JITENDRA KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties.

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

(3.) The brief facts giving rise to the present writ petition is that the petitioner was appointed as a Junior Engineer and subsequent thereto gave his joining in the month of February, 1979 on the post of Junior Engineer. Later on, he was promoted to the post of Assistant Engineer and subsequently superannuated after attaining the age of superannuation w.e.f. 30/9/2017 from the office of the Irrigation Cirle Nawada,. It is the case of the petitioner that there is a provision for grant of annual increment and for the same the employees needs to appear and pass departmental examination and if an employee, who has appeared thrice in the departmental examination and has attained the age of fifty years, the annual increment cannot be stopped and the same will be granted to the employees and has been clarified by various resolutions and circulars issued by the authorities of the State Government from time to time including letter No. 4674 dtd. 15/5/1992 and letter No. 4368 dtd. 28/8/2009. The same were later on further clarified vide notification contained in Memo No. 3127 dtd. 3/6/2018 issued by the General Administration Department Government of Bihar, Patna.