JAGDISH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard.

(2.) This appeal by special leave is directed against the final judgment dtd. 27/8/2012 passed by the Division Bench of the High Court of Judicature at Patna in Letters Patent Appeal No. 1254 of 2011, whereby the said appeal preferred by the appellant herein was dismissed and the judgment dtd. 23/2/2010 passed by the learned Single Judge of the High Court in Civil Writ Jurisdiction Case(CWJC) No. 18542 of 2009 and so also the judgment dtd. 23/3/2011 passed by the learned Single Judge in Civil Review No. 82 of 2010 were upheld.

(3.) Facts in a nutshell are that the appellant herein was appointed to the post of Supply Inspector in the Government of Bihar in the year 1966. After serving for 15 years, he received his first time bound promotion as Marketing Officer and was put in Junior Selection Grade w.e.f. 1/4/1981. Upon completing 25 years in service, the appellant was further promoted to the post of Senior Selection Grade, Marketing Officer-cum-Assistant District Supply Officer(in short 'ADSO') w.e.f. 10th, March 1991 in the pay scale of Rs.2000.003800.