RANJIT SAHAY JAMUAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) ONCE again this court has before it a case where the two petitioners though granted promotions, after their retirement, from retrospective dates are denied any material benefits accruing from the promotions.

(2.) THE facts are simple and without any controversy. These can be stated thus; A dispute on the question of seniority between the petitioners and other employees of the department came to this court in C.W.J.C. No. 2107/82. The matter was finally concluded by judgment and order dated 9.3.1995 passed by a bench of this court in Letters Patent Appeals (L.P.A.Nos. 106, 108 and 117/88) arising from the judgment and order passed in the aforesaid writ petition. The judgment of the Division Bench was evidently in favour of the petitioners and on the basis of the directions given in that judgment the petitioners ' seniority was redetermined and consequently their orders of promotions were issued.

(3.) BY order dated 12.2.1996 (An -nexure -3) the two petitioners were promoted to the post of Under Secretary in the pay scale of Rs. 3000 -4500, w.e.f. 5.10.1989 and by another order of the same date (Annexure -4) petitioner no.2 was further promoted to the post of Dy. Secretary in the pay scale of Rs. 3700 - 5000. w.e.f. 24.12.1992.