JAMALUDDIN KHAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. R.N.Mukhopadhaya, learned counsel for the petitioner and the learned counsel for the State.

(2.) As with regard to the following prayer made in this writ application:

(3.) Counsel for the State, on the other hand, has submitted that once it is clear that the petitioner was not entitled to get such promotion during the period he was working in the work charge establishment the logical outcome of cancellation of such promotion would be that the petitioner will be deemed to have been reduced to his post of Driver and accordingly, the higher pay and emolument drawn by him would be refundable.