AWADHESH SINGH Vs. STATE

JUDGEMENT

(1.) THIS application has been filed for issuance of a writ in the nature of certiorari tor quashing the order dated 30th September, 1999 (Annexure -6) passed by the Director, Primary Education, Bihar, Patna whereby he has directed that the petitioner shall not be entitled to the benefit of grant of B. Sc. trained scale from retrospective effect i.e. from the date it was granted. Petitioner claims monetary benefits right from the date of such grant and accordingly prays for issuance of an appropriate mandamus for that relief.

(2.) FACTS lie in a narrow compass.

(3.) MR . Arun Kumar Tiwari appears on behalf of the petitioner. Respondents are represented by Mr. A.K. Choudhary, Government Pleader no. 8.