BHUNESHWAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) PETITIONER has aimed following reliefs in the writ petition:

(2.) THE case of the petitioner is that he joined the Irrigation Department of the Government of Bihar in 1954 and retired from there on 31.1.1989. According to him, he has not been fairly treated by the respondents throughout his service career. Not only they went on giving him one adverse entry after another without any basis they also did not decide his representation and appeals filed against those entries. He was also not granted promotions on different posts on due dates. According to him, while the respondents went on granting promotions to other similarly situated persons, he was denied the same for no valid reason. Neither they promoted him to the post of Chief Engineer nor fixed his pension in the pay scale admissible to that post He retired from the post of Superintending Engineer on 31.1.1989 but his pension was fixed treating him retired in 1983 out of which 10% has now been reduced by the impugned order.

(3.) HEARD the learned counsel for the parties and perused the record.