CHANDESHWAR PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) For the reasons indicated in I.A. No. 8265 of 2015. the delay of 63 days in filing the present L.P.A. is condoned. Accordingly, the said I.A. is allowed.

(2.) The Court has noticed a tendency in certain set of Government employees that their greed for easy money does not end even after their superannuation. This is one of those cases in which the appellant does not seem to be satisfied even though he is reaching the evening of his life and wants to draw as much blood as he can, from the system of which he was a part once.

(3.) Way back in the year 2002 the appellant superannuated from the post of Junior Research Assistant. He was granted benefit of time bound promotions and higher pay scale. The said benefits became contentious. On the direction of a writ Court the order dtd. 17/6/2004, which was Annexure-15 to the writ application, came to be passed by the Chief Engineer. It was a rather detailed order having consequences for the petitioner, who is appellant here; therefore, he chose to challenge it in the writ application i.e. CWJC No. 16180 of 2006.