LAWS(PAT)-2006-4-17

RANJIT SINGH Vs. STATE OF BIHAR

Decided On April 26, 2006
RANJIT SINGH Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner by this writ application, prays for issuance of direction upon the respondents to make payment of his due salary for the post of Assistant Professor in the Department of Microbiology with effect from 14.5.1997 to 28.2.2002.

(3.) SINCE the petitioner was given promotion on ad hoc basis in the like manner others were given the benefit of scale, in my opinion, the same cannot be denied to the petitioner on the maxim "Two equals cannot be treated unequally".