BAGESHWARI PRASAD SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) This application has been filed for issuance of writ of mandamus directing the respondents to grant the petitioner-Selection Grade scale as well as Super Time Scale. The case of the petitioner is that he as Principal Probation Officer retired on 31-12-1992, but due promotion has not been given to him.

(2.) The petitioner appeared in person. He says that on 1-4-1984 he was entitled to Senior Selection Grade scale and thereafter he was also entitled for Supertime scale on 1-4-1986 but he was not allowed promotion in the scale as indicated above. One Upendra Nath Jha, who was at serial No. 15 in the seniority list was granted Senior Selection Grade on 18-7-1991 with effect from 1-9-1984. The petitioner, who was at serial No. 16 in the seniority list was not granted Senior Selection Grade scale nor Supertime Scale. He also drew my attention to annexure 9 where from it appears that the case of the petitioner is under consideration and for roster clearance the matter has been sent to the Personnel and Administrative Reforms Department and after receipt of the same the matter shall be considered.

(3.) Learned Counsel for the State says that the respondents be directed to consider the case of the petitioner and dispose of the same within a particular time.