RAM BABU CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The petitioner has filed the instant application for the following relief(s) :

(3.) It is the case of the petitioner that the petitioner was appointed as Moharrir by the Executive Engineer, Raghopur Division under the Water Resources Department in the year 1970 in the regular establishment and he continued to work on that post. Not having received any financial progression during his service period except for the first time bound promotion with effect from 1/1/1981, the petitioner superannuated from service on 31/1/2009.