CHANDRASHEKHAR OJHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application substantially is directed against the order as contained in annexure 3 dated 11th December, 2000, whereby and whereunder necessary directions have been issued to pay consequential monetary benefits to the petitioner on promotion from the date of his joining.

(3.) JC to SC 10, however, submitted that since the petitioner joined on the promotional post in the month of May 2000 he would be entitled for consequential monetary benefits from the date of his joining and not from the date of promotion.