SHEO KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The present writ petition has been filed for a direction to the respondents to implement the recommendations of the 5th P.R.C. with effect from 01.01.1996 and 6th P.R.C. with effect from 01.01.2006 along with allowances as admissible to employees of the State Government as per circular issued by the State Government through Finance Department vide Circular No. 660/F (2) dated 08.02.1999.

(3.) Learned counsel for the petitioner submits that despite the resolution of the Board of the respondent-Bihar State Industrial Development Corporation (for short 'the BSIDC') taken in its meeting held on 22.12.1961 (Annexure-2) by which the relevant Rules of the Bihar Service Code and T.A. Rules were adopted until such time that Rules were framed by the BSIDC, the benefits of the 5th and 6th pay revision have not been granted to the petitioner. The petitioner relies on the judgment dated 31.08.2016 passed by a Division Bench of this Court in LPA No. 821 of 2015 which was also not interfered with in Special Leave to Appeal (C) No. 31055 of 2016 filed by the Bihar State Financial Corporation (for short 'BSFC').