STATE OF BIHAR Vs. ACCOUNTANT GENERAL

JUDGEMENT

(1.) HEARD learned counsel for the appellants.

(2.) THE appeal was barred by limitation of 72 days of inordinate delay. We have not issued notice under Section 5 of the Limitation Act but on examining the merit of the appeal we find that there is no merit in the appeal and it would not serve the purpose by burdening the respondent with more litigation cost by issuing notice of the application under Section 5 of the Limitation Act.

(3.) THIS position continued till 25.11.1995, when the Deputy Secretary, Bihar Government, Art, Culture and Youth Department informed the Accountant General that the respondent -petitioner shall be entitled to pay scale of Rs. 387 -600/ - but he shall not be entitled to nine increments from 25.11.1995.