Baldeo Saw vs The State Of Bihar
2021 Latest Caselaw 5047 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.145 of 2021
     ======================================================

Baldeo Saw, aged about 62 years, Male, Son of Late Deo Nath Saw Resident of Mohalla- 229, A-Jaiswal House, Sidheswar Nagar, Mainpura, P.S.- Patliputra and District- Patna.

... ... Petitioner/s Versus

1. The State of Bihar through its Principal Secretary, Finance Department, Government of Bihar, Old Secretariat, Patna.

2. The Principal Secretary, Registration Excise and Prohibition Department, New Secretariat, Patna.

3. Bihar State Beverages Corporation Ltd., Vidyut Bhawan-II Jawahar Lal Nehru Marg, Patna.

4. Managing Director, Bihar State Beverage Corporation Ltd., Vidyut Bhawan, Patna.

5. General Manager, Huamn Resources and Administration, Bihar State Beverages Corporation Ltd., Patna.

6. Audit Officer, Bihar State Beverages Corporation Ltd., Patna.

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :      Mr. Mohammed Abu Haidar
     For the Respondent/s   :      Mr. Lalit Kishore, AG
                            :      Mr. Vikash Kumar, SC 11

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 27-10-2021

Heard learned counsels for the parties.

State counsel accepts notice for the respondents.

In the instant petition, petitioner has prayed for

issuance of an appropriate writ/s, order/orders, direction,

commanding the respondents to provide the Pay Scale of Rs.

5500-9000/- as well as to release the difference of scale of pay

as the same has been recovered from salary with interest thereon

or any other relief or reliefs which the petitioner is entitled to.

Patna High Court CWJC No.145 of 2021 dt.27-10-2021

With the consent of the respective counsel, matter is

taken up for final disposal. The petitioner's grievance is to

extend pay scale of Rs. 5500-9000/- after a fixation and release

of difference of salary. In this regard, petitioner is stated to have

submitted a representation on 14.10.2014. There is inaction on

the part of the respondent No. 3. Therefore, the respondent Nos.

3 and 4 are hereby directed to examine the petitioner's

grievance whether he is entitled for the pay-scale of Rs. 5500-

9000/- or not with reference to service record of the petitioner

read with relevant pay rules or executive order. The above

exercise shall be completed within a period of four months from

the date of receipt of this order.

In the event of entitlement of the aforesaid pay scale

at Rs. 5500-9000/- be assigned to the petitioner from the date he

was eligible and further calculate difference of pay and disburse

arrears of pay within a period of four months from today.

With the above observations, the writ petition stands

disposed of.

(P. B. Bajanthri, J)

GAURAV S./-

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