BIMAL KUMAR NIYOGI Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner who was in the services of Respondents Patna Regional Development Authority (P.R.D.A. for short), has moved this Court with three fold prayer, namely, (a) to direct the Respondents to issue appropriate order of approval and concurrence relating to promotion of petitioner to the post of Superintending Engineer with effect from 17th November ' 88 and to provide consequential monetary benefit to the same ; (b) to direct the Respondents to pay in the post of Chief Engineer (sic) (c) to direct the Respondents to pay interest on arrears and the arrears of Provident Fund with interest accrued therein.

(2.) AS the case can be disposed of on a short point, it is not necessary to discuss all the facts, except the relevant one.

(3.) UNDER Sub -section (3) to section 6 of the Bihar Regional Development Authority Act, 1981, the post having minimum salary of Rs. 500/ - is required to be filled up on the advise of the Bihar Public Service Commission, the authority is empowered to appoint a person on any post carrying salary of Rs. 500/ - after approval of the State Govt., but total period cannot exceed here than six months.