DEO KRISHNA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE Director of Agriculture, Bihar is present in person. Ex. Director Mr. Amir Subhani is also present in person.

(2.) HEARD learned counsel for the parties.

(3.) THE respondents issued an order on 14.12.1999 annexed with the contempt application so also with the earlier counter. In the said order it was observed that in light of M.J.C. No. 2323/1995 the benefit of upgradation of the scale has been given to the degree holders only and as the petitioner was a diploma holder, he would not be entitled to any benefit.