MURLIDHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against order dated 9.7.1998, as contained in Annexure 3, whereby and whereunder the authorities have declined to give senior selection grade scale to the petitioner.

(3.) A counter affidavit has been filed, where the facts alleged are not disputed. However, it is stated by learned counsel for the State that in view of Police Order No. 99, senior selection grade scale cannot be granted to the petitioner. From the materials on record, it appears that the last major punishment imposed upon the petitioner is of the year 1980. The authorities, however, considered the case of the petitioner for senior selection grade after lapse of a period of three years, as required under Rule 726(3) of the Bihar Police Manual and senior selection grade scale was given to the petitioner.