AMARESHWAR SAHAY, J. - (1.) DESPITE repeated calls nobody appeared to press this application.
(2.) THE prayer in this writ application is for quashing of Annexure 6 i.e., letter No. 305 dated 11.12.1990, issued by the respondent No. 1 whereby, according to the petitioner, his pay scale has been slashed down without any rhyme and reason. Further prayer of the petitioner is that he should be paid the salary at par with respondent No. 2. However, by order dated 18.3.1999, at the request of the petitioner, the name of the respondent No. 2 has been deleted from the cause title of this case.
(3.) FROM the averments made in this writ application it appears that the case of the petitioner is that he was appointed on 18.9.1979, as Stenographer Class -II under respondent No 1. It is stated that Government of Bihar vide, Memo No. 3734 dated 7.4.1977, of the Finance department took a decision for elaboration of pay scale of Stenographer Class -1 etc. Accordingly, Board of Director of Respondent No. 1 in its meeting held on 13.4.1982 took a resolution to grant the same pay scale to the officers and staff of the respondent No. 1. The said resolution has been annexed as Annexure -3 to the writ application. Accordingly to the petitioner, he was granted elaborated pay scale in accordance with the said resolution of Annexure -3. It is further stated that pursuant to the policy decision made by the Government of Bihar in Finance Department vide, Resolution No. 10770 dated 31.12.1981, with respect to time bound promotion after completion of 10 years of service, the petitioner was granted the said time bound promotion with effect from 18.9.1989, in the sale of Rs. 880 -1360 (New Scale Rs. 2000 -3500), vide, office order No. 342 dated 28.12.1989. Consequent thereto, the pay scale of the petitioner was reduced to the scale to 850 -1380/ - vide, office order No. 305 dated 11.12.1990, (Annexure -6) without any rhyme and reason and without assigning an reason whatsoever and also without giving any opportunity to the petitioner to show cause. It is further stated that inspite of the representation made by the petitioner to restore his pay scale, no order has been passed on the said representation till date. ;