SHAMSUL HODA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) BY this application, the petitioner seeks direction upon the respondents to pay him the monetary benefits of junior selection grade, senior selection grade and super -time scale and also to revise his pension etc.

(3.) LEARNED counsel for the petitioner submitted that no sooner departmental proceedings were set aside by the Member, Board of Revenue, the case of the petitioners could have been considered for his promotion, as prayed for by him, and he would be entitled for the monetary benefits as by now he has superannuated.