SMT. SHANTI DEVI, WIFE OF LATE SACHCHIDANAND PRASAD VARMA (THE ORIGINAL PETITIONER) AND OTHERS Vs. THE STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard Ms. Shyama Sinha, learned counsel appearing for the petitioners and Mr. Zaki Haider, learned Assisting Counsel to Standing Counsel No. 9 for the State.

(2.) It is almost four years after the superannuation of the original petitioner Sachchidanand Prasad Verma (since deceased) on 31.5.1995 that the present writ petition is filed seeking relief for continuity of service for the period from 10.1.1964 to 24.2.1968 as well as for consequential benefits arising thereof in the form of second time bound promotion to the post of Assistant Statistical Officer (Junior Selection Grade) etc.

(3.) The writ petition was admitted for hearing on 8.1.2004.