BALMIKI PATHAK Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition under article 226 of the Constitution of India has been filed to grant similar pay scale to Basic Health Worker as being granted to Auxiliary Health Worker who are also performing similar nature of work and responsibility also being the same and qualification of Basic Health Worker being higher to Auxiliary Health Worker and as such are entitled for similar pay scale.

(3.) It has been further prayed for revising the pension and other retiral dues after re-fixation of pay scale of the petitioner in the pay scale of Rs. 240-396/- in Third Pay Revision and Rs. 680-695/- in Fourth Pay Revision and thereafter the petitioner has further prayed to fix his pay scale in terms of judgment and order dated 26.03.996 and 27.08.1996 passed in CWJC No. 6096 of 1992 w.e.f. 01.01.1986 with consequential benefit and 18 per cent interest.