Manik Chand Paswan vs State of Bihar and Others

Narayan Roy, J.—Heard counsel for the parties. Many-fold prayers have been made on behalf of the petitioner, as stated in paragraph 1 of the writ application.

To sum up the case of the petitioner, it would be appropriate to observe that the petitioner is claiming for grant of annual increment in the rank of Civil Jamadai (S.I. Armed) with effect from 1993 and to grant him arrears of salary for the promotional post with effect from 1996 to 1999.

It is submitted by Learned Counsel for the petitioner that the petitioner was eligible for grant of annual increment, but the same was not given to him on the ground that he had not passed the Hindi noting and drafting test. It is further submitted that the petitioner was never asked to appear in the test and when he had become eligible the authorities could have granted exemption from passing the Hindi noting and drafting test after 50 years of his age.

The petitioner though has filed his representation in this regard, as contained in annexure 6, the same was not considered nor annual increment was granted to him and further his case for promotion on the post of Subedar (Inspector) was not considered.

On own showing of the petitioner, it appears that the petitioner has superannuated during the pendency of this application.

In the given facts and circumstances of the case, in my opinion, the petitioner should represent his case afresh before the authorities detailing his grievances and in case, it is so done, the same would be considered by the authorities concerned and disposed of in accordance with law by speaking order with a period of three months from the date of filing of the-representation. With the direction/observation aforesaid, this application is disposed of.