ANWAR AHMAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks direction upon the respondents to grant him the benefit of crossing of efficiency bar with effect from 21.8.1986 and to grant him first time bound promotion with effect from 21.7.1991 and to pay him all the consequential monetary benefits.

(3.) It is submitted by learned counsel-for the petitioner that though the petitioner was eligible for the benefits of crossing of the efficiency bar and he was eligible for first time bound promotion, benefits were not given to him with effect from the due date, as claimed by him. It is further submitted that in this regard, the petitioner has filed his representation bringing out a case or discrimination, but till date the same has not been disposed of.