ANIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Rajendra Narain, learned Senior counsel for the petitioner along with Mr. Binit Kumar learned counsel and Mr. Deepak Kumar A.C. to S.C.5 for the State.

(2.) The grievance of the petitioner is that although he superannuated from the post of Director, Animal Husbandry but he has all along drawn salary attached to the lower post which he held previously.

(3.) The facts leading to the present writ petition stands noted in the order of this Court passed on 2017 and requires no reiteration. Suffice it to say that the petitioner vide Annexures- 1,2, 3 and 5 was posted to discharge duties of a higher post but the stipulations present allowed him to draw salary of the substantive post that he held. In between, the petitioner was substantively promoted to the post of Joint Director on 11.12.2008 vide Annexure-4 and by the subsequent order bearing letter dated 30.6.2010 while holding the post of Joint Director that he was posted to discharge duties of the Director, Dairy Department on his own pay scale of Joint Director. No grievance was raised by the petitioner at any stage of time although the grievances raised dates back to the year 1996 when first of such orders was passed vide Annexure-1. Surprisingly even though since 1996 vide Annexure-1 until the superannuation of the petitioner on 30.6.2014, all along he discharged on duties on superior post while drawing salary of the substantive post but never did he raised any grievance.