SATYA NARAIN PRASAD GUPTA Vs. SUDHIR KUMAR SINGH

JUDGEMENT

(1.) THE petitioner was an Asst. Engineer in the Road Construction Department. He retired with effect from 30.6.1994. While he was in service he was knocking the door of the authority concerned for promotion but it was in vain. After retirement, the petitioner was granted promotion to the post of Executive Engineer vide notification dated 18.6.1996 with effect from 10.6.1988, Annexure -7. However, it has been stated in the notification that he will not be entitled to the monetary benefit of promotion. The petitioner has thus filed the writ petition for quashing part of Annexure -7 whereby monetary benefit has been denied.

(2.) A counter -affidavit has been filed on behalf of the respondents wherein stand has been taken that since he did not join, he is not entitled to monetary benefit of promotional post.

(3.) /1/2013 Page 81 Shyam Deo Paswan Versus State Of Bihar appears that there was laches on the part of respondents in not allowing due promotion. Therefore, for the laches of the respondents in granting due promotion in time the petitioner cannot be made to suffer. Moreover, since respondents were at fault and as such they cannot be allowed to turn around to say that he is not entitled to the monetary benefit of the promotional post. Similar question was considered by the Court in the case of Alappat Narayana Menon V/s. State of Kerala 1977 (2) SLR 656 and it was held that in case of promotion employees are entitled to consequential benefit. This Court also considered similar aspect of the matter in the case of Dr. Paras Nath Prasad V/s. State of Bihar and Ors. 1990 (2) PLJR 248 and came to the conclusion that in case promotion is allowed the employee is entitled to monetary benefit of promotional post.