- (1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the State.
(2.) LEARNED counsel appearing for the petitioner submits that the petitioner was initially engaged on the post of Mal Peon in the year 1965 at Circle Office, Gola. Subsequently, his services were absorbed in the same Office w.e.f. 01.12.1965, though it was not on regular basis. However, the petitioner was appointed on a regular basis w.e.f. 06.12.1966 and then he was posted as Revenue Karamchari at Ichak Circle. In course of time, the petitioner was given 1st time bound promotion in the year 1981. There upon after considering the satisfactory service of the petitioner, the petitioner was granted 2nd time bound promotion in the year 1989 w.e.f. 01.04.1984. The petitioner on being granted 2nd time bound promotion was being paid salary in upgraded scale.
(3.) IN course of time, the petitioner got retired on 31.01.1999 and the pension was fixed on the pay scale last drawn. Suddenly, when the petitioner came to know that the Deputy Commissioner (Establishment), Hazaribagh has passed an order as contained in Memo No.906/Estb. dated 28.07.2001, whereby the date of admissibility of 2nd time bound promotion was changed from 01.04.1984 to 23.12.1991, the said order as contained in Memo No.906/Estb. dated 28.07.2001 (Annexure -B series to the counter affidavit filed on behalf of the respondent Nos.3 and 4 ) has been challenged to be bad.;