Rongon Mukhopadhyay, J. - (1.) IN this writ application, the prayer of the petitioner is for quashing the letter No. 850 dated 17.04.2010, issued by the respondent No. 4, whereby and whereunder, the First Time Bound Promotion granted to the petitioner with effect from 10.10.1990 has been cancelled and a direction has been issued to recover the difference of excess salary given to the petitioner due to the said First Time Bound Promotion. Further prayer has been made by the petitioner for a direction upon the respondents to grant the petitioner benefits of 2nd Time Bound Promotion with effect from 13.12.1995, First and Second ACP with effect from 09.08.1999 as also to revise the pay scale of the petitioner in view of 6th Pay Revision Committee 's Report and thereafter to re -fix the pension of the petitioner as also grant of consequential benefits.
(2.) THE petitioner was initially appointed as Operator in work charge establishment on 29.08.1966 and subsequently the service of the petitioner was absorbed in regular establishment vide Memo No. 7357 dated 09.11.1978 issued by the Chairman cum Managing Director, Bihar Water Development Corporation, Patna with effect from 29.08.1976. The petitioner was thereafter promoted to the post of Revenue Moharir in the cadre of Lower Division Clerk vide letter No. 8236 dated 4.10.1980. The services of the petitioner was transferred to General Provident Fund Directorate, Bihar, Patna, vide order No. 390 dated 18.10.1986 and accordingly the petitioner joined in the office of the District Provident Fund, Dhanbad. By virtue of letter No. 897 dated 25.11.1992, the petitioner was granted First Time Bound Promotion with effect from 10.10.1990. On 30.06.2007, the petitioner retired on attaining the age of superannuation. It is the case of the petitioner that since petitioner was not granted Second Time Bound Promotion as well as the benefits of ACP and revisions of scales of pay, he had represented the authorities on several occasions but instead of redressing his grievances, the petitioner was served with letter No. 850 dated 17.04.2010 issued by the respondent No. 4, wherein the First Time Bound Promotion granted to the petitioner with effect from 10.10.1990 was cancelled and a direction was made for recovery of the excess amount paid to the petitioner on account of such grant of time bound promotion.
(3.) HEARD Mr. Prabhat Kumar Sinha, learned counsel for the petitioner and learned J.C. to G.P. II, for the respondents -State.;