PASHUPATI NATH PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the order dated 13th January, 1997 on CWJC No. 9719 of 1989 : Pashupati Nath Prasad v. The State of Bihar and Ors.

(2.) There has been a long drawn litigation with the petitioner chasing his claims which ultimately rest on the aspect that he ought to have been given promotion on the post of Deputy Controller of Accounts w.e.f. 1 -4-1981 and not from 1-4-1984. If this relief is granted to the petitioner, provided he is entitled to it, the rest is consequential and will follow to the benefit of the petitioner.

(3.) The reason the petitioner faced inquiries and ultimately a punishment by censure is an aspect which is germane to the issue. The petitioner even filed service case No. 246 of 1987 before the Bihar Administrative Tribunal. The petitioner was resisting a censure entry consequent upon a departmental inquiry. As a result of the departmental inquiry the petitioner had at one stage also been suspended.