LAXMIKANT SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) The grievance of the writ petitioners is that though they have been promoted vide order, as contained in annexure 3, with effect from the due date, as indicated therein, they are not being paid the consequential monetary benefits from the due date.

(3.) It is submitted by Learned Counsel for the petitioners that the petitioners and several others were promoted by the notification, as contained in annexure 3 dated 28.10.1998 on the post of Secretary to the Secretary of the Department with effect from due date, as referred to in column 3 of the notification, but in the same notification, it is stated that the actual monetary benefit will accrue to the beneficiaries with effect from the date of their joining. Learned Counsel for the petitioners further submitted that since the petitioners were promoted with retrospective date, they would be entitled to monetary benefit from the date of their promotions. It appears from annexure 3 that monetary benefit, of retrospective promotion given to the petitioners and others, has been denied.