LAWS(PAT)-2005-8-32

ARJUN PRASAD NO 2 Vs. STATE OF BIHAR

Decided On August 05, 2005
ARJUN PRASAD Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State as well as the Accountant General.

(2.) The petitioner was appointed as Jansewak under the Project Executive Officer, Murliganj on 26.11.1969. He passed Hindi noting and drafting examination, on 30.7.1972. He was given first time bound promotion on 1.4.1981 and 2nd time bound promotion was not given to the petitioner which is due since 26.11.1994. He retired from service on 28.2.2001 from Block Office, Saharsa as Jansewak. Petitioner's case is that he represented the matter regarding the second time bound promotion. The Deputy Collector (Establishment) issued a letter vide Letter No. 46-2 dated 29.2.2000 to the Block Development Officer, Saharsa regarding 2nd time bound promotion and also asked to send the appointment letter as well as the letter of 1st time bound promotion to the petitioner.

(3.) Petitioner's case is that despite the letter of recommendation nothing was done and he was not given second time bound promotion. This application has been filed for direction to the respondents for giving statutory interest to the petitioner alongwith full pension and rest amount of 10% gratuity. He has also prayed for confirming the 2nd time bound promotion w.e.f. 26.11.1994 and to recalculate all the post retiral benefits.