KRISHNA KANHAIYA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD Mr. Mihir Kumar Jha, learned Senior Counsel appearing for the petitioner and the learned J.C. to Additional Advocate General No. 4 for the State.

(2.) THE petitioner seeks a direction upon the respondents to appoint him on the post of District Fisheries Officer -cum -Chief Executive Officer/Assistant Director, Fisheries in the Bihar Fisheries Service Class II on the basis of his being selected and recommended candidate by the Bihar Public Service Commission (BPSC).

(3.) WHILE the aforesaid process was going on the State Government vide order contained in memo no. 165 dated 30.1.2004 (Annexure -8) came out with a notification extending regular promotion to as many as five officers of the Bihar Fisheries Service Class II on the higher post of Deputy Director of Fisheries in the pay scale of 8000 -13500 against the sanctioned and vacant need based posts with retrospective effect giving all financial benefits from 1.1.1999, 2.8.2000, 3.8.2004, 23.5.2001 and 11.6.2001.