BALESHWAR SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner to treat the services of petitioner confirmed and regularized since 9/12/1986 and to pay annual increments with effect from the said date in the light of order dtd. 8/9/2006 and 29/1/2014 passed in C.W.J.C. No. 10680 of 2000 and Civil Review No. 61 of 2008. It has been further prayed for a direction to respondent Nos. 3 and 8 to recalculate the salary and other benefits of petitioner after giving annual increments since 9/12/1986 and to pay entire consequential arrears of salary and other monetary benefits pursuant to memo No. 715 Patna dtd. 10/3/2014 issued by respondent No. 3 to the respondent No. 8 in case of petitioners of C.W.J.C. No. 10680 of 2000.

(2.) The case of petitioner is that there were three Private Engineering Colleges in Bihar at Gaya, Motihari and Darbhanga. Petitioner was appointed in Gaya Engineering College on the post of Laboratory Assistant and he joined on the said post on 6/4/1984

(3.) Bihar Private Engineering College (Taking over) Third Ordinance, 1990 came into existence by which said Engineering Colleges were taken over by the State of Bihar with effect from 9/12/1986.