- (1.) HEARD Mr. V. Shivnath, learned counsel appearing for the petitioner and learned J.C. to G.P. II appearing for the State.
(2.) THE petitioner retired on 31.10.1995 as Super Time Selection Grade Head Assistant from the Office of the Deputy Commissioner, Dhanbad. It is said that the petitioner was compulsorily retired on 09.11.1983 by the order of the Deputy Commissioner, Dhanbad, which was challenged by him in CWJC No. 1368 of 1983 (R) and was quashed by the High Court by order dated 16.04.1990 vide Annexure -2, consequently, the petitioner joined the post of Assistant in the Selection Grade on 23.07.1990.
(3.) AFTER joining, the petitioner represented, to give him due Senior Selection Grade Scale with effect from 01.04.1981, as was given to the persons junior to him but it is alleged that his case was not considered and then the petitioner retired from service on 31.10.1995 on completion of the age of 58 years. However, he continued to represent, asking him to give ' due Senior Selection Grade and Super Time Senior Selection Grade as was given to others.;