RAJENDRA PASWAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Bishnu Kant Dubey, learned Counsel for the petitioner and learned Standing Counsel No. 18 for the State.

(2.) THE petitioner is aggrieved by part of the order contained in memo No. 2509 dated 3.5.2000 by which it has been directed that the financial benefits on the promoted post of Sub-Inspector of Police shall be given to him only from the date of joining, whereas the promotion has been granted with effect from 20.8.1994.

(3.) ON a re-consideration of the matter after it was remanded by this Court by order dated 27.11.1999 the Director General of Police vide his memo No. 2509/P2 dated 1.6.2000 (Annexure-4), the order impugned, has granted promotion to the petitioner with effect from 20.8.1994 but has directed that the financial benefits of the promotion shall be payable from the date of joining. The petitioner is aggrieved with the later part of the order.