- (1.) 1. This is an application for grant of interim relief. Since the matter is ripe for hearing, no directions are needed in this application. Accordingly, LA.No.1517 of 2000 is dis-posed of. C.W.J.C.No.2028 of 1999(R) There are two counter-affidavits, one filed by Respondent No.1 and another filed by Respondent Nos.3 and 4.
(2.) Petitioner was serving as Medical Officer (Homeopath) in Ranchi Municipal Corporation. He has filed this petition seeking a direction for implementation of the recommendations of 3rd, 4th and 5th Pay Revision Committee and consequential benefits to him including arrears. Another claim was made to grant first and second time bound promotions and consequential benefits.
(3.) State respondents in Para 10 of the counter-affidavit have stated that the Government has taken a policy decision in the light of the recommendations of 3rd, 4th and 5th Pay Revision Committee and according to Resolution No.663 dated 3rd February, 1981, employees working in local bodies were to be given pay scale as per list enclosed. Another resolution was passed bearing No.2435 dated 12th May, 1984, whereby a decision was taken grant the benefits of the pay revision to the employees at local bodies and employees of Patna Municipal Corporation and Water Board, is, accordingly, stated that it is for the Administrator, Ranchi Municipal Corporation to take a decision for implementation of the recommendations of various Pay Revision Committees.;