BRAJ NANDAN KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this case, the main question involved is as to whether an employee of the State Government is entitied for time bound promotion after counting the period rendered in the Work-Charge Establishment or not Further, if such time bound promotion is granted, after counting the period rendered in the Work Charge Establishment, whether such employee is entitled for full salary from the date, he is so promoted on such time bound promotion or not

(2.) There are 44 (forty four) Petitioners in this case, who have challenged the common order dated 3rd July, 1995, as contained in Annexure-6. By the said impugned Annexure-6, the time bound promotions which were granted earlier in favour of the Petitioners and Ors. with effect from 1-4-1981, the same has been cancelled and it has been ordered to send the records for reconsideration of cases of such persons for the first/second time bound promotion.

(3.) The brief facts of the case are, as follows: