SUDHA SINHA Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) The grievance of the petitioner in the present writ application is denial of actual monetary benefits out of promotion to the post of Principal/Head Mistress of upgraded Middle School, Sukulpur, Fatuha, Patna.

(3.) A short submission has been advanced by Mr. Akashdeep that the respondents have granted promotion to the petitioner w.e.f. 26.12.2013, but they are denying the consequential benefit of promotion treating the promotion, as notional from 26.12.2013, as actual promotion is w.e.f. 30.02017, from the date of joining pursuant to order dated 29.02017.