JIWAN KRISHNA TIWARI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the petitioners is that though they were promoted to the posts of Registrar and also on the posts of Under Secretary, the monetary benefits have not been given to them. According to the case of the petitioners, they were firstly promoted to the posts of Registrar in the Secretariat vide notifications, as contained in Annexures 2 and 4, respectively, with retrospective effect, with effect from 5.10.1989 and thereafter they were also promoted notionally on the posts of Under Secretary in the Secretariat, but the monetary benefits have not been paid to them.

(3.) THE question, which has fallen for consideration in this case, is as to whether the benefit of notional promotion can be granted to the petitioners only after assumptions of the charge of the posts or from the date of promotion, as notified and the petitioners should be entitled for consequential monetary benefits on account of notional promotion granted to them.