Authorities must consider pay-scale parity claims and grant consequential benefits if approved.

The petitioner sought consideration for pay scales of Rs. 6,500–10,500 and Rs. 10,000–15,200, relying on earlier decisions concerning similarly situated employees, including a decision affirmed by the Supreme Court, and Clause 4C(1) of the Bihar State Litigation Policy, 2011.

He relied also on the State’s notification, Memo No. 2178 dated 27 February 2025, and stated that his representation to the Chief Engineer had not been acted upon.

The State submitted that the Chief Engineer was the competent authority and would consider the representation.

1. Whether the petitioner’s representation seeking the claimed pay-scale benefit should be considered in light of the prior decisions and the State notification relied upon.

2. Whether consequential benefits should be granted if the petitioner’s claim is found meritorious.

The Court relied on the prior decision in C.W.J.C. No. 18433 of 2016 concerning the grant of similar pay scales, which it noted had been affirmed by the Supreme Court.

The petitioner also invoked Clause 4C(1) of the Bihar State Litigation Policy, 2011, and the State’s notification, Memo No. 2178 dated 27 February 2025.

In view of the prior decision and the State’s submission that the Chief Engineer was competent to consider the claim, the Court considered it appropriate to direct that authority to examine the petitioner’s representation and bring it to a conclusion.

The Court did not itself determine the petitioner’s entitlement to the pay scales; it made consequential benefits conditional on the authority finding the claim meritorious.

If the claim is allowed, the petitioner must receive the necessary consequential benefits.