CHANDRA KISHORE SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) WRIT petitions were filed claiming promotion. Those writ petitions were disposed of on 29.2.2000, annexure 1. The operative portion of the order is as follows : "It is clarified that all officers who were being considered initially by the Departmental Promotion Committee on 17/18th August, 1998 and whose cases were later considered by the Commission at its meeting held on 19th August, 1998 shall be considered for promotion to the post of Engineer -in -Chief even though they may have retired from service in the meantime. In such cases they shall be granted notional promotion and consequential monetary benefits thereof."

(2.) PURSUANT to the order of the court, annexure 1, Bihar Public Service Commission made a recommendation on 17.5.2002, annexure 2. The recommendation with respect to the petitioner is in clause 6 of annexure 2. The recommendation is that the petitioner is entitled to notional promotion from the date of retirement of Ram Dayal Singh and regular promotion with effect from the date of officiating on the said post.

(3.) THE writ petition is disposed of with the direction/observation as indicated above