Jharkhand High Court
Samastipur vs The State Of Jharkhand Through The Chief ... on 29 January, 2026
Author: Ananda Sen
Bench: Ananda Sen
(2026:JHHC:2268)
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S). No. 48 of 2024
Ramji Singh, aged about 80 years, son of late Mohan Singh, resident
of Bir Kunwar Singh Colony, West of Durga Place, Kasipur, PO -
Samastipur, PS - Muffassil Samastipur, District - Samastipur (Bihar).
... ... Petitioner
Versus
1. The State of Jharkhand through the Chief Secretary, Government of
Jharkhand, Jharkhand Mantralaya, Project Building, Dhurwa, P.O. &
P.S. - Dhurwa, District - Ranchi.
2. Secretary, Water Resources Department, Government of Jharkhand,
Nepal House, P.O. & P.S. - Doranda, District - Ranchi.
3. Chief Engineer, Design Advance Planning Hydrolic Circle, Doranda,
P.O. & P.S. - Doranda, District - Ranchi.
4. Superintending Engineer, Design Advance Planning Hydrolic Circle,
Doranda, P.O. & P.S. - Doranda, District - Ranchi.
5. The State of Bihar through Secretary, Water Resources Department,
Government of Bihar Sinchai Bhawan, Phulwari, P.O. & P.S. -
Phulwari, District - Patna (Bihar). ... ... Respondents
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner : Mr. Yogendra Prasad, Advocate For the Respondents : Mr. Suraj Prakash, Advocate : Mr. R. Kumar, Advocate
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05/29th January 2026
1. Heard the learned counsel for the parties.
2. By filing this writ petition, petitioner has prayed to fix his pay- scale of Rs. 335 - 555/- from the initial date of his appointment i.e., 1 (2026:JHHC:2268) 10.03.1973 and thereafter grant the time bound promotion considering the initial date of joining i.e., on 10.03.1973.
3. After hearing the parties, I find that the petitioner superannuated from service on 31.07.2001 as Junior Engineer, Water Resources Department, Government of Bihar. Admittedly, his initial appointment was in the Work Charge Establishment and not in the regular establishment. He was appointed afresh on 22.09.1978 in the regular establishment and as per the scale prescribed, salary was fixed. The time bound promotion of the petitioner was also considered and granted considering the date of his appointment in the regular establishment.
4. The initial appointment of the petitioner was in the Work Charge Establishment. The regular pay-scale which the petitioner received is once he was regularly appointed.
5. The prayer of the petitioner cannot be accepted as the petitioner initially joined the Work Charge Establishment. A person when engaged in Work Charge Establishment, which is temporary in nature, is not entitled for regular scale of pay. Admittedly once the petitioner was regularized in the regular service, his salary was paid in the pay-scale which he was entitled to.
6. Further his time bound promotion was considered on completion of 10 years of service in the main Establishment.
7. Be it noted that the period which he worked in the Work Charge Establishment has been considered for the purpose of pensionary benefits.
8. Now after a long period, only after the superannuation of the petitioner, the petitioner started claiming regular pay-scale from March, 1973. Thus, the petitioner is not entitled for the reliefs as claimed for.
9. Accordingly, this writ petition is dismissed.
(ANANDA SEN, J.) Aditi Dated: - 29th January 2026 Uploaded on:- 31.01.2026 2