SANDHYA SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Seeking quashing of order contained in Memo No. 119 dated 22.02.2001, the petitioners have approached this Court by filing this writ petition. A further prayer for fixing the proper scale of pay of the petitioners and for grant of all consequential benefits have also been made by the petitioners.

(2.) The brief facts of the case are that the original petitioner No. 1, Anil Kumar Sinha was initially appointed on 25.08.1978 as Lower Division Assistant on daily wages. On 11.06.1980 he was appointed on the regular post of Lower Division Assistant in the pay scale of Rs 284-372 and by office order dated 13.07.1990, he was granted first time-bound promotion, which was confirmed on 23.10.1999.

(3.) Since the original petitioner No. 1, Anil Kumar Sinha died on 16.01.2011, an Interlocutory Application No. 1289 of 2013 seeking substitution of legal heirs of the original petitioner No. 1 was filed and the said application has been allowed by order dated 15.03.2013.