NITYANAND KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner prays for necessary direction upon the respondents -authorities to grant him monetary benefits on account of his promotion to the post of Assistant Engineer with effect from 1.4.1993.

(3.) THE prayer of the petitioner, precisely, is opposed on the plea that the case of the petitioner is covered under Rule 58 of the Bihar Service Code coupled with the circular issued by the Finance Department from time to time and thus he will get benefit from the prospective date of promotion.