NAND KISHORE PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Substantially, the petitioner prays for issuance of a writ of mandamus commanding upon the respondents to promote the petitioner notionally (i) to junior selection grade with effect from 1.4.1974, (ii) to senior selection grade with effect from 1.4.1980 and (iii) to super selection grade with effect from 3.6.1984.

(3.) It appears that initially, the petitioner had prayed for issuance of direction to the respondents to promote him on the aforesaid scales and also pay him the retrial dues, as he superannuated on 31.1.1988.