CHANDA HEMBROM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard through V.C.

(2.) The petitioner has approached this Court with multiple prayers; however, learned counsel for the petitioner confines his argument only on the point that this petitioner should get the difference of salary from 27/12/2003 to 29/7/2008 when he was working as in-charge Executive Engineer and further the difference of salary from 29/7/2008 till date since he has been made in-charge Superintending Engineer.

(3.) Mr. Ashim Kumar Sahani, learned counsel for the petitioner submits that the petitioner was appointed as Junior Engineer on 19/1/1987. Thereafter, in the year 1995 he was promoted to the post of Assistant Engineer. Subsequently, pursuant to the notification as contained in Memo No.10295 dtd. 27/12/2003; the petitioner has been given the charge of Executive Engineer from the date of notification; however, his substantive post was of Assistant Engineer.