(1.) HEARD counsel for the parties.
(2.) THE question, which falls for consideration in this case is as to whether the benefit of notional promotion can be granted only after joining of the post or from the date the promotions are notified and also as to whether the petitioner is entitled for consequential monetary benefits on account of notional promotion granted to him.
(3.) A counter affidavit has been filed on behalf of the State respondent stating therein, inter alia, that in view of the circular of the Finance Department dated 4th April, 1985, as contained in Annexure A to the counter affidavit, the promotional benefits are admissible from the date the Government servant assumes charge of the promoted post as Rule 58 of the Bihar Service Code and Rule 17 of the Assistants Joint Cadre Rules, 1992.
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