SITA RAM PRASAD SRIVASTAVA Vs. STATE OF BIHAR

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.