ANIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the petitioner and the counsel appearing for Accountant General, Bihar, Patna. No one appears on behalf of the State.

(2.) THE petitioner has superannuated from service on 31.5.1996 from the post of Assistant Superintendent, Physical Education in the Department of Art, Culture and Youth. This application has been filed by the petitioner for a direction to the respondents to pay his arrears of salary arising out of 1st and 2nd time bound promotion. Further prayer of the petitioner is for a direction to the respondents to revise the final pension of the petitioner on enhanced pay scale.

(3.) PETITIONER 'scase is that the Deputy Secretary, Government of Bihar vide Memo No. 422 dated 23.10.1992 sanctioned 1st time bound promotion in the pay scale of Rs. 940 to 1660 and second time bound promotion was allowed to him on the direction of this Court in C.W.J.C. No. 14170. of 2004. In spite of the 1st and second time bound promotion, his salary was not fixed in the revised promotional scale till the date of his superannuation. As the salary of the petitioner has not been fixed in the promotional scale, his pension has also not been fixed. In this circumstances the prayer of the petitioner is for making payment of his arrears of salary in the revised promotional scale and also for fixing his pension in the revised promotional scale.