KANCHAN KUMAR, SON OF NITYANAND DEVANSU Vs. STATE OF BIHAR THROUGH CHIEF SECRETARY, GOVERNMENT OF BIHAR

JUDGEMENT

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

(2.) The petitioner has moved the Court for the following reliefs:

(3.) The petitioner basically is aggrieved by the fact that despite him being granted the Trained Graduate Pay Scale in the subject of Arts by the competent District Promotion Committee on 31.12.2012, actual monetary benefits of the same could not be availed of him for the reason that after such promotion, the person is required to be given a place of posting and upon him joining, payment is started. It was his grievance that despite similarly situated persons and persons junior to him having been given posting with effect from 30.09.2013, the petitioner was being denied such posting forcing him to move the Court.