LALLU PRASAD HEMANT SON OF LATE BHAGWAN DAS Vs. STATE OF BIHAR THROUGH SECRETARY HOME JAIL DEPARTMENT OLD SECRETARIAT PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State as well as for the Accountant General, Bihar.

(2.) The grievance of the petitioner is that though he has been reinstated in service, but his service has not been regularized for the period 2 nd February 1991 to 18 th September 1994 and has also made a prayer for consequential benefits for the aforesaid period, including the pay and other benefits.

(3.) The facts of the case is that in pursuance of recommendation made by Bihar Public Service Commission, petitioner was appointed on 17 th December 1975 on the post of District Jail Superintendent, a post of Bihar Jail Services, Junior Branch. Subsequently, in June 1981, petitioner was promoted to the next higher post of Central Jail Superintendent, a post of Bihar Jail Services (Senior Branch). Thereafter he was also promoted to the Junior Selection Grade scale in the year 1986 and then the Committee also found him fit for promotion to the Senior Selection Grade but the said notification would not be issued because by that time, order of dismissal was passed.