PARAS NATH GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The writ petitioner is aggrieved by the order, as contained in Annexure 1 dated 3-1-2003, whereby and whereunder the authorities have rejected the prayer of the petitioner for giving him notional promotion in the scale of Rs. 5000-15-8000.

(3.) The order impugned is being assailed mainly on the ground that the same is discriminatory inasmuch as that similarly situated Store Keeper, namely, Sushant Kumar Ghose Mallick, was placed in scale of Rs. 5000-8000.