SARYU PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has filed this writ petition praying for direction to release his pension, and retiral benefits according to the revised pay scale. During pendency of the writ petition, an order was passed by the Secretary, Finance Department, Government of Jharkhand. The petitioner thereafter, prayed for amendment in the prayer seeking quashing of the order dated 27.05.2009

(2.) When the case is taken up today, learned counsel for the petitioner submitted that the petitioner confines his petition, praying for quashing the order dated 27.05.2009 passed by the Secretary Finance Department, Government of Jharkhand by which the petitioner's claim has been denied.

(3.) The grievance of the petitioner is that since he was a senior most upper division clerk and working as Accountant in the Ranchi Treasury, he should have been given promotion to the post of Senior Accountant with that pay scale Higher scale of Rs. 6500-10500/- was given to the other Assistants working in the office, namely, Lankeshwar Ram, Shyam Bihari Lal, Jagarnath Prasad Thakur and Kemeshwar Lal Das and pay protection should have been at least, given to the petitioner in order to avoid anomaly in his pay.