ANGAD SINGH KUSHWAHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) In this case the petitioner has claimed that the period of officiation spent by him as Sub-Inspector of Police should be counted for the purposes of seniority as has been given the benefit to others who were petitioners in C.W.J.C. No. 2686 of 1991 (Anant Tiwari and Others vs. The State of Bihar and Others).

(3.) It has been contended that a Division Bench of this Court has considered this aspect of the matter earlier and has directed that the period spent by the petitioner on officiating basis as Sub-Inspector of Police be also counted for his seniority. It has further been contended that in pursuance of the order passed by the Division Bench of this Court dated 8.5.1996 (Annexure-4), the respondents have issued an order vide memo no. 4720 dated 20.8.1997 (Annexure-6) and accordingly juniors to the petitioner were given the benefit.