PRAMOD KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The main grievances of the petitioner is that in grant of promotion, the petitioner has been discriminated, inasmuch as that he has not been given promotion with effect from the date he passed the departmental examination, that is, with effect from 17.3.1974 and not in the same manner as it has been given to respondent No. 6 with effect from 7.4.1976.

(3.) It is submitted by learned counsel appearing on behalf of the petitioner that the petitioner has passed his departmental examination on 17.3.1974, whereas respondent No. 6 passed the same on 7.4.1976. So far as respondent No. 6 is concerned, he was promoted with effect from 7.4.1976, but the petitioner though passed the departmental examination on 17.3.1974 and now they are giving promotion to him with effect from 7.4.1976.