1999, he was taken into custody on 5/1/2000 in relation to a CBI case relating to bitumen scam. Subsequently, he was released from jail on 5/4/2000 and gave his joining on 16/4/2000 before the Engineer-in-Chief and his suspension was revoked in July, 2000. On 29/9/2003, the petitioner was again placed under suspension under the provisions contained in Rule 100 of the Bihar Service Code against which he preferred a writ petition bearing CWJC No 542 of 2004 which was allowed vide order dtd. 14/3/2005 with a direction to reinstate the petitioner with all consequential benefits and in view of the order passed by this Court, the order of suspension was revoked on 27/5/2005. The petitioner was granted the benefit of 6th and 7th pay revision by the competent authority vide order contained in Memo No 532 dtd. 5/5/2018 issued under the signature of Executive Engineer, Road Construction Department, Road Division, Kishanganj. The said benefit was immediately withdrawn after a lapse of just one month vide Memo No 746 dtd. 29/6/2018 issued under the signature of Executive Engineer, Road Construction Department, Road Division, Kishanganj whereby a corrigendum was issued by which the benefit of 6th and 7th pay revision granted to the petitioner has been cancelled, without assigning any reason. The petitioner kept on filing representations, but till the date of his retirement, i e 31/1/2023, the same was not restored and being aggrieved with the same, the petitioner has filed the present writ application.