Raj Ballav Tiwary vs The State of Bihar and Others

The Petitioner-Appellant Raj Ballav Tiwary brought a writ petition claiming that he was officiating on the post of "Examiner of Doubtful Records". Thegrievance of the Petitioner-Appellant is that he should have received a revised pay scale, a promotion and a position on the substantive post as a Director and the rest follows the consequential benefits. If all three are granted then due benefits as post retirement benefits also, perhaps, increase.

Between the post of the Petitioner-Appellant as "Examiner of Doubtful Records" and his case is as much doubtful because in his representation, which he made on 28 August, 2000 there is not a whisper that at any time between 2000 and 1996, a period of four years since he was officiating, the Petitioner had laid a claim to what he claims new.

The balance which remains is a matter of selection if indeed the Petitioner-appellant could hold the post of a Director with confidence.

The court does not find anything incorrect in the order on the writ petition.

Dismissed.