SHAILENDRA NARAIN CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) In application the petitioners have prayed for issuance of a writ of certiorari for quashing the office Order No. 573, dated 22-7-1982, whereby and whereunder the Secretary of the Bihar State Agro Industries Development Corporation Limited (hereinafter referred to as 'the Corporation') acting under the order of the Managing Director thereof sought to revise the pay scale of the petitioners, although the same was contrary to the recommendations of the 4th pay Revision Committee and also for issuance of a writ of or in the nature of mandamus directing the respondents to fix the petitioners pay in the Pay Scale of Rs. 880-1510 as has been made applicable to the similarly situated persons in the Government Department.

(2.) The facts of the case lie in a very narrow compass. The petitioners are employees of the respondent-Corporation which is State within the meaning of Article 12 of the Constitution. The petitioners at the relevant time were initially appointed in the posts of Collection Inspectors which was later on upgraded as Agro Inspector.

(3.) According to the petitioners their duties and responsibilities expanded after the aforementioned posts were designated as Agro Inspector from the post of Collection Inspector.