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Judgment
Heard the learned counsels for the parties.
In the instant petition, petitioners have prayed for following reliefs:
“(i) For necessary direction upon the respondent authorities to grant the Grade Pay of Rs. 2400/- in PB-1 to the petitioners, who are working as Store Keepers in the Irrigation Department, as the Finance Department, Govt. of Bihar vide its memo no. 630 dated 21-01-2010 has decided that the Store Keepers in the Irrigation Department are entitled for the Grade Pay of Rs. 2400/- in PB-1 and pre-revised pay scale of Rs. 4000-6000/-.
(ii) For necessary direction upon the respondent authorities to grant the pre-revised pay scale of Rs. 4000-6000/- to such petitioners, who were appointed prior to 01-01- 2006 and then revise their pay in the Grade Pay of Rs. 2400/- in PB-1.
(iii) For necessary direction upon the respondent authorities to pay all consequential benefits pursuant to such revision including arrears of salary, increments etc.
(iv) For any other direction, which your Lordships may deem fit and proper in the facts and circumstances of the case.”
In support of the aforesaid relief, petitioners are stated to have submitted representation. In the counter affidavit, respondents have taken a decision that the petitioners are not entitled having regard to the nature of appointment and date of appointment is subsequent to 20.12.2000. In so far as relief sought in the present petition relating to extending revised pay scale of Rs. 4000/- to 6000/- in the Grade Pay of Rs. 2400/- in PB-1 is concerned, it is not applicable to such of those persons who were appointed beyond 20.12.2000. However, specific order has not been passed so as to enable the concerned petitioners to question the validity of decision whether the aforesaid pay scale is applicable to such of those persons who were appointed subsequent to 20.12.2000 or not. Therefore, concerned respondent is hereby directed to pass speaking order and communicate the same to each of the petitioner within a period of two months from the date of receipt of this order. If adverser order is passed against the petitioners they are at liberty to challenge the order.
With the above observations, the instant petition stands disposed of.