RAMANAK MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner and the learned Counsel for the State.

(2.) THE petitioner superannuated from service on 30.9.1997. After his superannuation he was promoted to the post of Under Secretary with effect from 1.3.1994 by an order dated 17.8.1998. He submitted a representation in 1999 for grant of monetary benefits. Having failed to evoke any response he is before this Court.

(3.) THIS Court in the facts and circumstances the case, finds it difficult to appreciate the action of the respondents in granting belated promotion to the petitioner and then seeking to take advantage of their own lapses to deny him the monetary benefits. Even while they themselves concede that others promoted by the same notification notionally have been granted monetary benefits as under the orders of this Court.