RAJENDRA PRASAD Vs. PATNA REGIONAL DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) PETITIONER superannuated as Assistant Senior Selection Grade on 31.1.2002, from the Patna Regional Development Authority as constituted under the Bihar Regional Development Authority Act (as it then was). The petitioner has filed the present writ application for payment of his retiral dues as per the last pay certificate and for payment of two months arrears of salary which was held to be payable by the Vice -Chairman of P.R.D.A. but has not been paid because of pendency of this case.

(3.) PETITIONER states that he retired in the pay scale of Rs. 1,800 -3,330/ - which was the current pay scale as per the decision of the Board of P.R.D.A. It is stated that the 5th Pay Revision Recommendation were received and accepted by the State Government by resolution dated 18th December, 1989, a copy whereof is annexed to the writ application. In paragraph no. 11 whereof it was stated thus: -