KRISHNA MOHAN MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Counsel for the parties.

(2.) ORDERS, as contained in Annexures 7 and 8 are under challenge in this writ application.

(3.) IT is altogether a different question as to whether the particular scale given to the petitioner was permissible or not and as to whether he was entitled to get second time-bound promotion. But, once this right had accrued to the petitioner and he has availed the benefits, the authorities were required to follow the principles of natural justice before passing the impugned orders.