BIHAR RAJYA KRISHI VIPNAN PARISHAD, BAZAR PRAVESHI Vs. BIHAR STATE AGRICULTURAL MARKETING BOARD, THROUGH

JUDGEMENT

(1.) Heard Mr. Jay Prakash Verma, learned counsel appearing for the petitioners and Mr. Subodh Kumar, learned Assisting Counsel to Standing Counsel No.26 for the State.

(2.) The writ petition was admitted for hearing vide order passed on 21.9.1999.

(3.) While the petitioner no.1 is an association of Market Supervisors, the petitioner nos.2 and 3 are its members and they have moved this Court for commanding the respondent authorities of the Bihar State Agriculture Marketing Board (hereinafter referred to as "the Board") since repealed through Bihar Agriculture Produce (Market) Repeal Act, 2006 (hereinafter referred to as the "Repeal Act") with its assets and liabilities vesting in the State, to make payment of salary of the petitioners herein as well as the other members Market Supervisor of petitioner no.1 on the basis of the scale fixed by the Board of Directors in its meeting held on 19.10.1993, whereby approval was granted by the Board for allocation of scale of Rs.1500-2750/- for the Market Supervisor. The resolution of the Board dated 19.10.1993 circulated vide order bearing Memo No.528 dated 31.1.1994 is at running page 128 with a formal order being issued by the Managing Director bearing Memo No.4325 dated 5.9.1994 at Annexure 11 to the supplementary affidavit.