AWADH NARAYAN SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. R.N. Mukhopadhaya, learned counsel for the petitioners and Mr. R.R Bhagat, learned Govt. Pleader No. 4 for the respondents and considered the counter affidavit filed on behalf of the State.

(2.) BY this application the petitioners have prayed for issuance of directions upon the respondents to give them the benefits of second time -bound promotion notionally with effect from 1.4.1986 and also to pay the consequential monetary benefits.

(3.) IN paragraph 7 of the counter affidavit filed on behalf of the respondents it is stated that the Finance Department has advised for grant of the benefits of second time -bound promotion to those officers from the date of their appointment in the cadre and the matter is still under consideration.