ALIK KUMAR BHATTACHARJEE Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) THE petitioner retired from the post of Inspector of Police on 31.5.2003. The petitioner invites the Court to adjudicate his claim for payment of certain arrears on account of difference of salary consequent to removal of pay anomaly to put him at par with his juniors paid the same.

(3.) THE cause of action is alleged from 1.4.1982 due to revision of pay with effect from 1.4.1981. Reliance is placed on certain administrative orders of the Government issued by letter no. 1122 dated 10.2.1983 and letter no. 21/82/764 dated 24.2.1992. The claim is additionally based on certain orders of the erstwhiie Ranchi Bench of this court in CWJC No. 908 of 1988(R), (Md. Zahir Ahmad Vs. State of Bihar & Ors.). He claims to have represented on 30.10.2007 more than four and half years after his superannuation. The contention is that he had kept representing while he was in service to which the Respondents did not react.