DEONANDAN BIRAJI Vs. STATE OF BIHAR

JUDGEMENT

(1.) I .A. No. 7073 of 2007 has been filed challenging the order dated 29.11.2007 issued during the pendency of the writ application ordering recovery of Rs. 1,05,800/ from the petitioner.

(2.) HAVING heard learned counsel for the parties, the interlocutory application is allowed. The challenge to the order dated 29.11.2007 shall form part of the challenge in the original writ application. The petitioner was initially appointed as Compilation Clerk on 12.2.1968 in the work charge establishment in the pay scale of Rs. 220 -315/ -. With effect from 1.1.1971 based on the third pay revision committee report, his pay scale was revised. A policy decision of the State Government dated 20.8.1981 to regularize the services of those in the work charge establishment and had completed five years as such on 1.4.1977, led to the induction of the petitioner into the regular establishment.

(3.) BY a policy decision dated 24.5.1980 the posts of Upper Division Clerk and Lower Division Clerk were merged to form a unified cadre of Clerks. The petitioner was appointed as Lower Division Clerk on 12.9.1981 with effect from 1.4.1977, after merger of the grades. Counting his services for the period of work charge establishment also, the petitioner was then granted time bound promotion on 23.3.1987.