S.J. Mukhopadhaya, J. - (1.) THIS application has been preferred by the petitioners to direct the Respondents to provide them the benefit of pay revision, as per the recommendations of the 4th and 5th Pay Revision Committees w.e.f. 1.4.1983 and 1.3.1989. as given to other similarly situated junior supervisors working under the Notified Area Committee, pursuant to order passed by this Court in C.W.J.C. No. 402 of 1986(R) (Lambodar Jha and Ors., v. State of Bihar and Ors.).
(2.) RESPONDENT Nos. 3 and 4 have appeared and accepted that the petitioners are also working as Junior Supervisors under the Notified Area Committee. Sindri. The Respondents submitted that the writ petition which was preferred earlier by 17 Junior Supervisors of the Notified Area Committee for revised scale, but the issue relating to 4th and 5th Pay Revision Committees was not before this Court. Further case of the Respondents is that the Notified Area Committee asked for release of fund for compliance of the order passed by this Court in C.W.J.C. No. 402/86(R). but the State Government merely released fund for payment in favour of 17 Junior Supervisors who were before this Court in the said writ petition. Having regard to the facts and circumstances, as the Respondents cannot discriminate the petitioners, vis -a -vis. other Junior Supervisors, nor can make classification between the two sets of Junior Supervisors on the ground that they were petitioners before this Court and the others were not, the case is remitted with direction to Respondents to provide the petitioners of the present case, same benefit of revision of pay, as allowed in favour of 17 Junior Supervisors who were petitioners of C.W.J.C. No. 402 of 1986(R), within six months from the date of receipt/production of a copy of this order.
(3.) IT will be open to the Notified Area committee, Sindri to ask the State to release fund, if they are entitled under the law.;