PATNA HIGH COURT BIHAR VETERINARY ASSOCIATION Vs. STATE OF BIHAR HONBLE JUDGES:BARIN GHOSH AND ANWAR AHMAD JJ.

JUDGEMENT

(1.) THE appellant was due to retire on 31st March, 1989. Before that, by an order dated 4th January,1985, the appellant was compulsorily retired. The decision to compulsorily retire the appellant was the subject matter of a writ petition, registered as CWJC No. 8688 of 1988 filed by the appellant.

(2.) This Court by an order dated 12th April, 1989 quashed the order dated 4th January, 1985 compulsorily retiring the appellant. By reason of the said judgment and order of this Court dated 12th April, 1989 passed in CWJC No. 8688 of 1988, the appellant became entitled to retire upon attaining the age of superannuation on 31 st March, 1989. On 9th December, 1993 the State Government accepted the said judgment of this Court and permitted the appellant to retire on 31st of March, 1989. In between 4th January, 1985 and 31st March, 1989 promotions were accorded to people similarly situate to that of the appellant. One oj those promotees, according to the appellant, is junior to the appellant. The appellant made representations seeking such promotion, which if accorded would only entail monetary benefit to him. The State Government refused to consider such representations of the appellant and accordingly the appellant came to this Court for the second time by filing yet another writ petition, registered as CWJC No. 4723 of 1997. The said writ petition was dismissed solely on the ground of delay and laches. Against the order dismissing the second writ petition the present appeal had been preferred. A Division Bench of this Court by an order dated 3rd November, 1998 dismissed the appeal. The appellant, therefore, went before the Hon ble Supreme Court. The Supreme Court on 13th September, 1999 remitted back the matter to this Court after granting special leave to appeal. While doing so the Hon ble Supreme Court observed as follows: - "The limited question in this case was whether the appellant who was compulsorily retired on 4.1.1985 was entitled subsequent to the quashing of the said order by the High Court on 12.4.1989 for consideration of his case for promotion and to the financial benefits relatable to the period 4.1.1985 to 31.3.89. This question, even if now gone into will not disturb any of the other officers inasmuch as the appellant has since retired from service with effect from 31.3.1989."

(3.) THE fact remains that while the appellant was entitled to serve upto 31st of March, 1989, he was permitted to serve only upto 3rd of January, 1985 and by reason of the order dated 4th January, 1985 was prevented from serving since 4th January, 1985 without any justification. The fact that the appellant was prevented from discharging his duties from 4th January, 1985 without any justification was established only on 12th April, 1989. If the services of the appellant had not been interfered with in the manner the same had been 'wrongly interfered with, the appellant would have received all benefits of his service including promotions to which he was otherwise entitle. For no fault on the part of the appellant, but for a wrongful action on the part of the respondents, the appellant cannot be denied of his lawful entitlement, including his right to be considered for promotion alongwith others.