MOHAMMAD IDRIS Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petitioner was a Class -IV employee in the Health Department of the State and retired on 30th June 1996.

(2.) WHILE in service, he was granted promotion to Junior Selection Grade and Senior Selection Grade, but was not provided the promotion to supertime scale. The grievance of the petitioner is that though he was eligible for promotion to supertime scale during service career having completed the Kalawadhi and was seniormost in the cadre, in spite of vacancy, he had not been promoted and made to superannuate.

(3.) ON the other hand, those who were appointed after the petitioner had been granted promotion to supertime scale from retrospective date i.e. the date prior to the retirement of the petitioner, vide Notification is sued after his retirement on 4th December, 1996 and 28th April, 1997.