STATE OF BIHAR Vs. ALI ANSARI

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This appeal is directed against order dated 18.01.2005 passed by a learned single Judge of this Court in C.W.J.C. No. 10649 of 1998.

(3.) The only grievance, which has been made by the appellant, is that notional promotion was permissible to the appellant with effect from 30th August, 1991, as per the notification issued by the State Government dated 30th December, 1997 granting such notional promotion to the appellant and similarly situated persons but the learned Single Judge of this Court directed to grant notional promotion to the appellant with retrospective effect from 21.06.1988.