PARMESHWAR PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties and considered the counter affidavit filed on behalf of the respondents.

(2.) In the writ application, a prayer has been made for issuance of direction upon the respondents to consider the case of the petitioner for promotion to the post of Subedar with effect from 20th February, 1988 and also for payment of the consequential benefits.

(3.) In the counter affidavit filed on behalf of the respondents, it is stated that the petitioner has been promoted to the rank of Subedar by the D.G. Selection Board dated 22.6.1999 and his position in the gradation list of Subedar is at serial No. 14 and consequently, benefits would be paid to them from the date he joins the post of Subedar.