R.R. Prasad, J. - (1.) WHEN the Petitioner, a retired employee of the Deoghar District Board, was not given the scale of senior selection grade and also the arrears of salary and pension in terms of the recommendation of 6th Pay Revision Committee, the Petitioner filed writ application.
(2.) IN that writ application, the stand which was taken by the District Board was that financial position of Zilla Parishad is so weak that it is unable to pay the salary or other allowances in terms of the recommendation of the 6th Pay Revision Committee. Further stand taken was that the authority of the Zilla Parishad has been warned by the State authority not to give any benefit in terms of the recommendation of the 6th Pay Revision Committee unless it gets approval of the State Government and that the State Government has not accorded approval of the proposal sent to the Government.
(3.) HOWEVER , this Court finding the objection untenable disposed of the application by passing the following order : Accordingly, Respondent No. 4 is again directed to decide the matter relating to payment of retiral dues in terms of the recommendation made by the 6th Pay Revision Committee and also the matter relating to grant of Senior Selection Grade in terms of the Finance Department (Government of Bihar) Circular No. 10770 dated 30.12.1981 afresh in accordance with law within a period of three months from the date of receipt/production of a copy of this order, failing which the Petitioner would be entitled to get interest @ 6% over the amount which is due to be paid by the authority concerned.;