PACHKAURI RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The petitioner seeks direction upon the respondents to make payment of consequential benefits on account of his promotion with effect from 11.4.1989 to July 1994.

(3.) It is submitted by learned counsel for the petitioner that the petitioner was given out of turn promotion on the post of Inspector of Police on account of award of police medal for his gallantry deeds, but the authorities are not paying the pecuniary benefits on account of promotion with effect from the date of notification dated 11.4.1989, It is further submitted that after July 1994 the petitioner is getting promotional benefits, though he is entitled for the same with effect from 11.4.1989 itself. It is also submitted that one similarly situated police officer, namely, Ram Subhag Singh, who was also given out of turn promotion, was given consequential benefits from the date of promotion itself.