RAM BAHALI SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner seeks direction upon respondent no. 2 to grant him super selection grade scale with due date and thereafter pay the consequential benefits.

(3.) THE plea of the State respondents in the counter affidavit is that for want of gradation list, the case of the petitioner and others could not be considered and preparation of gradation list at the Divisional level is in process. Counter affidavit was sworn on 31.1.2000 and what is the subsequent development, however, is not being focused before this Court.