JAGDISH DAS Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE writ petitioner had prayed for issuance of a direction upon the respondents to pay them the due salary in the prescribed pay scale of Assistant Tax Daroga and Tax Collector, respectively.

(3.) LEARNED counsel for the respondents, on the other hand, submitted that it would be manifest from annexure 3 itselt that promotion of petitioner no. 1 and other persons was granted subject to final approval of the State Government and since promotion so granted to petitioner no. 2 from the post of peon to Tax Collector was not permissible in law and on those counts, promotional benefits are not given to the petitioners.