- (1.) The petitioner has approached this Court seeking the following reliefs:-- (i) For quashing of revised pay slip dated 3.10.2012 issued by the office of Respondent No. 5 whereby annual increment which was earlier granted to the petitioner has been withdrawn and consequently a revised pay slip has been issued. (ii) For direction commanding upon the respondent authorities particularly respondent Nos. 1, 4 and 5 to show cause as to why they be not directed to grant annual increment to the petitioner and consequently they be not directed to issue fresh pay slip after granting annual increment to the petitioner with effect from 1.7.2011. The brief facts of the case are that, the petitioner joined the post of Junior Engineer, Water Resource Department, Government of Bihar. The petitioner was granted promotion on 20.4.2011 and his name appeared at serial No. 44 in the communication dated 20.4.2011. However, the petitioner was not granted the benefit of the annual increment and a wrong pay slip was issued on 7.9.2012 and therefore, the petitioner has approached this Court by filing the present writ petition.
(2.) A counter-affidavit has been filed in which it has been admitted that the petitioner was granted promotion on 20.4.2011 and it has also been admitted by the respondents that the petitioner has cleared the departmental professional examination.
(3.) Heard the learned counsel appearing for the parties and perused the documents on record.;