TARANI SEN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr, R.C. Khatri, appearing for and on behalf of the petitioner and heard also J.C. to S.C.I, for the respondents.

(2.) THE petitioner's grievance is that the he has not been fixed his pay scale although he has retired on 30.11.1996, hence this writ application.

(3.) IT appears that the petitioner had appeared several times for passing those examinations but he could not be successful when he attempted and when he attempted and when he attained the age of fifty years, his immediate controlling officer had made recommendations for exemptions of passing of the said examination but now after the petitioner had attained the age of retirement and when he had claimed for fixation of proper pay scale, this plea had been taken.