STATE OF BIHAR Vs. RAJDEO CHAUDHARY

JUDGEMENT

(1.) Heard the learned counsel for the appellant-State and the respondent.

(2.) The appellant-State has questioned the correctness of the judgement dated 25.05.2017 passed by the learned Single Judge in C.W.J.C. No. 10795 of 2011, whereby the order bearing No. 22/09-630, dated 09.03.2011, issued by the Joint Secretary, Government of Bihar, Patna, denying the benefit of the Resolution No. 7872 dated 26.10.2007 of the Finance Department granting higher grade of pay to the Assistants Grade-II in the pay-scale of Rs. 5000-8000/- to the respondent in view of such resolution being applicable only to the concerned Assistant Grade-II who were appointed prior to 20.12.2000.

(3.) The short facts giving rise to the present appeal are as hereunder: