RAGHO PRASAD SINGH, SON OF LATE YOGENDRA SINGH Vs. STATE OF BIHAR, THROUGH THE SECRETARY COMMISSIONER, HUMAN RESOURCES DEVELOPMENT DEPARTMENT, GOVERNMENT OF BIHAR, PATNA

JUDGEMENT

(1.) THE petitioner has moved this Court for quashing of Annexure -5 dated 29.7.1993 by which the petitioner 'ssalary has been refixed in cordance with the amended Rule of 1993.

(2.) The short facts are that the petitioner was posted at High School, Adalpur Amari, Munger where he joined his service on 8.11.1975. The petitioner was granted time bound promotion on 8.11.1985 vide order dated 4.10.1986. The State Government vide Resolution No. 6022 dated 18.12.1989 revised the scale of pay of teachers with effect from 1.1.1986 but the actual payment in the revised scale, however, was to be made from 1.3.1989. The petitioner 'sscaie was fixed by Annexure -3. The petitioner 'spay was fixed in accordance with 1989 Resolution.

(3.) THE petitioner is aggrieved that the pay scale has been revised and he has been given a lower scale as the resolution dated 18.12.1989 has been revised by a decision of the State Government taken on 20.2.1993 which has amended the Resolution of 1989.