STATE OF BIHAR Vs. RAM LOCHANTIWARY

JUDGEMENT

(1.) HEARD learned counsel for the appellant Mr. R.P. Singh, J.C. to A.A.G. I. On the request being made by the court Mr. S.K. Ghose (AAG -2) is also present to assist the court.

(2.) THE delay in filing the appeal is condoned.

(3.) THE question in this case arises as to whether the petitioner -appellant will be entitled to get the consequential monetary benefits accruing from the date of joining or from the date of its notification.