MANIK CHAND PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Many-fold prayers have been made on behalf of the petitioner, as stated in paragraph 1 of the writ application.

(3.) To sum up the case of the petitioner, it would be appropriate to observe that the petitioner is claiming for grant of annual increment in the rank of Civil Jamada (S.I. Armed) .with effect from 1993 and to grant him arrears of salary for the promotional post with effect from 1996 to 1999.