YOGENDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By Court.:- Heard learned senior counsel for the appellants and learned Additional Advocate General for the respondent State.

(2.) The appellants are aggrieved by the impugned Judgment dated 08.03.2016, passed by the Writ Court in W.P.(S) No. 2115 of 2015 and W.P.(S) No.2382 of 2015, whereby, the writ applications filed by the appellants and other similarly situated persons, claiming the benefits of the 5th Pay Revision w.e.f. 1.1.1997 and 6th Pay Revision w.e.f. 1.1.2006, have been dismissed by the Writ Court.

(3.) The appellants herein, were the employees of Bihar State Road Transport Corporation, (herein after referred to as the 'Corporation'). Consequent to the bifurcation of the State of Bihar by virtue of Bihar Reorganization Act, 2000, and upon creation of the State of Jharkhand, the services of the appellants fell within the State of Jharkhand, as they were either working within the territorial jurisdiction in the State of Jharkhand, or subsequently their services were allocated to the State of Jharkhand. All the appellants superannuated from service between the period 31.01.2005 to 31.07.2011.