PRIYA RANJAN SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitionor was an employee of the Bihar State Road Transport Corporation (hereinafter referred to as the 'Corporation').

(3.) The controversy in this case relates to his claim for computing this period of service rendered by him in the Corporation also for grant of second time bound promotion and for the purposes of computing pensionable service. Learned counsel for the petitioner has relied upon the judgment A.P. State Electricity Board and Others V/s. R. Parthasarathi and Others, 1998 9 SCC 425 and Dwijen Chandra Sarkar and Another V/s. Union of India and Others, 1999 2 SCC 119 to submit that not only his period in service in Corporation is required to be reckoned for time bound promotion, but also for purposes of reckoning his service as pensionable.