JWALA PRASAD SINGH S/O SRI LOKNATH SINGH Vs. THE STATE OF BIHAR THRU. CHIEF SECRETARY, GOVT. OF BIHAR, OLD SECRETARIAT, PATNA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel representing the State.

(2.) This writ application has been preferred for a direction to the respondent-authorities to issue an appropriate order for benefits of fixation of pay in terms of the policy decision appearing in Memo. No. 1235 dated 26-02-2004 issued by the Government of Bihar, Department of Cooperative.

(3.) Learned counsel for the petitioner submits that by way of policy decision as contained in Memo. No. 1235 dated 26-02-2004, the State Government decided to give weightage of past service of the petitioner and others similarly situated, who were working as Paid-Manager of Primary Agricultural Credit Society (PACS) and were later on, taken in Government service against Class III posts. Learned Counsel for the petitioner submits that in terms of the policy decision the petitioner would be entitled for the benefits of fixation of pay etc. However, the same has not been done and therefore, the petitioner has been deprived of the benefits, which would accrue to him by virtue of the policy decision. In course of argument learned counsel has drawn the attention of this Court towards the order dated 29-06-2009 passed by learned Writ Court in C.W.J.C No. 2190 of 2005 and C.W.J.C No. 8490 of 2002.