STATE OF BIHAR Vs. PARAS NATH SINGH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS appeal is directed against the order dated 20th September, 2006. The petitioner has been appointed as a Junior Engineer on 2nd June, 1960, and while he was so functioning in the Irrigation Department with effect from 16th February, 1981 he was required to discharge the function of Assistant Engineer but without actually promoting him. He was allowed to draw his salary of original post alongwith rupees thirty as additional pay. Continuing in this position the petitioner superannuated on 31st July, 1997.

(3.) AFTER the petitioner superannuated in the first instance, by the order dated 28th March, 2002 he was promoted as an Assistant Engineer with effect from 1st January, 1992 which was later on modified to 1st April, 1992 vide order dated 21st October, 1994.