MANOHAR LAL BARNWAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) INITIALLY , this writ application was filed by the petitioners for bundle of reliefs. However, now it is submitted by Dr. S.N. Jha, learned counsel for the petitioners that petitioners have got promotion and their seniority has been restored and, therefore, their grievances are confined to nonpayment of consequential monetary benefits on account of promotion and also for the period they waited for posting in between 1979. to 1983.

(3.) LEARNED counsel appearing on behalf of the State, however, submitted that pure questions of facts are involved in this writ application and, therefore, the matter can be examined by the Department on the basis of the materials on record.