ARBIND KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the parties on I.A. No. 2498 of 2017 as well as on the merits of the writ petition.

(2.) I.A. No. 2498 of 2017 is allowed with consent of the learned counsel for the parties and it is directed that the prayer made in paragraph</i> no. 1 of the said I.A. be incorporated as Prayer No. V of paragraph</i> No. I of the main writ petition.

(3.) The present writ petition has been filed for quashing the order contained in Memo No. 872 dated 15.06.2013 passed by the Superintending Engineer, National Highway Work Circle, Patna, whereby and whereunder the first time bound promotion granted to the petitioner vide order dated 09.08.1995 has been cancelled with retrospective effect. It has been further prayed to quash the consequential orders as contained in Memo No. 485 dated 12.05.2016, Memo No. 1200 dated 11.11.2016 and Memo No. 294 dated 01.02017 issued by the respondent no. 5 whereby and whereunder the pay scales of the petitioner have been reduced and excess amount paid to the petitioner has been directed to the recovered. The petitioner has also prayed for grant of the benefits of first time bound promotion with effect from 08.04.1991. Lastly it has been prayed to quash the order contained in Memo No. 409 dated 202017 whereby a sum of Rs. 6,47, 462/- has been directed to be recovered from the petitioner.