KHWAJA GHULAM RASHOOL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The writ petitioner is desirous of issuance of direction upon the respondents to grant him junior selection grade and senior selection grade scales with effect from 1.4.1988 and 1.2.1992, respectively.

(3.) Precisely, it is submitted by learned counsel for the petitioner that the petitioner had become eligible for the junior selection grade scale with effect from 1.4.1988, but for the reasons best known to the authorities his claim was never considered nor due promotion was granted.