RANARAGHUNATHPDSINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The question as to whether the petitioners are entitled to monetary benefits by way of enhancement of salary, increments etc. with effect from 31-12-1981 and consequent upon their payment in the aforementioned date is the question involved in this application.

(2.) Bereft of all unnecessary details the fact of the matter is as follows :-

(3.) The petitioner No. 1 was appointed in the Bihar Military Police Service on 11-8-1955 and was promoted to the post of Subedar on officiating basis on 16-5-1975. He was also confirmed subsequently from that date.