ARVIND KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE grievance of the petitioner is that though he has been promoted to the post of Associate Professor (Eye) notion -ally he is not being paid his consequential monetary benefits.

(3.) SINCE the petitioner was promoted notionally he was entitled to get the consequential monetary benefit in view of the ratio laid down by this Court in the cases of Md. Hafiz V/s. State of Bihar and Ors., [2003(2) Patna Law Journal Reports 44] and Ramendra Pandey V/s. State of Bihar and Ors., [2005(3) Patna Law Journal Reports 723] notwithstanding the provisions of Rule 58 of the Bihar Service .